NANDLAL Vs. SUNIL

JUDGEMENT

(1.) This appeal under Sec.15 of Consumer Protection Act, 1986 arises from the order dated 12.8.2005 in Complaint No.19/05 by District Consumer Disputes Redressal Forum, Bilaspur (hereinafter called "district Forum" for short) directing the appellant Life Insurance Corporation of India (hereinafter 'lic' for short) to pay to the complainant the assured amount of Rs.42,000 with interest @ 9% per annum.

(2.) Indisputably, the life-assured minor Sunit Kumar Dhruv son of the complainant/respondent had obtained a life insurance policy, in which the complainant was the proposer. The policy covered the risk of life of Sunit Kumar from 28.2.2001 to 28.2.2021. It is also not in dispute that Sunit Kumar died on 23.3.2003 by drowning, while bathing in the river.

(3.) The complainant claimed the assured amount under the policy on the death of his son Sunit Kumar. As the appellant LIC failed to pay the assured amount, after serving it with legal notice dated 24.6.2004, the complaint was filed by the complainant, in the District Forum.