DEPARTMENT OF POST Vs. DHANLAXMIBEN M MACWANA

JUDGEMENT

(1.) Late Sh. Mangalbhai M. Macwana, husband of the complainant, purchased a Rural Postal Life Insurance policy of Rs. 1 lakh from the Post Office at a premium of Rs. 725/- per month. He died on 10.07.2010, the claim lodged by the complainant, however, was rejected by the petitioner. Being aggrieved, the complainant approached the concerned District Forum, by way of a complaint, seeking payment of the sum assured alongwith compensation and interest etc.

(2.) The petitioner did not put in appearance before the District Forum, despite service and therefore, was proceeded exparte. Vide its order dated 03.12.2012, the District Forum allowed the complaint and directed the petitioner to pay a sum of Rs. 1 lakh to the complainant alongwith interest on that amount @ 7.5% per annum and compensation quantified at Rs. 2,000/-.

(3.) Being aggrieved from the order passed by the District Forum, the opposite party no. 1 approached the concerned State Commission, by way of an appeal. The said appeal having been dismissed vide impugned order dated 18.03.2015, the petitioner is before us by way of this revision petition.