APARNA RAVI Vs. AVIVA LIFE INSURANCE

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Kerala in Appeal No. 255 of 2012 whereby the State Commission dismissed the appeal preferred by the petitioner complainant against the order of District Forum resulting in dismissal of the complaint of the petitioner.

(2.) Briefly put, the facts relevant for the disposal of the revision petition are that petitioner purchased a Unit

(3.) The complaint was resisted by filing a written statement. Opposite Party admitted in the written statement that petitioner had purchased the above noted insurance policy. According to the Opposite Party, as per the terms and conditions of the insurance contract as also the guidelines of IRDA applicable at that time, the Opposite Party company was not liable to pay amount to the complainant because the complainant had failed to pay the premium for the minimum of two years.