ADITYA PRASAD ROY Vs. SURESH MAHALINGAM

JUDGEMENT

(1.) Revision petition no. 4351 of 2014 has been filed against the judgment dated 14.10.2014 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in S C Case no. FA/1271 of 2013.

(2.) The facts of the case as per the petitioner/ complainant are that the petitioner took a policy from TATA AIG named as TATA AIG Life Invest Assure Flexi Plan Policy (Policy number U 070231634) from Burdwan TATA AIG office on February 3, 2009. It had a ten years policy period with an annual premium of Rs.50,000/- with sum assured of Rs.10,00,000/- against the petitioner's death along with fund capital increasing like that of bank.

(3.) The petitioner started the policy by giving a premium of Rs.12,500/- as quarterly premium. After that the petitioner left for China. Petitioner has further stated that the policy material was not sent at the time of inception so petitioner could not see the policy papers. The respondent sent the policy material long after inception of the policy. Petitioner was provided with only first Unit statements where out of Rs.12,500/- working fund shown to be of Rs.10,252/- but later on the respondent denied it.