LATE JAGATLAL Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 11.7.2013 passed by the learned M.P. State Consumer Disputes Redressal Commission, Bhopal (in short, 'the State Commission') in Appeal No. 1483/2010 Late Jagatlal Through LRs Smt. Budhwaria Bai and Ors. Vs. The Oriental Ins. Co. Ltd. and two Ors. by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) BRIEF facts of the case are that deceased Jagat Lal was employee in the office of OP No.3/Respondent No.3. Every employee of SECL was insured in 'Group Janta Personal Accident Insurance'. A sum of Rs.484/ - was also deducted from complainant's salary and was deposited in the account of OP No.1/Respondent No.1. Insurance was valid from 16.10.1999 to 15.10.2009. It was further submitted that on 5.1.2009, complainant felt giddy and fell down and later on was examined by doctor and it was found that he suffered from paralysis. He could not recover from illness and his entire body had become numb. He asked OP to send him to Medical Board but he was not referred. Alleging deficiency on the part of OPs, complainant filed complaint before District Forum. District Forum dismissed complaint at admission stage. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which this revision petition has been filed.

(3.) HEARD learned Counsel for the petitioner and perused record.