SWARUP KUMAR MISHRA Vs. KANGALI PALA

JUDGEMENT

(1.) Wife of the insured filed Complaint Case No. 307/2003 before the District Consumer Disputes Redressal Forum, Bhopal, for recovery of the sum payable under two insurance policies as her husband has expired on 2.5.96 and she was the nominee. The sum assured under the first policy No. 350793584 was Rs. 50,000 and for the second policy No. 350791501 the sum assured was for Rs. 47,000. The District Forum found that first policy has lapsed for non-payment of premium on due date. Finally, the District Forum held as under :

(2.) Against that order, the LIC preferred Appeal No. 734/2004 and complainant also preferred Appeal No. 749/2004. By a common order dated 25.1.2005 the appeal filed by the LIC was dismissed. The appeal filed by the complainant was partly allowed and the LIC was directed to pay in addition, the accrued bonuses over and above the sum assured on the said policy dated 15.2.1994.

(3.) Against the order passed by the State Commission in the appeal filed by the complainant, the complainant has preferred this revision petition.