ORIENTAL INSURANCE CO LTD Vs. KAILASH PRAJAPATI

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 ('the Act') directed against the order passed by the District Consumer Disputes Redressal Forum, Surguja Ambikapur (hereinafter referred to as the 'district Forum') in Complaint Case No.226/2005. The District Forum has held the appellant/o. P.1 deficient in service and directed payment of Rs.2,50,000 with interest @ 9% per annum from 1.4.2003, and Rs.1,000 as cost of the complaint to the respondent/complainant.

(2.) Averment of the complainant is that he is an employee of the O. P.2 and joined the Group Janta Personal Accident Policy sponsored by O. P.1 for Rs.2,50,000. Premium was deducted from complainant's salary. On 31.10.2001, complainant was hit by a jeep, received head injury and was treated at several places. However, one of his eyes is lost. Complainant lodged claim with O. Ps.1 and 2 was repudiated despite requests, hence the complaint.

(3.) Complainant has also filed copy of the Policy No.47/2k/00257.