MOHAMMED AYUBCOMPLAINA Vs. CITY BANK CARE CENTRE

JUDGEMENT

(1.) THE complainant has filed this complaint seeking for a direction to the opposite parties (for short, 'O.Ps.') to pay a sum of Rs. 25,00,000 towards the Insurance Claim covered under the Citi Bank International Credit Card along with interest at the rate of 24% per annum from the date of death of the deceased Mohammed Usman.

(2.) THE case of the complainant is as follows: One of the representatives of O.P. -2 approached the complainant and his deceased brother Mr. Mohammed Usman at their office at Lalbagh Road, Bangalore, and explained the attractive features of the Credit Card facility and also informed the Insurance Coverage in the event of Personal Accident in a sum of Rs. 25,00,000 payable upon the death of the Card holder. The further case of the complainant is that having been attracted by the information furnished by O.P. - 2, the complainant and his deceased brother agreed to become the Card holders and, accordingly, they subscribed their signatures to the Forms to become the Card holders. Thereafter, the complainant and the deceased Mohammed Usman were issued with Citi Bank International Cards bearing Nos. 4385 8790 3933 3103.

(3.) O .Ps. 1 and 2 had sent a reply notice stating that the complainant is not entitled to claim any compensation for the death of his brother Mohammed Usman.