JYOTSNA GUPTA Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the judgment and order dated 20.7.2000, the State Consumer Disputes Redressal Commission, Rajasthan allowed the appeal filed by the Insurance Company and dismissed the claim made by the complainant. The State Commission set aside the order dated 15.10.1999 passed by the District Forum, Sawai Madhopur in Complaint No. 55/1999 directing the Insurance Company to pay a sum of Rs. 2,60,567 with interest @ 12% per annum along with litigation costs of Rs. 500.

(3.) The State Commission observed that it would be open to the complainant to approach the competent Civil Court to get her grievances redressed with regard to subsistence of earlier policy as it depends upon question of fact and law.