BARJINDER KUMAR & ANR. S/O SHRI BALDEV KRISHAN , R/O VILLAGE PATLION, P.O. BATAMANDI,TEHSIL PAONTA SAHIB, DISTRICT : SIRMOUR H.P Vs. BSNL AND ANOTHER (HAVING ITS OFFICE AT HIMUDA COMMERCIAL COMPLEX, SAPROON , THROUGH ITS GENERAL MANAGER, SOLAN H.P)

JUDGEMENT

(1.) The principal question which falls for consideration is whether the scheme in question floated by the OPs also covers the subscriber under H. P. Government Plan Learned counsel for the parties present. Arguments heard.

(2.) Shri Baldev Krishan had a post-paid mobile connection sanctioned by BSNL under HP Government Plan. The present complaint was filed by Shri Barjinder Kumar and Shri Sanjeev Kumar sons of Shri Baldev Krishan. It was the policy of the BSNL that every subscriber under BSNL would avail post-paid mobile phone service with insurance to be given by Cholamandalam, MS General Insurance Co. Ltd., in the sum of Rs.50,000/-. The said amount was to be paid in the event of any subscriber/consumer's death due to some accident. Unfortunately, Shri Baldev Krishan passed away on 25.9.2009 in a road accident. The intimation of death was given to the SDO, BSNL, Paonta Sahib on 21.10.2009. The claim was filed with Cholamandalam, MS General Insurance Co. Ltd. It was repudiated on the ground that the information was not given within 60 days.

(3.) The present complaint was contested by BSNL as well as Cholamandalam, MS General Insurance Co. Ltd. before the District Forum.