LIC OF INDIA Vs. RENUKA DEVI

JUDGEMENT

(1.) Petitioner/Opposite Party has filed present revision petition under Section 21(b) of the Consumer Protection Act, 1986(for short, 'Act') against impugned order dated 17.12.2008 passed by State Consumer Disputes Redresdsal Commission, Circuit Bench, Jaipur, Rajasthan (for short, 'State Commission') in (First Appeal No.1228 of 2003).

(2.) Brief facts are, that Kishan Lal S/o Tara Chand husband of Respondent/Complainant had taken the Insurance Policy No.100005937 for Rs.3,00,000/- commencing from 20.12.1994, in which respondent is the nominee of the insured. It is alleged, that insured died on 06.02.1998 in Village Siwana, District Barmer, Rajasthan, due to heart attack. Thereafter, respondent filed claim along with necessary particulars with the petitioner, which repudiated respondent's claim, vide its letter dated 28.09.1999 on the following grounds;

(3.) It is stated, that petitioner had been taking annual installments. Therefore, rejection of claim is against rules. Petitioner has manipulated the above story, in order to escape its liability. Therefore, alleging deficiency in service on the part of petitioner, respondent filed a Consumer Complaint No.112 of 2001, before District Consumer Protection Forum, Barmer (for short, 'District Forum')seeking following reliefs;