LIFE INSURANCE CORPORATION OF INDIA THROUGH SHRI PREM CHANDRA, ASSISTANT SECRETARY (LEGAL) C.O. (LEGAL) CELL DELHI, H Vs. DR. A.B. SINGH S/O SHRI R.C. SINGH CHAUHAN, R/O VIVEK VIHAR, DEVPURA, PART I, BEHIND DISTRICT HOSPITAL CITY & DISTRICT

JUDGEMENT

(1.) The present revision petition under Sec. 21 (b) of the Consumer Protection Act is filed against the impugned order dated 05.01.2016 passed by the State Consumer Disputes Redressal Commission, U.P., Lucknow (for short the State Commission) in First Appeal No.1255 of 2012.

(2.) The brief facts relevant in this revision petition are that, Smt. Nisha Singh (since deceased), the wife of Dr. A.B. Singh, the complainant, on 28-08-2002, took two insurance policies from the LIC of India-the OP. The insured passed away on 01.05.2003, i.e. within seven months and ten days of taking the said policies. The complainant, Dr. A.B. Singh filed a death claim before the OP, which was rejected by the OP. Therefore, the complainant filed a complaint before Mainpuri District Consumer Disputes Redressal Forum (for short the District Forum) in Aug. 2007.

(3.) The District Forum vide its order dated 10-05-2012 allowed the complaint and directed the OP to pay Rs.10,00,000.00 with interest at the rate of 8% per annum from the date of filing of the complaint, along with Rs.10,000.00 as compensation and Rs.2,000.00 towards costs.