(1.) -THIS is an appeal by the Deputy Director (PLI), office of Chief Post Master General, Punjab Circle against the order of the District Forum dated 24. 8. 2006 by which the complaint of the complainant was allowed in the following terms:
(2.) BRIEF facts are that Charna Ram complainant's husband was working as a postman in the Department of Post and posted at Village Shankar Post Office, Tehsil Nakodar, Distt. Jalandhar. He had taken a Postal Life Insurance Policy bearing No. 30584/p dated 19. 8. 1996 in the sum of Rs. 30,000. Complainant's husband died on 10. 1. 2004. Complainant filed a complaint before the Department dealing with the Postal Life Insurance to get the amount as envisaged by the policy. The claim was not entertained by the Deparment inasmuch as according to the Department, the policy stood lapsed as after the 1st premium, no further premium was paid by the insured through the employer towards the monthly premium which was Rs. 197 per month. Thereafter the complaint was filed, which has been allowed as aforesaid.
(3.) HENCE, the present appeal.