AJIT SANTOKCHAND SURANA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) By this Revision Petition, under Sec. 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), the Complainant calls in question the correctness and legality of the order dated 04.03.2014, passed by the Maharashtra State Consumer Disputes Redressal Commission at Mumbai (for short "the State Commission") in First Appeal No. A/12/150. By the impugned order, while overturning the order dated 31.12.2011, passed by the District Consumer Disputes Redressal Forum at Nashik (for short "the District Forum") in Consumer Complaint No. 197 of 2011, the State Commission has accepted the Appeal, preferred by the National Insurance Company Ltd., the Respondent herein (for short "the Insurance Company") and, consequently, dismissed the Complaint. By the said order, while partly accepting the Complaint, preferred by the Petitioner herein, the District Forum had directed the Insurance Company to pay to the Complainant a sum of Rs. 1,50,000.00 towards Mediclaim Insurance Policy, along with interest @ 9% p.a. from 10.01.2011 till realization, besides Rs. 15,000.00 towards mental harassment and Rs. 1,000.00 as litigation costs.

(2.) Succinctly put, the facts giving rise to the present Revision Petition, are:

(3.) Current policy is in fourth Year/Years.