CHHATTISGARH RAJYA GRAMEEN BANK Vs. MAHENDRA KUMAR SINHA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Manager, Chhattisgarh Rajya Grameen Bank, against the order dated 30.5.2016 of the Chhattisgarh State Consumer Disputes Redressal Commission, (in short 'the State Commission') passed in Appeal No. FA/16/ 81.

(2.) Brief facts of the case are that the father of the respondent No. 1/complainant was a account holder in the Namkatti Branch of opposite party No. 1 /petitioner. Opposite party No. 1 informed the account holder that opposite party No. 2 had issued a group insurance policy and the premium amount of Rs. 10,000 p.a. will be payable by the account holder and the same will be debited to the account of the account holder by the opposite party No. 1 for 5 years and shall be paid to OP-2, The sum assured was Rs. 2,50,000 . Father of the complainant opted for the policy and the complainant was designated as the nominee. Insured died and claim was lodged with the opposite party No. 2 through opposite party No. 1. On 25.9.2014, opposite party No. informed that the policy had been cancelled for non-payment of the premium. Amount of Rs. 10,000 was already debited from the account of the father of the complainant towards premium payment but opposite party No. 1 failed to deposit the amount with opposite party No. District Consumer Redressal Forum, Durg, (in short 'the District Forum') vide its order dated 1.2016 passed the following order:

(3.) The OP Nos. 1 and 2 separately and jointly pay Rs. 5000 (Five Thousand Rupee) as cost of litigation to the complainant."