AMAR BHUSHAN PRAKASH Vs. MANAGER, LEGAL, BAJAJ ALLIANZ LIFE INSURANCE COMPANY LTD & ANR ; CHAIRMAN, BAJAJ ALLIANZ LIFE INSURANCE COMPANY LTD

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 01-02-2016, passed by the Bihar State Consumer Disputes Redressal Commission, Patna (hereinafter referred as the State Commission) in First Appeal No.213 of 2013, vide which, the State Commission dismissed the appeal against the order dated 20-05-2013 passed by the District Forum, Samastipur in Misc. Case (Restoration) No.50 of 2012, by which, the District Forum had dismissed the restoration petition.

(2.) The facts of the case are that consumer complaint No.187 of 2009 was filed by the petitioner/complainant before the District Forum, Samastipur on 26-08-2009 against the respondent/OP, Bajaj Allianz Life Insurance Company Ltd., saying that he was the Business Development Manager of the said insurance company getting a salary of Rs.10,072/-, excluding other service benefits. From the month of November, 2008, monthly salaries were not being paid regularly causing financial crisis to the complainant. The complainant had to raise loans on interest for meeting his personal requirements and compulsory needs. The OPs had also not paid the sum assured towards medical expenses. The consumer complaint was filed seeking directions to the OPs to do the needful and also to award a sum of Rs.2,00,000/- with interest @10% per annum.

(3.) The said complaint was dismissed in default vide order dated 13-12-2011 of the District Forum, in which it was recorded that the complainant had been absenting from the proceedings regularly, whereas the learned counsel for the OP insurance company was present. The complaint was dismissed for lack of 'Pairvi' on the part of the complainant.