SHAKUNTALA DEVI Vs. METLIFE INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Present Revision Petition has been filed by the Petitioner/ Complainant against the impugned order dated 04.08.2011, passed by Haryana State Consumer Disputes Redressal Commission at Panchkula (for short, 'State Commission') in (First Appeal No.1010 of 2010).

(2.) Brief facts of the case as per the Petitioner/Complainant are that life assured Ravinder Kumar had a savings bank account with the Respondent No.4/Opposite Party No.4--Punjab Natio nal Bank, Rewari and he had taken the insurance policy from the Respondents No.1 to 3/Opposite Parties No.1 to 3 in respect of the above said bank account. Unfortunately, the life assured died on 02.02.2007 and the claim submitted by the Petitioner to the Respondents was rejected on the ground that the life assured had died due to cancer which he was suffering for the last one year. It was further stated in the repudiation letter that 'during the processing of the claim, we have noticed that Mr. Ravinder Kumar's signature in the application form at the time of applying for the policy does not match with the signature in the account application form with Punjab National Bank". The Petitioner approached the Insurance Ombudsman Chandigarh where the repudiation of insurance claim was upheld to be justified vide order dated 01.07.2008. Under these circumstances, the Petitioner filed a consumer Complaint before the District Forum seeking several reliefs.

(3.) The District Consumer Disputes Redressal Forum, Rewari (for short, 'District Forum') vide its order dated 23.04.2010, while allowing the complaint, observed as under: