SAPNA GARG Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) -THIS is insurer's appeal directed against the order dated 27. 1. 2007 passed by the District Consumer Forum, Champawat, allowing the Consumer Complaint No. 15 of 2002 and directing the insurer to pay sum insured under the policies to the complainant within a month from the date of the order along with cost of Rs. 1,000.

(2.) THE facts of the case in brief are that the husband of the complainant late Sh. Inder Singh Kunwar had taken two insurance policies on his life for a sum of Rs. 1,00,000 each. The first policy was taken on 28. 3. 2000, while the second one was taken just after one month from the said date, i. e. , on 28. 4. 2000. The insured late Sh. Inder Singh Kunwar died on 25. 6. 2000. When the claim was lodged with the insurer by the complainant, the complainant felt that the Insurance Company was not taking prompt action in regard to the settlement of the claim. Even after serving a legal notice dated 24. 3. 2001, the claim was not settled by the Insurance Company. Upon this, the complainant filed the consumer complaint before the District Forum on 12. 11. 2001. The District Forum allowed the consumer complaint as per impugned order and directed the insurer to pay the sum insured under the two policies held by the deceased together with cost, as stated above. Aggrieved by the said order, the insurer has filed this appeal.

(3.) WE have heard the learned Counsel for the parties and perused the material placed on record in the light of the legal aspect of the case.