NATIONAL INSURANCE CO LTD Vs. DEWANTI DEVI

JUDGEMENT

(1.) -THIS appeal is directed against order dated 23. 11. 2006, passed by District Consumer Disputes Redressal Forum, Garhwa, in Consumer Complaint No. 11 of 2006, whereby the appellants were directed to pay entire insurance amount of Rs. five lacs with interest @ 8% per annum and Rs. ten thousand as compensation to the complainant-respondent No. 1.

(2.) THE complainant had taken a Janta Personal Accident Claims Policy for Rs. five lacs from National Insurance Company Limited, through the Golden Trust Financial Services, on 15. 3. 2004, for the period from 15. 3. 2004 to 14. 3. 2019. Unfortunately, on 29. 9. 2004 she met with an accident and sustained injury in her spinal cord causing paralysis of her upper and lower limbs rendering her permanently disabled and physically handicapped.

(3.) WITH regard to the said accident, information was given to Garhwa Police Station and the same was entered as S. D. E. No. 813 of 2004 dated 29. 9. 2004. The Insurance Company was also informed on 7. 10. 2004 and thereafter claim was submitted in prescribed format along with required papers/documents within the stipulated time, according to the complainant-respondent.