NATIONAL INSURANCE CO LTD Vs. S K JOSHI

JUDGEMENT

(1.) -THIS appeal has been directed by the opposite party No. 1national Insurance Company against order dated 12. 02. 2008 passed by Consumer Disputes Redressal Forum-I, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which the complaint of respondent Shri S. K. Joshi (complainant) was accepted with costs of Rs. 2,200 and appellant as well as OP No. 2 (as mentioned in the complaint) were directed to release the amount due to the respondent Shri S. K. Joshi under the retirement benefits scheme within 30 days from the receipt of the letter and further to pay Rs. 20,000 as compensation for causing mental tension and harassment. It was also directed that if the amount was not paid within 30 days, then they would be liable to pay interest @ 12% p. a. from 1. 2. 2003 till payment.

(2.) BRIEFLY stated the facts are that respondent Shri S. K. Joshi (complainant) had retired as manager from Chandigarh R. O-II after attaining the age of superannuation on 31. 1. 2003. He was member of RBS (Retirement Benefits Scheme) under National Mutual Benefit Society vide membership No. 1808 and the deductions towards monthly contribution were made from his salary by the respective offices payable to the National Insurance Company wherever he was posted till his retirement.

(3.) IT was next averred that respondent had written several letters dated 21. 10. 2005, 2. 11. 2005 and 20. 1. 2006 to the National Insurance Company to expedite the retirement benefits but of no avail.