NIRMAL CH GANGOPADHYAY S/O LT TARAPADA GANGULY OF BARASAT Vs. DIVISIONAL MANAGER, BAJAJ ALLIANZ LIFE INSURANCE CO LTD & ANR

JUDGEMENT

(1.) We have heard Learned Counsel for the parties and perused the impugned order dated 31.10.2017 passed by the State Consumer Disputes Redressal Commission, West Bengal whereby the Appeal preferred by the Respondent herein has been allowed and the Complaint preferred by the Petitioner has been dismissed.

(2.) Briefly stated the facts giving rise to the present Petition are as follows:-

(3.) Learned Counsel for the Respondent, however, submitted that under the terms and conditions of the Insurance Policy, in question, surrender was not permitted and further for payment of annuity amount Existence Certificate was a pre-condition.