DIVISIONAL CONTROLLER, DIVISIONAL OFFICE, GUJARAT STATE TRANSPORT CORPORATION & ANR Vs. PATEL BHAGWATIBEN KANABHAI

JUDGEMENT

(1.) This revision petition has been filed by the petitioners Divisional Controller, Divisional Office, Gujarat State Road Transport Corporation and Anr. against the order dated 5.5.2017 of the State Consumer Disputes Redressal Commission, Gujarat, (in short 'the State Commission') passed in Appeal No.370 of 2012.

(2.) In short the facts of the case relevant for disposal of the present petition are that the respondent's husband was an employee of the petitioner organization and was a member of the Group Insurance Scheme, which was run by the petitioner in association with the Insurance Company. A premium of Rs.40/- was deducted per month from the salary of the respondent from the year 2000 to 2004. The insured died on 13.01.2005. Thereafter the wife of the insured i.e. the complainant/respondent asked for the payment under the Group Insurance Scheme, however, the petitioners refunded sum total of the monthly premium deducted. Not satisfied, complainant claimed, an amount of Rs.42, 000/- from the petitioners. The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum, Mahesana, (in short 'the District Forum') which allowed the complaint and ordered Rs.42, 000/- along with 6% p.a. interest to be given to the complainant by the opposite parties/petitioners.

(3.) Aggrieved with the order of the District Forum, the opposite parties preferred an appeal bearing No.370 of 2012 before the State Commission, which was dismissed vide impugned order dated 05.05.2017 passed by the State Commission.