POST MASTER Vs. MOST. USHA KUNWAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Post Master, Post Office Kewatliya, Bihar against the order dated 12.4.2017 of the State Consumer Disputes Redressal Commission, (in short 'the State Commission') passed in Appeal No.298 of 2015.

(2.) Brief facts of the case are that the husband of the complainant had taken a Postal Life Insurance policy and paid his first premium of Rs. 1,205/- on 24.03.2009 along with proposal for the policy. On 29.07.2009 complainant was informed of the acceptance of the proposal and the second premium of Rs. 1,925/- was paid on 31.01.2010. After that on 08.07.2010, the insured died. When the claim was lodged with opposite party/petitioner, the same was rejected on the ground that Rs. 720/- was paid less in the first premium amount. Later on the same was paid by the present complainant, still the claim was not settled. The complainant filed complaint before the District Forum and District Forum dismissed the complaint vide its order dated 28.07.2015. The complainant preferred an appeal bearing No.298 of 2015 before the State Commission and the State Commission allowed the appeal and directed the opposite party/petitioner to pay the insurance amount along with 6% p.a. interest as well as a cost of Rs. 5000/-.

(3.) Hence the present revision petition.