RELIANCE LIFE INSURANCE CO. LTD. Vs. MARRI SUJATA

JUDGEMENT

(1.) The present Revision Petition has been filed against the order dated 06.10.2017, passed by the Telangana State Consumer Disputes Redressal Commission at Hyderabad (hereinafter referred to as the State Commission), whereby the Appeal, preferred by the Petitioners herein, has been dismissed and the order passed by the District Consumer Disputes Redressal Forum at Warangal (for short the District Forum) has been affirmed.

(2.) We have heard Mr. A. Naveen Kumar, learned Counsel for the Petitioners, and Mr. K. Venkateswarlu, learned Counsel for the Respondent/Complainant, and have perused the impugned order dated 06.10.2017 passed by the State Commission as also the order dated 13.11.2013 passed by the District Forum and the other documents filed along with the Memo of Revision Petition and also by the Respondent/Complainant.

(3.) Briefly stated, the facts giving rise to the present Revision Petition are as follows: The husband of the Respondent/Complainant, Marri Laxminarayana, during his lifetime obtained insurance policy bearing no. 13748755 for a sum of Rs.10,00,000/- commencing from 19.02.2009 on a yearly premium of Rs.49,130/-. The policy was issued after Insured was medically checked up under the supervision of the Authorized Medical Officer of the Petitioner, Dr. D. Mohan Das of Sri Sai Nursing Home, Hanamkonda. The Respondent/Complainant was the nominee.