RELIANCE LIFE INSURANCE COMPANY LIMITED Vs. ARUN KUMAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Reliance Life Insurance Company against the order dated 10.11.2015 of the State Consumer Disputes Redressal Commission, Bihar, (in short 'the State Commission') passed in FA No.82 of 2015.

(2.) Brief facts of the case are that the wife of the respondent was insured vide policy dated 17.07.2012 bearing No.50251070 issued by the petitioner Insurance Company. During the currency of the policy insured died on 31.01.2013. The respondent, who was the nominee in the policy, filed a claim before the insurance Company. The Insurance Company got the matter investigated as the death was within one year of taking the policy. The Investigator gave his report dated 24.08.2013 that the death was not natural and the insured was murdered by her husband, the present respondent and the nominee in the policy. The investigator got an affidavit given by the father of the insured, clearly stating that the husband of the insured has killed her. On the basis of the affidavit of the father of the insured, the Insurance Company repudiated the claim. Aggrieved with the repudiation, the respondent filed a consumer complaint being No.26 of 2014 before the District Consumer Forum, Nawada (in short 'the District Forum'). The complaint was contested on the same ground as mentioned in the repudiation letter. The District Forum vide its order dated 25.2.2015 allowed the complaint and ordered the insurance Company to pay the insurance amount of Rs.6,10,000/- along with 7% p.a. interest from 18.1.2014 as well as Rs.3000/- as compensation. Aggrieved with the order of the District Forum, the opposite party/petitioner herein preferred appeal bearing No.82 of 2015 before the State Commission. The State Commission dismissed the appeal vide its order dated 10.11.2015.

(3.) Hence the present revision petition.