AVIVA LIFE INSURANCE CO. LTD. Vs. RAGHBIR SINGH

JUDGEMENT

(1.) Complaint Case No. 788 of 2009 was filed before the District Consumer Disputes Redressal Forum-I, U.T. Chandigarh, hereinafter referred to as the 'District Forum'.

(2.) Brief facts, succinctly put, are that the Complainant purchased a Life Long - Unit Linked Policy, hereinafter referred to as the 'Policy', from the Insurance Company vide proposal form dated 09.01.2008.

(3.) The Complainant filed a Complaint before the District Forum on 02.06.2009.