GOKAL CHAND Vs. AXIS BANK LIMITED

JUDGEMENT

(1.) The appellant/complainant alongwith her husband late Sh. Gokal Chand took a loan of about Rs.70 lakhs from Respondent No.1 Axis Bank Ltd. Their case is that the bank had insisted upon they taking an insurance cover on the life of late Sh. Gokal Chand and had also deducted an amount of Rs.624172/- towards the insurance premium on 25.7.2017 Late Sh. Gokal Chand was also subjected to some medical tests on 30.7.2017. He died on 8.8.2017. Opposite party No.2 to whom the proposal for grant of insurance cover was submitted, however, did not accept the proposal and vide letter dated 3.8.2017 decided to postpone the proposal for a period of six months. The letter dated 3.8.2017 addressed to late Sh. Gokal Chand, to the extent it is relevant, reads as under:-

(2.) Thereafter, the premium amount was credited to the account of the complainants.

(3.) The complainants thereafter approached the concerned State Commission by way of a consumer complaint impleading the bank as well as the insurance company as opposite parties in the complaint.