STATE BANK OF INDIA Vs. KANTA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30.1.2014, rendered by the District Consumer Disputes Redressal Forum -II, UT, Chandigarh (hereinafter to be called as the District Forum only), vide which it allowed the complaint filed by the complainant qua opposite party No. 2 (now appellant) and directed it as under:

(2.) IN its written reply, opposite party No. 1 while admitting the factual matrix of the case, stated that as per the terms and conditions of policy, no benefit was payable, as the Policy had already lapsed on the date of death of the life assured, due to non -payment of premium. It was admitted that the premium under the Policy was paid through bank account on monthly basis by ECS mode as per the option exercised by the life assured at the time of taking the Insurance Policy. The last premium due on 3.10.2009 was received by the answering opposite party on 12.10.2009. It was further stated that the complainants had not approached it any time, before filing the present complaint and it was only after receiving summons from this Forum that the, answering opposite party, came to know about the death of the life assured. It was further stated that, the answering opposite party, was neither deficient, in rendering service nor indulged into unfair trade practice. The remaining allegations were denied, being false.

(3.) THE parties led evidence, in support of their case.