- (1.) THIS appeal is directed against order dated 14/7/2008 of District Consumer Disputes Redressal Forum, Kabirdham/Kavardha,(hereinafter called as "District Forum" for short), in Complaint Case No. 10/2008 whereby the complaint of the appellant herein against the re -spondent/L.I.C. of India, has been dismissed, on the ground that the claim for sum assured, was preferred before the L.I.C. of India/respondent after 10 years and so, there was no deficiency in service on the part of respondent, in repudiating such claim.
(2.) THE facts of the case are that, husband of the appellant herein, Late Bhuklu Ram Nishad was insured on 28/3/1996 by respondent for Rs.25,000/ - through an Insurance Policy under which premium was to be paid annually, and he died on 8/12/1996. As per complaint of the appellant, a claim was preferred by the appellant along with original insurance policy and insurance certificate, but the claim was not settled and no amount was given in respect of that claim. When for 10 years, nothing was done by the L.I.C. of India, then alleging deficiency in service, complaint was filed before the District Forum.
(3.) IN reply, the respondent herein, has asserted that the claim for the first time was filed in the office of the Insurance Company in the year 2007 and no cause of death was shown. As the death was intimated very late, so, no amount was payable and therefore, no deficiency in service, was committed in doing so. Learned District Forum, after having considered the material placed by both parties, dismissed the complaint of the appellant.;