A.K.ANNAMALAI J. - (1.) The appellants are the opposite parties 1 and 2 before the District Forum against whom and against 3rd opposite party.
(2.) The 1st respondent/complainant filed a complaint seeking for direction to issue original policy bond and to furnish copies of all the proposal forms relating to the policies hold by the complainant and for Rs.2,00,000/- as compensation for mental agony and other losses and in case of failure in furnishing of proposal forms to avoid their mistakes to refund all the premiums with 18% interest and to pay Rs.5,000/- towards costs.
(3.) Before the District Forum, the 1st and 2nd opposite parties denied the allegations of the complainant in their written version and stated that the policy was already despatched to the complainant which was not reported for loss or non receipt within 3 months from the date of despatch and only after two years as it was informed duplicate bond was issued by foregoing regular procedures and due to some mistakes in the system, genuine mistakes were occurred and there is no cause of action.;