M. THANIKACHALAM J - (1.) The opposite parties are the appellants
(2.) The complainant/respondent, had taken an endowment assurance policy, with profits, from the 2nd opposite party, on 20.11.2001, agreeing to pay half yearly premiums, which were paid upto 2003. On 8.3.2002, when the complainant was working in the harvesting machine, he met with an accident, in which, his right hand was affected, resulting hospitalization, followed by amputation of right hand, below the ankle.
(3.) The complainant, claiming benefits under the policy, since he had suffered permanent disability, issued notice, which was rejected/repudiated on 14.9.2004, unjustifiably, on false grounds, thereby causing mental agony, and deficiency of service, for which the complainant is entitled to a further sum of RS.35000/-, in addition to the policy amount of RS.35000/-, alongwith compensation. Thus the consumer complaint came to be filed, before the District Forum, Tirunelveli.;