A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) Respondent/Complainant filed complaint against the opposite party for deficiency of service in settling LIC policy claim and claiming payment of Rs.43,100/- as maturity value of policy with 24% interest and Rs.50,000/- as compensation for mental agony and appellant Rs.10,000/- towards cost. The opposite party before the District forum repudiated the allegations of the complainant stating that the claim amount was already settled as pre paid surrender value and the claim form was wrongly sent to the complainant by over sight and the claim of the complainant is not valid and there is no deficiency of service.
(3.) After enquiry on bothside the District Forum allowed the complaint and directed the opposite party to pay Rs.43,100/- as surrender value of the policy with 12% from the date of surrender and addition to that to pay Rs.20,000/- as compensation for causing monetary loss and mental agony without costs.;