- (1.) The unsuccessful complainant in C.O.P.16/2003 on the file of District Consumer Disputes Redressal Forum, Sivaganga, is the appellant.
(2.) The complainants wife by name Tmt.Jothiprema obtained house building loan from the opposite parties 1 to 4 by submitting an application, agreeing to pay EMI at Rs.4,529/-. At the time of borrowing the loan from the first opposite partys office, they have collected Rs.1,572/- towards property insurance as well as for personal accident claim. The complainants wife Jothiprema unexpectedly met with a fire accident and died on 05.08.2002. On her death, a claim was lodged claiming property insurance amount, as well as personal accident claim and the same was repudiated illegally. Thereafter issuing notice also claim was made, for which, there was no effective response, thereby, the complainant constrained to move the Forum for the reliefs as claimed in the complaint.
(3.) The first opposite party in its Written Version has stated that they are unnecessary parties, thereby, claiming relief from the complaint.;