M. THANIKACHALAM J. - (1.) The appellant as complainant approached the lower forum to recover the amount due under the Salary Savings Scheme policy, and having failed in her attempt, this appeal is filed for redressal.
(2.) The petitioners husband by name Elangovan, when he was in service under 4th respondent / opposite party, took a policy under the Salary Savings Scheme with the 5th opposite party, which commenced on 20.2.2000 and the premium payable was Rs.846/-. The appellant being the wife of said Elangovan, was nominated, as nominee in the policy to receive the policy amount in case of his death. It is the duty of the employer to collect the monthly premium and pay the same to the Life Insurance Corporation.
(3.) The petitioners husband died on 25.2.02. Therefore the petitioner approached the opposite party 1 to 4 to make arrangement, for the payment of the amount due under the policy, for which there was no proper reply. Issuance of notice to the 5th opposite party to settle the amount, received only a reply as if the claim for payment could not be considered since it had expired on 25.2.2002. The acts on behalf of the opposite parties amounts to deficiency in service and therefore the complainant / appellant is constrained to file the case before the consumer forum.;