ACCOUNTS OFFICER STATE LIFE INSURANCE Vs. B N DHAR

JUDGEMENT

(1.) AS to whether Jammu and Kashmir Fund Organisation is amenable to the jurisdiction of J&K Consumer Protection Act 1998 is a short question posed in this petition. Facts in brief are as under:

(2.) RESPONDENT B.N. Dhar was Government employee with J&K State. He has since retired. He submits that he made contribution towards State Life Insurance Fund and was entitled to amount payable under the said policy. As there was failure to pay the amount proceedings which were initiated under the Consumer Act referred to above. Operative part of the order passed by the Divisional Forum is as under: That non applicants particularly Director Funds Organisation J&K Srinagar is directed to make the payment of State Insurance Policy to the complainant within 6 weeks from today alongwith the benefits. The policy has matured in 1993 and the complainant has been deprived of the fruits of the policy without justification. Accordingly we further order that on the amount of maturity value of S.L.I, including all due benefits the non applicants shall pay interest @ 12% which shall accrue from 8/93 till the realisation. The non applicants are directed to comply with the order within 6 weeks from the date of order. File be consigned to records after due completion. 

(3.) AN appeal was preferred. This was dismissed on the ground that this was barred by limitation. As no affidavit was filed alongwith application seeking condonation of delay, the delay was not condoned. Present petition has now been filed in this court. Mr. P.N. Goja has put in appearance on behalf of respondents. Matter being purely legal, arguments were heard.