LIC OF INDIA Vs. K RAGHAVENDRA HOLLA AND ORS

JUDGEMENT

(1.) THIS appeal is filed by the OP to set aside the order dated 29.7.2010 passed by the DF, Kodagu in Complaint No. 29/10 whereby and where under the complaint filed by the respondent came to be allowed directing the appellant to pay a sum of Rs.2.50,000 with other benefits if any to Complainant No.3 Shreyas R. Holla through his natural guardian Complainant No. 1 towards the death benefit on LICs Money Plus Policy of deceased insured Veena R. Holla together with interest at 10% p.a. from the date of complaint till realization and further directed to pay Rs.2.000 towards litigation expenses and the same shall be kept in the fixed deposit in the tame of 3rd complainant in any of the nationalized bank o the choice of complainant No.l till complainant No. 3 attains majority and the interest thereon to be accrued periodically may be utilized by Complainant No. 1 for the welfare of Complainant No. 3 and the same shall be complied within 60 days. Being aggrieved by the said order, the appellant has come up with this appeal on various grounds.

(2.) IN pursuance of the notice issued to the respondents, the respondents appeared through a Counsel who resisted the appeal contending that the DF has rightly allowed the complaint and therefore pray for dismissal of the appeal as the impugned order does not require any interference.

(3.) WE have heard the learned Counsel for both the parties. The point for determination to consider is that whether the DF is justified in allowing the complaint filed by the respondents?