DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA Vs. UMA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the order of the Karnataka State Commission dated the 21st August, 1990. The appellant has attacked this order on the grounds of both jurisdiction and facts. We have gone through the record and heard the parties.

(2.) THE facts of the case in brief are as follows:

(3.) THE definition specifically includes the provision of facilities in connection with insurance and no activity relating to provision of such facilities in connection with insurance has been made an exception. A consumer who suffers loss on account of deficiency in rendering service may approach a redressal forum constituted under the Act for compensation. It is therefore well within the jurisdiction of a redressal forum to entertain such complaint and to adjudicate upon a dispute arising out of deficiency in service relating to provisions of facilities in connection with insurance and to grant appropriate relief if such deficiency is proved. We do not find any merit in this contention as the point is concluded against the appellant by the decision of this Commission dated the 28th July, 1989 in F.A. Nos. 3 and 4 of 1989 (Umedilal Agrawal v. United India Insurance Co. Ltd.)=I (1991) CPJ 3