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Judgment
IN case No. 158/95 the District Consumer Disputes Redressal Forum, Nanded by the judgment and order dated 25. 4. 1996 allowed the complainant and directed the respondent i. e. , Krushi Uttapanna Bazar Samiti and the Life Insurance Corporation to pay Rs. 15,000 along with the interest as per the insurance policy.
UNDISPUTEDLY after collecting the amount the appellant had not remitted the premium which was required to be paid to the Insurance Company prior to the death of the husband of the complainant. District Consumer Forum ordered that LIC was as well as the appellant should pay the said amount with 12% interest jointly and severally. Against that order LIC preferred appeal No. 409 of 1996 before the State Commission. The State Commission allowed the appeal if the Insurance Company by holding that as there was default on behalf of the appellant in paying the insurance premium, Insurance Company is not liable to pay the amount. Appellant would be solely liable to pay the same.
That order is challenged by filing this revision application.
IN our view, the impugned order does not call for any interference as admittedly after deducting from the salary of the deceased, premium amount was not remitted within time to the Insurance Company. Hence, fault is with the appellant and appellant will be liable to pay the said amount to the complainant within a period of two months from today with 12% interest as directed by the District Forum. Ordered accordingly.