RENU ABBI vs Life Insurance Corporation of India

IT is the complainant who is petitioner before us. Complaint for alleged deficiency in service on the part of the Life Insurance Corporation of India (LIC) was dismissed by the State Commission.

COMPLAINANT was nominee of six insurance policies taken by her brother Anil Mehra on his life. Anil Mehra died on 22.5.1992 after committing suicide. It was alleged that because of some suspicion on the death of Anil, Police authorities seized the papers including original policy bonds and another paper connected with these policies. These policies were received back by the complainant only in June, 1998 under the orders of the Court. After receiving the policies complainant lodged claim before the LIC which made the payment under the six policies. However, the complaint was that interest should have been awarded from 22.5.1992 when Anil Mehra died. But then the fact remains that LIC was apprised of the death and submission of the policies only after these were received by the complainant in June, 1998. It is not disputed that amounts payable under the policies were paid to the complainant. It could not, therefore, be alleged that there was any deficiency in service on the part of the LIC in not paying interest on the amount of six policies from 1992 as claimed by the complainant. Since there was no deficiency on the part of the LIC, complaint had no basis. It was rightly dismissed by the State Commission. There is no merit in this appeal and it is dismissed. Appeal dismissed.