National Consumer Disputes Redressal
Sbi Life Insurance Co. Ltd. vs State Bank Of India & Anr. on 6 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2350 OF 2010 (Against the Order dated 25/05/2010 in Appeal No. 453/2009 of the State Commission West Bengal) 1. SBI LIFE INSURANCE CO. LTD. Regd. Office Situated at State Bank Bhawan, Madame Cama Road, Nariman Point Mumbai - 400021 Maharashtra ...........Petitioner(s) Versus 1. STATE BANK OF INDIA & ANR. Kulti Branch, P.S. Kulti Burdwan West Bengal 2. MRS. NARINDER KAUR, W/O. LATE GURJEET SINGH WASU R/o. Hanuman Charai, Barakar, P.S. Kulti Burdwan West Bengal ...........Respondent(s) REVISION PETITION NO. 2351 OF 2010 (Against the Order dated 25/05/2010 in Appeal No. 455/2009 of the State Commission West Bengal) 1. SBI LIFE INSURANCE CO. LTD. Regd. Office Situated at State Bank Bhawan, Madame Cama Road, Nariman Point Mumbai - 400021 Maharashtra ...........Petitioner(s) Versus 1. NARINDER KAUR & ANR. R/o. Hanuman Charai, Barakar, P.S. Kulti Burdwan West Bengal 2. STATE BANK OF INDIA Kulti Branch, P.S. Kulti Burdwan West Bengal ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN, PRESIDENT HON'BLE MR. VINAY KUMAR, MEMBER HON'BLE MRS. M. SHREESHA, MEMBER For the Petitioner : For the Insurance Co. : Mr. Rakesh Malhotra, Advocate For the State Bank of India : Mr. Jitendra Kumar, Advocate For Ms. Narinder Kaur : Mr. Asok Chattopadhyay, Advocate For the Respondent : For the Insurance Co. : Mr. Rakesh Malhotra, Advocate For the State Bank of India : Mr. Jitendra Kumar, Advocate For Ms. Narinder Kaur : Mr. Asok Chattopadhyay, Advocate Dated : 06 May 2015 ORDER Learned Counsel appearing for the Petitioner, namely, SBI Life Insurance Co. Ltd., states that having regard to the peculiar facts and circumstances of the case, the Insurance Company has decided not to press both the Revision Petitions and they will comply with the directions issued by the State Commission.
Accordingly, both the Revision Petitions are dismissed as not pressed. No costs.
Vide order dated 07.09.2010 in Revision Petition No. 2794 of 2010, the operation of the impugned order was stayed, subject to deposit of 50% of the awarded amount along with accrued interest thereon by the Insurance Company before the District Forum within four weeks thereof. Subsequently, vide order dated 10.02.2014 the Complainant was permitted to withdraw the said amount on her furnishing a solvent surety to the satisfaction of the President of the District Forum. It is stated that the said amount has since been released to the Complainant. Since the Revision Petitions have been dismissed as not pressed, the surety furnished by the Complainant in terms of the said order shall stand discharged.
Learned Counsel appearing for the Insurance Company very fairly states that the balance amount in terms of the impugned order shall be paid to the Complainant within two weeks from today by means of a banker's cheque/demand draft. It is ordered accordingly.
......................J D.K. JAIN PRESIDENT ...................... VINAY KUMAR MEMBER ...................... M. SHREESHA MEMBER