LIFE INSURANCE CORPORATION Vs. SUNITA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the order dtd. 12/3/2020 passed by the National Consumer Disputes Redressal Commission (hereinafter, "NCDRC") in Revision Petition No. 54 of 2018. By this order, the NCDRC upheld the decision of the State Consumer Disputes Redressal Commission ("SCDRC") and the District Consumer Disputes Redressal Forum ("District Forum"), directing the appellant, Life Insurance Corporation ("LIC"), to compensate the respondentclaimants in accordance with the terms of the life insurance policy.

(3.) The deceased insured, Sh. Mahipal, husband of Respondent No.1, was a policyholder under the LIC's "Jeevan Arogya" scheme, which commenced on 28/3/2013. This policy provided hospital cash benefits, entitling the insured to daily cash payments of Rs.1,000.00 for non-ICU hospitalization and Rs.2,000.00 for ICU hospitalization. Under the policy, the deceased was the principal insured, and Respondent No.1 was the second insured. The policy was issued based on the information provided by the deceased in his proposal form.