JOSHY ANDREWS P. Vs. ZONAL MANAGER

JUDGEMENT

(1.) The petitioner, husband of deceased Jasmine Joshi, is before this Court seeking to set aside Ext.P3 repudiation letter and Ext.P5 Award and to direct the respondents to pay the sum assured in Ext.P1 policy and settle the claim of the life assured to the legal heirs including the petitioner.

(2.) The petitioner states that he is husband of diseased Jasmine Joshi and the father of Aleena Joshi and Ashik Andrew Joshi, who are students. His wife Jasmine Joshi passed away on 11.08.2014 at Jubilee Mission Medical College Hospital, Thrissur due to cardiac arrest at a young age of 42 years.

(3.) Late Jasmine Joshi had taken a Life Insurance Policy 'Jeevan Tarang', of the 1 st respondent. The policy was taken on 28.10.2013 for the sum assured Rs. 9,95,000/-. The policy was taken after due medical checkup. The medical checkup was conducted at the instance of respondents 1 and 2 at the Sun Medical Centre, Multi Speciality Centre, Thrissur.