JANKI DEVI Vs. LIC OF INDIA

JUDGEMENT

(1.) THIS judgment of ours shall dispose of above mentioned four appeals as they have arisen out of the common order dated 19.1.2000 passed by District Forum, Ambala, whereby all the four complaints have been dismissed.

(2.) GOBIND Ram Chawla had taken six life insurance policies on 10.8.1993. He died on 6.9.1994. The complainants, who are widow and sons of the deceased, put claim before the opposite party but their claim was repudiated on the ground that the insured had suppressed the material information regarding his state of health and ailment at the time he took the insurance policies. It is thereafter the complainants invoked the jurisdiction of the District Forum by filing four complaints and the same were dismissed vide its first order dated 5.11.1998. The complainants preferred appeals against the said order before the State Commission and the Commission vide its order dated 25.5.1999 quashed the order under appeals and the appeals were remanded to the District Forum for a fresh decision on merits in accordance with law after affording two opportunities each of the parties to substantiate their case. In compliance thereof, necessary opportunities were given to the parties but they did not adduce any fresh evidence as is recorded in the impugned order. After hearing the learned Counsel for the parties, the District Forum dismissed all the four complaints vide order dated 19.1.2000. Aggrieved by the said orders, the present appeals have been filed.

(3.) WE have heard the learned Counsel for the parties and have gone through the record minutely.