PARUL AGARWAL Vs. L.I.C.

JUDGEMENT

(1.) Heard Shri Rajendra Pratap Singh, learned counsel for the petitioner and Shri Udai Shankar Mishra, learned counsel for the respondent-Life Insurance Corporation.

(2.) The instant writ petition has been filed by one Smt. Parul Agarwal, wife of late Vishal Agarwal challenging the impugned order dtd. 10/9/2015 (annexed as 'Annexure No.6' to the writ petition) whereby the Insurance Ombudsman, (Western U.P. and Uttarakhand), has dismissed the complaint filed by the petitioner against rejection of her claim by the Senior Divisional Managar of the Life Insurance Corporation (hereinafter referred to as 'the Corporation') concerning the insurance policy Nos.256487214 and 256487400 vide order dtd. 14/3/2014 which has also been challenged. Futher prayer is to issue a direction to the respondent no.1 to pay to the petitioner the amount payable under policy Nos.256487214 and 256487400.

(3.) The facts culled out from the pleadings contained in the writ petition are that Vishal Agarwal, i.e. husband of the petitioner, was holder of three insurance policies bearing nos.224492798, 256487214 and 256487400 issued by the Corporation and he died on 11/11/2013, whereafter, the petitioner, as his widow, preferred a claim against the aforesaid three policies. It is pleaded that the claim of the petitoner in respect of policy Nos.256487214 and 256487400 was rejected by the Corporation vide impugned order dtd. 14/3/2014 on the ground that the husband of the petitioner did not disclose the previous policy No.224492798 in the proposal form. After rejection of her claim concerning the aforesaid two insurance policies, the petitioner filed a review application before the Zonal Manager of the respondentCorporation and, thereafter, filed an application before the respondent no.4 i.e Insurance Ombudsman on 1/11/2014, however, the application/ complaint of the petitioner was rejected by the impunged order dtd. 10/9/2015.