LIC OF INDIA & ORS Vs. KANHAIYA LAL

JUDGEMENT

(1.) THIS appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act of 1986")) has been filed by the appellants against order dated 11.9.1997 passed by the District Forum, Bikaner by which the complaint of the respondent was allowed in the manner that the appellants were directed to pay the sum assured under the policy of the complainant's wife with all benefits within a period of one month.

(2.) THE necessary facts giving rise to this appeal are as follows :

(3.) IN this appeal, the main contention of the learned Counsel for the appellants is that since the deceased was suffering from serious sickness and for which she had taken treatment from Bombay Hospital and since she had not mentioned that fact in the declaration form which was filled in up by the deceased on 28.3.1996, therefore, appellants had legal right to repudiate the claim and thus findings given by the District Forum by accepting the claim are erroneous one and should be set aside.