LALITA DEVI Vs. LIC

JUDGEMENT

(1.) THIS appeal is filed against the order dated 8.7.2005 passed by the District Consumer Forum, Hanumangarh whereby the complaint was dismissed. Facts, in brief, are that the deceased Shri Jagdish Prasad had obtained two policies, the first policy was for Rs. 1,00,000, the proposal of which was submitted on 28.9.1999, second policy was for Rs. 50,000, which was obtained on 16.6.2000. The insured died on 14.2.2002. The claim was filed with the Insurance Company for payment of the amount of Insurance, but the same was repudiated on the following grounds:

(2.) THE learned Forum only on this ground alone that the life assured did not disclose the fact of having obtained a policy on 14.8.1998 for a sum of Rs. 1,60,000 dismissed the complaint treating it to be a case of suppression of material fact. The learned Forum, however, did not deal with the other ground of repudiation.

(3.) WE have heard both the Counsel and gone through the file.