L I C OF INDIA Vs. HARBANSH SINGH

JUDGEMENT

(1.) IN this appeal order dated 1.4.2009 of the District Forum, New Delhi passed in complaint case No. CC -28/08 has been impugned by the OP. The learned District Forum, vide the impugned order have directed the Appellant to pay Rs. 50,000 against the claim on the L.I.C. Policy No. 191420237 (Annexure A -1) issued in favour of Mrs. Nanaki Bai, mother of the Complainant (hereinafter referred to as the Respondent) with compensation of Rs. 20,000 and Rs. 5,000 as cost of litigation.

(2.) BRIEF facts of the case are that mother of respondent late Smt. Nanaki Bai obtained a policy bearing No. 191420237 for a sum of Rs. 50,000 vide proposal dated 13.2.1998. On 15.8.2007 life assured, Smt. Nanaki Bai died and her son Shri Harbans Singh her nominee approached the appellant for payment of claim amount under policy No. 191420237.

(3.) AS per the Appellants deceased -life assured was 62 years old widow at the time of filling -up proposal form whereas her age was stated 50 years instead of 62 years The copy of proposal form is filed as Annexure -A.1. It is claimed that proposal of Smt. Nanaki Devi could have been declined at the first instance had she disclosed her real age of 62 years, because there is no Life Insurance Policy for the persons aged more than 60 years.