N.PUNYAVATHI Vs. LIC OF INDIA

JUDGEMENT

(1.) The appellant is the unsuccessful complainant in CC 68/2006 before the District Forum I, Hyderabad. The complaint filed seeking relief against the respondent/opposite party for payment of insurance claim, this appeal is filed questioning the legality and propriety of the order.

(2.) The facts of the case are that the complainants husband in his life time had obtained Jeevan Mitra policy for an assured sum of Rs.one lakh. commencing from 28.12.1997. The premium is to be deducted from his employer from is monthly salary and is to be paid to the insurance company/OP. While so, the complainants husband died on 28.3.2002 in Warangal hospital due to cardiac arrest. The compliant filed a claim for the insurance company but it was repudiated by making a part payment of Rs.37,750/- as against an assured sum of Rs. one lakh. Thereby the complainant filed a complaint in CD 544/2003 before the District Forum and an order was passed directing O.P. to pay Rs.62,250/- with costs.

(3.) The OP complied with the orders. The complainant is not an educated woman so she was not aware of the fact that the policy covers payment of double benefit. Earlier she had claimed only a single benefit under the policy. Being a nominee she is entitled for the double benefit which the OPs are liable to pay.