BRANCH MANAGER LIC OF INDIA Vs. MINIYAKA PARBATI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 8.5.1995 passed by the District Forum, Jeypore in Complaint Case No.21 of 1995.

(2.) The brief fact of the case is that Smt. Miniyaka Parbati w/o Late Miniyaka Salabu is a nominee of the insurance policy for Rs.15,000/- under Policy No.581206633 taken by her late husband for a period of 10 years. Her husband died on 11.11.1993 while in service. The Insurance Company repudiated the claim on the ground of suppression of material facts. Complaint claims that all the documents including the claim forms were submitted by the complainant in time.

(3.) The District Forum after considering the case of the parties held that the Insurance Company repudiated the claim without any valid reason. It recorded a finding that there was deficiency in service on the part of the Insurance Company. Hence it decreed the claim for payment of the assured amount with bonus.