SBI LIFE INSURANCE COMPANY LTD Vs. SOSAN

JUDGEMENT

(1.) Late Shri Mohan Lal, husband of the complainant took an insurance cover under group cover life of the petitioner company. He having died on 07.10.2015 within two years of taking the policy, a claim for payment in terms of the said insurance policy was lodged by the complainant with the petitioner bank. The claim was rejected vide letter dated 11.02.2016, which to the extent it is relevant reads as under:

(2.) The complaint was resisted by the petitioner primarily on the ground that while taking the insurance cover, the complainant had suppressed material fact with respect to the state of his health since he didn't disclose that he was suffering from Chronic Obstructive Pulmonary Disease with Pneumonia before he had applied for the insurance cover on his health.

(3.) The District Forum having allowed the consumer complaint, the petitioner approached the concerned State Commission by way of an appeal. The State Commission having dismissed the appeal, the petitioner is before this Commission by way of this Revision Petition.