CORPORATION OF INDIA Vs. ASHA SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order (undated) the certified copy of which has been delivered to the appellant on 18.1.2001 passed by District Consumer Forum, Azamgarh in Complaint Case No.110/1993.

(2.) The facts of the case stated in brief are that the complainant's husband was a Doctor and he took a Life Insurance Policy of Rs.50,000/- for 20 years. The complainant was made a nominee in the policy. The premium was paid in time but on account of the fault of the agent one premium could not be deposited in the year 1988. When this matter was brought to the knowledge of the complainant's husband, the amount of the premium along with interest and late payment was deposited.

(3.) Suddenly the complainant's husband developed severe pain in the carbuncle on account of which he was admitted to the District Hospital, Azamgarh but he died. The complainant submitted a claim form along with necessary papers but the same has been repudiated by letter dated 4.2.1992 on the ground that the material fact has been suppressed. The complainant's husband was not suffering from any heart disease and had never suffered any heart disease. The complainant has, therefore, claimed the policy amount along with interest at the rate of 18% per annum.