ANAND KUMAR KEJARIWAL Vs. LIC OF INDIA

JUDGEMENT

(1.) This revision petition has been filed by one Anand Kumar Kejariwal (hereinafter referred to as the 'Petitioner') against the order of the State Consumer Disputes Redressal Commission, Uttar Pradesh (hereinafter referred to as the 'State Commission') in favour of LIC of India and another (hereinafter referred to as the 'Respondents').

(2.) The facts of the case are that the Petitioner's wife had taken two insurance policies on 28.3.1989 and 22.8.1990 respectively for Rs.50,000 each in respect of her life from Respondent/Insurance Company. She paid insurance premium on the said policies which continued till she passed away on 12.10.1992. The petitioner being her nominee filed a claim which was repudiated by the Respondent/Insurance Company vide its letter dated 31.5.1995 on the following grounds:

(3.) Since according to the Petitioner, the above did not amount to suppression of vital information, he filed a complaint with the District Forum on grounds of deficiency in service and requested that the Respondent/Insurance Company be directed to pay the Petitioner the sum assured on the two policies with interest @ 24% per annum from the date of death of his wife on 12.10.1992 till the date of actual payment, Rs.25,000 on account of physical and mental agony, and Rs. 1,000 as cost of litigation.