LIFE INSURANCE CORPORATION OF INDIA "JEEVAN JYOTHI 7-6-198, BIMA MARG JAGITYALANDHRA PRADESH THROUGH ITS BRANCH MANAGER Vs. MITTAPALLY JALA W/O MITTAPALLY LAXMINARAYANA AND ORS.

JUDGEMENT

(1.) Mittapally Shravani daughter of Mittapally Laxminarayana, complainant, obtained an insurance policy for a sum of Rs.2.00 lakh for 16 years term (Money Plus Policy) with the date of commencement of policy was 31.03.2007 with an yearly instalment of premium of Rs.25,000/- from LIC opposite party/ petitioner. The policy clearly states as under:

(2.) In the proposal form, the complainant's daughter had shown her date of birth as 08.01.1997. Due to ill health unfortunately, the daughter of the complainant passed away on 10.04.2008. In the meantime, the complainant procured a certificate issued by the Panchayat Secretary, Gram Panchayat Kothapeta, wherein the date of birth of the daughter of the complainant was shown as 02.01.1996.

(3.) The insurance company petitioner in this case paid a sum of Rs.16,186/- through cheque to the respondents being the fund value of the units held in the policy holders fund value. The petitioner/OP refused to pay the insurance amount to the complainant.