SBI LIFE INSURANCE CO LTD Vs. KAMBALA SANDHYA

JUDGEMENT

(1.) THE matter in this revision petition arises out of repudiation of a life insurance claim by the revision petitioner SBI Life Insurance Co. Ltd. on 17.6.2009. The claim of the Complainant, under the policy arose from the death of the insured (husband of the Complainant) on 14.9.2008 at Seven Hills Hospital, Visakhapatnam. The letter of repudiation stated that: -

(2.) BEFORE the District Forum, the case of the Complaint was that the deceased has never suffered from any disease mentioned in the letter of repudiation. On the other hand, OP, SBI Life Insurance Co. claimed that in the proposal for insurance, the deceased has deliberately and fraudulently given wrong answers to the questions asked therein, regarding his pre -existing medical condition and hospitalization. The OP relied upon the records of Kanka Durga Hospital and Seven Hills Hospital in support of their claim of pre -existing medical condition.

(3.) THE District Consumer Disputes Redressal Forum, Visakhapatnam dismissed the complaint with the following observations: -