NARINDER KAUR Vs. LIC OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for parties. Registry has reported delay of 42 days in filing revision petition for which an application for condonation of delay has also been filed by petitioner, who is a lady. It seems from the reasonings assigned that considerable time was lost in accumulation of funds to which the petitioner began exercise for filing revision petition before National Commission, on appointment of a lawyer and this too, consumed a lot of time. Having considered submissions made on behalf of petitioner, we hereby condone the delay.

(2.) SMT . Narinder Kaur, the petitioner/complainant has picked up a conflict with Life Insurance Corporation of India, the respondent, in these proceedings, as the respondent repudiated her claim in respect of the death of her husband, Sh. Suresh Kumar, the assured. Sh. Suresh Kumar, the deceased, had obtained an insurance policy from the respondent for a sum of Rs. 1,00,000 on 15.2.2000. Unfortunately, Sh. Suresh Kumar expired on 6.10.2000. The claim filed by his wife, the petitioner, was repudiatedvide letter dated 15.7.2002 on the ground that Sh. Suresh Kumar had suppressed the fact that he was suffering from chronic "Myeloid Leukaemia " and was regularly getting treatment from PGIMS, Rohtak. Aggrieved, the petitioner filed complaint before the District Forum. The District Forum allowed the complaint.

(3.) WE have heard the learned Counsel for the parties. The learned Counsel for the petitioner, half -heartedly, argued that the above said ailment cropped up immediately before the death of the deceased and he was not aware of the above said ailment.