BRANCH MANAGER LIC OF INDIA Vs. MALAPATI DHANALAXMI

JUDGEMENT

(1.) The unsuccessful opposite party is the appellant before this Commission.

(2.) The facts in brief are that one Malapati Venkata Bhaskara Reddy, obtained a life insurance policy for Rs.30,000/- from the opposite party and while the policy was in force died on 11.6.1996. The complainant being the nominee and the wife of the deceased claimed the said amount.

(3.) The opposite party filed its written version admitting the policy, but alleged that the policy has lapsed and it was renewed on 28.5.1996, and at the time of revival of the policy the policy holder submitted a personal statement on 22.5.1996 wherein he wilfully suppressed his health condition and the investigation revealed that he suffered from stomach cancer for which he took treatment in the Cancer Institute, Adyar, Chennai and hence, the claim of the complainant was rightly repudiated.