ADDITIONAL DIRECTOR GENERAL Vs. JYONI DEVI

JUDGEMENT

(1.) This revision is directed against the order of the State Commission dated 08.01.2013 whereby the State Commission confirmed the orders of the District Forum which reads thus:

(2.) Briefly put the facts relevant for the disposal of this revision petition are that Manjeet Singh son of complainant took a Postal Life Insurance No. APS850312-L dated 01.09.2008 for insured value of Rs.2,00,000/- from petitioner no.2. Unfortunately, Manjeet Singh expired on 24.06.2009. The insurance claim submitted by the complainant, being nominee of the insured was repudiated by petitioner no.2 on the ground that Manjeet Singh had concealed the fact that at the time of taking insurance, he was suffering from AIDS / HIV. Claiming this to be deficiency in service, the petitioner filed consumer complaint before the District Forum Jind.

(3.) The petitioner contested the complaint by filing written statement. It was alleged that the insurance claim filed by the petitioner was rightly repudiated for the reason that Manjeet Singh had obtained the insurance policy by concealing the fact that he was suffering from HIV / AIDS,