SOHDRDA GUPTA Vs. L I C

JUDGEMENT

(1.) This case arises out of the complaint lodged by complainant on the basis of an Insurance Policy taken by Smt. Meena Gupta for a sum of Rs.1 lac. Smt. Meena Gupta died on 11.5.88. The husband of Smt. Meena Gupta pre-deceased her and the complainant claims the Insurance Money for Smt. Meena Gupta on the Insurance Policy taken by Smt. Meena Gupta. The complainant put forward the claim that under the Insurance Policy the claim was repudiated by Insurance Company on 31.1.90 on the ground that information sought from Meena Gupta in regard to certain questions put to her were found incorrect. Thus according to the Insurance Company, the claim was repudiated.

(2.) From a perusal of the letter dated 3.1,1990 it appears that questions were put to Smt. Meena Gupta about the nature of business and she stated that she carries on the business of running Saree Bhandar and her monthly income is Rs.2000/-. The contention of the Insurance Company is that the deceased was a housewife and had no income.

(3.) The complainant maintains that the information given by the complainant by the deceased was correct and she is entitled to get Rs.1 lac under the Insurance Policy after the death of Smt. Meena Gupta.