UMA DEVI Vs. LIFE INSURANCE CORPORATION

JUDGEMENT

(1.) This complaint is by the wife and children of late Mahadev Topannavar, claiming a sum of Rs.2,00,000/- (with double accident benefit), the amount mentioned in the policy proposal form as payable in the event of death, from the L. I. C. of India, the opposite party.

(2.) Complainant No.1, is the wife and complainants No.2 to 7 are the children of late Mahadev Topannavar, Mahadev Topannavar met with an accident on 3.6.1990 and expired.

(3.) The late Mahadev Topannavar, had made proposal for insurance, as per Ex. R-l, with the opposite party at Belgaum on 30th April, 1990 and also made payment of a sum of Rs.1,520/- to the opposite party as per Ex. R-2. The opposite party on scrutiny of the said proposal had sought, as per Ex. C-l, on 11.6.1990 from deceased Mahadev Topannavar to produce E. C. G. report. The late Mahadev Topannavar got the E. C. G. report from the concerned Doctor and sent the same to the opposite party on 24.6.1990. The complainants averred that thereafter the deceased Mahadev did not receive any further communication from the opposite party. The deceased Mahadev met with an accidental death on 3.8.1990.