KALAISELVI Vs. SENIOR BRANCH MANAGER LIC OF INDIA

JUDGEMENT

(1.) The appeal is directed against the order of the District Consumer Disputes Redressal Commission, Salem dated 16.6.93 in O. P.86/91. The complainant who has succeeded in part is the appellant.

(2.) The complainant's husband late P. Sella-muthu had taken a policy of insurance with the Opp. Party for a sum of Rs.50,000/-. He died on 29.9.89 and the complainant as his wife and nominee claimed the amount. But the Opp. Party by his letter dated 19.9.91 repudiated the claim on the ground that the insured had suppressed the material facts in the proposal. Hence this complaint. The Opp. Party contended that there was suppression of material facts Why the insured and hence the claim was rightly rejected.

(3.) The District Forum rejected the contention of the Opp. Party and held that there was deficiency of service and negligence on the part of the Opp. Party and directed the Opp. Party to pay to the complainant, the policy amount of Rs.50,000/-, compensation of Rs.5,000/- and costs of Rs.300/-. The Forum below did not allow interest on the policy amount and it is for his purpose, the appeal has been filed.