LIC OF INDIA Vs. SUNIL KUMAR

JUDGEMENT

(1.) This is an appeal by the Life Insurance Corporation of India against the judgment and order dated 8.6.2001 passed by the District Forum, Almora whereby the complaint of the complainant, Shri Sunil Kumar for recovery of insured amount as nominee on the death of his father Sh. Ram Kishore was allowed.

(2.) The brief facts of the case are that Sh. Ram Kishore was a resident of Ranikhet. He had taken a policy for Rs.1,00,000/- (Rupees one lac) on 28.3.1997. He died on 20.5.1999 all of a sudden. The complainant lodged the claim but he was not paid any amount on the pretext that the deceased was suffering from Amoebic Hepatitis from before taking the policy and he has suppressed this fact while taking the policy.

(3.) When the claim was repudiated by the Insurance Company, the complainant filed the complaint. The Insurance company filed the written statement and alleged that Sh. Ram Kishore was suffering from the disease of Amoebic Hepatitis and he has suppressed this fact at the time of taking the policy and, therefore, the claim was rightly repud.