GANGAMMA Vs. SENIOR DIVISIONAL MANAGER LIC OF INDIA

JUDGEMENT

(1.) In this complaint, Complainant No. l, mother of the deceased G. Dhananjaya, has claimed amounts in respect of Life Insurance Policies for a sum of Rs.25,000/- and Rs.1,00,000/-, Exts. R.15 and R.14, obtained by the late Dhananjaya from the Opp. Party - Life Insurance Corporation of India.

(2.) Complainant No. l is the mother of late Dhananjaya, who is the nominee in the Life Insurance Policy, Ex. R.15 obtained by late Dhananjaya for a sum of Rs.25,000/-. Complainant No.2 is the sister-in-law of late Dhananjaya, who is the nominee in the Life Insurance Policy, Ex. R.14, obtained by late Dhananjaya, for a sum of Rs.1,00,000/-.

(3.) The opposite party in its version averred that No.2 was not an heir of the life assured under the Hindu Succession Act and so she was not a Consumer and was not entitled for the amount under the Life Insurance Policy, Ex. R.14. The opposite party also averred that the Insurance Corporation had repudiated the claim on due investigation and so the claim of the complainants was untenable.