BRANCH MANAGER LIC Vs. RAMCHANDER SINGH

JUDGEMENT

(1.) -This is a Revision Petition against the order dated 28th April, 1993 in Appeal No. 510/SC/92 passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh at Lucknow.

(2.) Brief particulars of the case are as follows: The wife of the respondent Smt. Ram Lakhna Devi died on 25th August, 1990. She had taken out a life insurance policy for Rs. 10,000/- on the 28th of the June, 1990. The said policy contained "Special Female Clause" which is reproduced below:

(3.) Late Smt. Ram Lakhna Devi died on the 25th of August 1990 due to burn injuries said to have been caused by heater and the garments/ clothes of the deceased catching fire.