BHARATIYA JEEVAN NIGAM Vs. AMNABHAI

JUDGEMENT

(1.) The appellant being aggrieved by the order passed by District Forum, Mandsaur in Case No.137/92 dated 24.6.93 has preferred this appeal.

(2.) The undisputed facts are one late Shri Usmankhan submitted a proposal for insurance of Rs.12,000/- on 31st March, 1990, and policy was also issued by the non-applicant appellant in favour of late Shri Usmankhan under a non-medical scheme. The policy No.340710425 for Rs.12,000/- under table and term No.90-15 (marriage endowment plan educational annumity with profits and accident ). That the maturity date of the policy is 28th March, 2005. This policy was taken by Usmankhan as per proposal form for the performance of marriage of his daughter Ku. Razia.

(3.) The points for determination in this appeal are:-