LIC OF INDIA Vs. SHANTIDEVI THAKUR

JUDGEMENT

(1.) THIS appeal filed by org. O.P. is directed against the order dated 10.9.2004 passed by Central Mumbai District Consumer Forum.

(2.) WE propose to dispose of this appeal at the admission stage.

(3.) BEING aggrieved by the repudiation of claim, the widow of deceased insured filed consumer complaint before the District Consumer Forum. The said complaint was resisted by the Insurance Company. It is contended by the Insurance Company that because of material suppression, the claim was rightly rejected. The District Consumer Forum rejected the defence raised by the Insurance Company and allowed the complaint. Consequently, Insurance Company is directed to pay Rs. 50,000 to the widow of the deceased insured together with interest @ 9% p.a.