P PRABHA Vs. LIC OF INDIA & ORS

JUDGEMENT

(1.) IN this revision petition, there is challenge to impugned order dated 07.03.2011 passed by Tamil Nadu State Consumer Disputes Redressal Commission, Chennai(for short, 'State Commission')in First Appeal No.457 of 2008.

(2.) PETITIONER /Complainant's case is, that she filed a complaint before the District Forum against Respondents /Opposite Parties seeking payment of policy amount of Rs. 5,00,000/ - insured by her husband on his life with respondents along with interest, compensation and cost. It is alleged that claim submitted by her was repudiated on the ground of suppression of material facts by her husband, regarding the diseases he was having before taking the policy.

(3.) RESPONDENTS in their written version have taken the plea, that deceased was suffering from AIDS and Pulmonary Tuberculosis, for several years prior to taking the policy. The deceased had suppressed these material facts. The insured had died within 3 months from the date of policy. It is stated, that in the proposal form for queries regarding health, deceased had given false reply. The claim of petitioner, was repudiated by respondent no.2. On appeal before the Zonal Review Committee and Central Office Review Committee, all have confirmed the repudiation. Hence, there is no deficiency of service on the part of respondents.