L I C OF INDIA Vs. SOHANI DEVI

JUDGEMENT

(1.) HEARD .

(2.) BRIEF facts are that husband of Respondent/Complainant, had taken a LIC policy from the Petitioner/Opposite Party for a sum of Rs.50,000/ - bearing policy no.180634668 on 26.6.2004. Due to crush injury, the claim preferred by the respondent, was repudiated by the petitioner. Thereafter, respondent filed complaint before District Forum praying, that petitioner be ordered to remit the entire insurance amount of Rs.50,000/ - alongwith all the benefits and dues, payable thereon alonwith interest @ 12% p.a. from 11.12.2004 upto the date of payment and also sought compensation of Rs.21,000/ -.

(3.) PETITIONER in its written statement, took the plea that claim was repudiated on the ground that two years before the insured proposed for the above policy, he had been suffering from crush injury with permanent partial disability for which he had taken treatment in the hospital and was also on medical leave for 41 days form 21.3.2002 to 30.4.2002. He did not disclose these facts in his proposal form. Denying any kind of deficiency in service, it prayed for dismissal of the complaint