LIC OF INDIA AND ORS. Vs. GANESH THAPA

JUDGEMENT

(1.) Written submissions filed by learned counsel for Petitioners.

(2.) Heard.

(3.) Respondent/Complainant had filed a Consumer Complaint on the ground that his wife (Smt. Baijanti Thapa) took an insurance policy from the Petitioners/Opposite Parties for a sum of 50,000/- only. The insured- Smt. Baijanti Thapa died on 06.03.2008. After death of his wife, respondent lodged a claim with the Petitioners, who repudiated the claim on the ground of suppression of pre-existing disease. Thus, alleging deficiency in service on the part of the Petitioners, Respondent filed Consumer Complaint before the District Forum claiming 50,000/- with 15% interest along with 10,000/- towards cost of litigation and 30,000/- towards causing harassment and for compensation.