LIC OF INDIA & ORS Vs. ASHA DEVI

JUDGEMENT

(1.) HEARD .

(2.) IT is stated by learned counsel for petitioners, that petitioners have already paid a sum of Rs. .65,725/ - to the respondent.

(3.) CASE of Respondent/Complainant is, that she is widow of late Sh.Het Ram, who was having a Life Insurance Policy taken from the Petitioners/Opposite Parties, on 28.10.2003. It is stated that her husband died on 08.09.2004, due to T.B. The claim was repudiated by petitioners on the ground, that life assured had given wrong date of birth and also concealed the factum of suffering from T.B. Hence, respondent filed consumer complaint before the District Forum.