LIC OF INDIA AND ORS. Vs. SURINDER KAUR

JUDGEMENT

(1.) THIS revision is directed against the order of the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, "the State Commission") dated 10.01.2008 in first appeal No. 732/2003 whereby the State Commission dismissed the appeal of the petitioner insurance company against the order of the District Forum.

(2.) BRIEFLY stated, facts relevant for the disposal of the revision petition are that Devinder Singh husband of the petitioner had obtained a life insurance policy from the petitioner for a sum of Rs. 2,50,000/ -. During the currency of the insurance policy Devinder Singh died on 27.2.2000. The respondent/complainant submitted the insurance claim which was, however, repudiated on the ground that Devinder Singh had obtained the insurance policy by misrepresentation and concealment of fact that he was an alcoholic for the last 12 -13 years and was consuming more than one bottle liquor per day for seven years. It was also alleged that fraudulent intention of the insured Devinder Singh stood established from the fact that he died within 11 months of obtaining the insurance policy.

(3.) BEING aggrieved of the order of the District Forum, the petitioner preferred an appeal. The State Commission, Punjab vide impugned order did not find merit in the appeal and confirmed the order of the District Forum. This has led to filing of revision petition.