LIC OF INDIA Vs. KUSUM JAIN

JUDGEMENT

(1.) AS per office report, record of District Forum has not been received as it has been weeded out.

(2.) HEARD .

(3.) RESPONDENT /Complainant filed a Consumer Complaint on the ground, that her husband was insured with the Petitioner/OP for sum of Rs. 1,00,000/ -. He died on 26.07.2000 due to heart attack, during the insurance period. Thereafter, Respondent lodged a claim with the petitioner, which repudiated the same on 22.03.2001. Thus, alleging deficiency in service on the part of the Petitioner, respondent filed Complaint claiming Rs.1 Lac with 18% interest from 26.07.2000 and Rs.50,000/ - for mental agony and harassment with Rs.5,500/ - being litigation cost.