LIC OF INDIA Vs. SAURABH AGARWAL

JUDGEMENT

(1.) Counsel for the parties present. Arguments heard. Smt. Vinita Agrawal, sister of Sh. Saurabh Agrawal obtained insurance policy in the sum of Rs. 8,00,000/- on 09.12.2005. Unfortunately, she passed away on 05.01.2007. Thereafter, Sh. Saurabh Agrawal, her nominee filed the claim, which was rejected on the ground that she had suppressed the material fact that she was ailing with cancer.

(2.) The petitioner-Insurance Company has placed on record a number of medical certificates, which go to show that she consulted a Physician on 16.02.2004 as an outdoor patient. I have perused the medical certificate. There is no inkling that she was suffering from cancer. It rather shows that she was suffering from bleeding. I have gone through the medicines as well, which were given in order to prevent the bleeding.

(3.) She again consulted the doctor on 28.09.2005. I have gone through the medicines, which are not meant for cancer.