(1.) Learned counsel for the parties present. Arguments heard.
(2.) Late Shri Srinivasa Rao obtained individual Janta Personal Accident Policy bearing No. 2103/1999 covering the period from 12.2.1999 to 11.2.2011 for a sum of Rs. 5 lakh. Unfortunately, the insured passed away in an accident on 30.7.2005. The claim was made on 21.9.2005. The claim was repudiated. Therefore, the matter went up to the District Forum.
(3.) On the other hand, the petitioner has placed reliance on condition No. 6 of the insurance policy, which runs as follows: