PYARI DEVI Vs. LIC OF INDIA

JUDGEMENT

(1.) Smt. Pyari Devi is the complainant in this case. The complainant's husband, Shri Rajbir Singh( since deceased) took insurance policy for a sum of Rs.50,000/- from opposite party on 28.2.2001. The insured died on 8.1.2002. Therefore, complainant made a claim before the Insurance Company, which was repudiated by OP on the ground that the insured-(deceased) suppressed the material fact regarding his health at the time of filling up the proposal form. Therefore, alleging that it was a deficiency in service on the part of OP, the complainant filed a complaint before the District Forum, Hisar.

(2.) The District Forum allowed the complaint and directed the OP to pay Rs.50,000/- along with interest @ 10% p.a. from 8.4.2002. The decision of District Forum was challenged before Haryana State Consumer Disputes Redressal Commission, Panchkula by the OP. The appeal was allowed and the complaint was dismissed. Hence, this revision petition has been filed by widow of Shri Rajbir Singh, insured.

(3.) We have heard the learned counsel for both the parties.