RAKESH PATEL Vs. LIC OF INDIA

JUDGEMENT

(1.) Revision Petition No. 408 of 2013 has been filed by the petitioner/complainant against the order dated 9.8.2012, passed by Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (short, "State Commission") in First Appeal No.2278 of 2010.

(2.) Brief facts of the case as per the petitioner/complainant are that the wife of petitioner Smt.Sharda Patel had obtained an insurance policy of Rs.2 lakhs from the respondents/opposite parties. On 4.11.2009 due to vomiting and fever, the policy holder Smt.Sharda Patel was admitted in the City Hospital, Jabalpur where during treatment she died. Thereafter, petitioner wrote a letter to the respondents for obtaining insurance amount. The insurance company through letter dated 26.2.2010 rejected the insurance claim stating that the insurance holder at the time of taking policy gave incorrect information regarding education and occupation. The statement of the petitioner was that she had suppressed no fact in her application form. At the time of taking policy, every information was furnished. Being aggrieved by the rejection of the insurance claim, petitioner filed an application before the District Forum and claimed for insurance amount of Rs.2 lakhs and loss of Rs.25,000/- along with interest from the date of application.

(3.) Respondents in their reply before the District Consumer Disputes Redressal Forum, Katni (short, 'District Forum') have stated that ;