DHARMAWATI KUWAR W/O LATE SHIVDUTTA SINGH, VILLAGE INSIYAN, P.S CHAINPUR, DISTRICT : KAIMUR BIHAR Vs. BRANCH MANAGER, LIFE INSURANCE CORPORATION OF INDIA AND ANR. BESIDE SAHU CINEMA, DISTRICT : SASARAM BIHAR

JUDGEMENT

(1.) Late Shri Shivdutta Singh, husband of the complainant, took a life insurance policy from the respondent LIC of India on 20.8.2004 for a sum assured of Rs.1,00,000/-, paying a premium of Rs.1729/-. The assured died within one month of taking the policy, allegedly on account of heart failure. A claim was lodged by the complainant, widow of the insured seeking benefits payable under the life insurance policy taken by her husband. The claim having not been paid, a complaint was filed by her before the District Forum.

(2.) The complaint was resisted by the Corporation taking a preliminary objection that it was barred by limitation having been filed more than two years after the death of the insured. On merits, issue of the policy was not denied. It was, however, stated that on investigation being made by the Corporation, it had been revealed that the deceased died from Jaundice and he was suffering from the aforesaid ailment, for the last 4-5 months before his death.

(3.) The District Forum, vide its order dated 26.11.2009, dismissed the complaint. Being aggrieved, the complainant approached the concerned State Commission by way of an appeal. The said appeal was dismissed by the State Commission vide its order dated 19.9.2014. Being aggrieved, the complainant is before this Commission by way of this revision petition.