RITESH CHOPRA & ANR. S/O SH. SUBASH CHANDER CHOPRA, R/O HOUSE NO Vs. TATA AIA LIFE INSURANCE CO. LTD. (FORMERLY KNOWN AS TATA SIG LIFE INSURANCE CO LTD), HAVING ITS OFFICE AT SCO, 25, DISTRICT SHOPPING CENTRE, RANJIT AVENUE, THROUGH ITS BRANCH MANAGER/PRINCIPAL OFFICER, AMRITSAR PUNJAB

JUDGEMENT

(1.) Late Sh. Subhash Chander Chopra, husband of the petitioner, Seema Chopra and the father of petitioners Mr. Ritesh Chopra and Mr. Chandan Chopra, obtained an insurance policy from the respondent on 22.06.2009, for a sum insured of Rs. 9,86,000/-. He having died on 17.08.2009, a claim was lodged by the complainants for payment in terms of the policy taken by the deceased.

(2.) Being aggrieved from the repudiation of the claim, the complainants approached the concerned District Forum, by way of a complaint.

(3.) The complaint was resisted by the respondent on the same grounds on which the claim had been repudiated i.e. the deceased was suffering from chronic liver disease, hypertension and esophageal varices, which he had concealed at the time of taking the policy.