SONU Vs. BIRLA SUN LIFE INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Haryana, Panchkula dated 11.11.2016 in first appeal No. FA/170/2015 whereby the State Commission allowed the appeal preferred by the respondent/opposite party, set aside the order of the District Forum and dismissed the complaint.

(2.) Briefly stated facts relevant for the disposal of the revision petition are that the father of the petitioner/complainant had purchased an insurance policy for Rs. 10 lakhs from the opposite party. The policy was valid w.e.f. 30.9.201 Father of the petitioner during the subsistence of the insurance policy died on 17.7.2013. The petitioner being the legal heir filed the insurance claim. The opposite party repudiated the claim on the plea that the insured had obtained the insurance policy by concealing the material fact that he was suffering from Diabetes Mellitus and Palloor. Being aggrieved of the repudiation of the insurance claim the petitioner filed consumer complaint in District Forum, Fatehabad.

(3.) The opposite party on being served resisted the consumer complaint and justified the repudiation for the reason noted above.