SUMANBAI RAMESH GAIKWAD Vs. SR. DIVISION MANAGER LIFE INSURANCE CORPORATION OF INDIA AND ANOTHER DIVISION OFFICE NANDED MAHARASHTRA

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Maharashtra dated 01.02.2016 in Appeal no. 728 of 14 whereby the State Commission reversed the order passed by the District Forum Jalna and dismissed the complaint.

(2.) The facts relevant for the disposal of the revision petition are that Ramesh Gaikwad, husband of the respondent complainant had purchased two life insurance policies from the opposite party for Rs. 5,00,000/- each. Ramesh Gaikwad died of heart attack on 04.09.2005. The insurance claim filed by the petitioner complainant was repudiated by the insurance company on the ground that Sh. Ramesh Gaikwad deceased had obtained the insurance policies by concealing the material particulars about his health condition.

(3.) The District Forum on consideration of pleadings and evidence allowed the complaint and directed the respondent insurance company to pay to the petitioner sum of Rs.10,00,000/- with 8% interest thereon from the date of filing of complaint i.e. 06.12.201