SATYA NARAIN GOYAL Vs. LIFE INSURANCE CORPORATION OF INDIA & ANR ; SENIOR INSURANE CORPORATION OF INDIA

JUDGEMENT

(1.) Late Smt. Sarita Aggarwal wife of the complainant obtained three insurance policies from the respondent LIC of India. She having died on 22.11.2000, claims under the aforesaid three policies were lodged by the complainant/petitioner, he being nominee of the deceased. The claim was paid against two policies, one being bearing No.221037381 and the other bearing No.221037020. The claim was declined against policy No.221591123. Being aggrieved from the denial of the claim, the complainant approached the concerned District Forum by way of a consumer complaint.

(2.) The claim was resisted by the respondent primarily on the ground that at the time of taking the aforesaid policy, the deceased Smt. Sarita Aggarwal was suffering from cancer.

(3.) The District Forum having ruled in favour of the complainant/petitioner, the respondent approached the concerned State Commission by way of an appeal. Vide impugned order dated 16.3.2017, the State Commission allowed appeal filed by the respondent and consequently dismissed the complaint holding that the deceased was suffering from cancer at the time she took the policy and the aforesaid information was concealed by her while taking the policy.