DIVISIONAL MANAGER LIC OF INDIA Vs. SARAMMA VARGHESE

JUDGEMENT

(1.) - This appeal is directed against the order passed by the District Forum, Malappuram, in O. P. No.152/1997. Opposite party is the appellant.

(2.) The complainant is the wife of deceased N. Varghese, who took an endowment policy for Rs.50,000/- from the opposite party. The first premium was paid on 8.5.1996. Second instalment of premium was paid on 4.6.1996. Ext. Bl which is the proposal. The policy was issued on 8.7.1996. The complainant's husband died on 14.7.1996. The complainant filed a claim but the opposite party repudiated the claim. Hence the complaint.

(3.) The opposite party filed a version stating the claim was repudiated for violation of policy conditions.