(1.) THE complainant has filed this Revision Petition against the order passed by the State Consumer Disputes Redressal Commission, Ahmedabad (hereinafter referred to as the State Commission). By the said order, the State Commission has reversed the order passed by the District Consumer Redressal Commission (hereinafter referred to as the District Forum).
(2.) SHORTLY stated facts are as under:
(3.) RATILAL Jivabhai Fulbaria, deceased, on the basis of proposals made on 31.3.1992, 30.10.1993 and 31.3.1994, had obtained 3 life insurance policies for Rs. 50,000 each from the respondent Corporation issued on 17.7.1992, 16.2.1994 and 27.5.1994 commencing from 28.3.1992, 28.10.1993 and 28.3.1994 respectively. The deceased was working as a Sailor on a ship in Dubai and there he had fallen sick and took treatment from Rashid Hospital run by the Government. He was admitted in the said hospital on 5.10.1994 and was discharged therefrom after 15 days on 20.1.1994. The Medical Report, which is jointly signed by three Doctors, inter alia, records as under: