SBI LIFE INSURANCE COMPANY LTD Vs. LAKSHMI DEVI

JUDGEMENT

(1.) Late Smt. Golla Lakshmi Devi (hereinafter referred to as the 'insured') obtained an insurance policy from the petitioner company on her life, on 06.2.2014. She having died on 20.8.2014 within two years of taking the policy, a claim for payment of the benefit in terms of the policy was lodged by the complainant with the petitioner company. The claim was repudiated vide letter dated 2.9.2015, which to the extent it is relevant reads as under:

(2.) Being aggrieved from the rejection of her claim, the complainant approached the concerned District Forum, by way of a consumer complaint.

(3.) The complaint was opposed by the petitioner primarily on the ground on which the claim had been repudiated.