NATHUMAL Vs. ICICI PRUDENTIAL LIFE INSURANCE CO LTD

JUDGEMENT

(1.) Late Smt. Kaushalya, wife of the complainant obtained an insurance policy from the respondent company on her life, for a sum insured of Rs.3 lacs. The policy was obtained on 25.08.2008. She having died on 24.01.2010, a claim in terms of the insurance policy was lodged by the complainant, he being her husband. The claim was repudiated vide letter dated 25.08.2010, which to the extent it is relevant, reads as under:

(2.) Being aggrieved from the repudiation of the claim, the complainant/petitioner approached the concerned District Forum by way of a Consumer Complaint.

(3.) The complaint was resisted by the respondent primarily on the grounds on which the claim had been repudiated.