SHRIRAM LIFE INSURANCE CO LTD Vs. E BHAGYAMMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioners Shriram Life Insurance Co. Ltd. & anr, against the order dated 02.05.2017 of the State Consumer Disputes Redressal Commission, Andhra Pradesh, (in short 'the State Commission') passed in First Appeal No.268 of 2015.

(2.) Brief facts of the case are that the respondent/complainant is the wife of the Deceased Life Assured (DLA), who had taken life insurance policy. The first policy No.LN080900089707 was issued on 20.07.2009 for sum of Rs.2,00,000.00. The second policy bearing No.NP08090097589 was issued on 07.11.2011 for sum of Rs.4,00,000.00. The insured died on 25.05.2013. The insurance claim was lodged by the complainant. However, the same was repudiated on 30.10.2013 on the ground that DLA was suffering from cancer before taking the insurance policy. The complainant filed a consumer complaint bearing No.120/2013 before the District Consumer Forum, Kurnool, (in short 'the District Forum'). The complaint was resisted by the Insurance Company on the same grounds on which the repudiation was made. However, the District Forum allowed the complaint and directed the Insurance Company to pay insurance amount of both the policies along with 9% p.a. interest. The opposite party/Insurance Company preferred appeal before the State Commission and the State Commission modified the order of the District Forum as follows:-

(3.) Hence the present revision petition by the opposite party/Insurance Company.