DHARAMPAL PURI Vs. SBI LIFE INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal has been filed by the appellant Dharmapal Puri against the order dated 28.12.2015 of the State Consumer Disputes Redressal Commission, Chhattisgarh, (in short 'the State Commission') passed in Complaint No.CC/15/15.

(2.) Deceased life assured (DLA) Chander Goswami, purchased life insurance policy on 07.02.2013 from opposite parties. The sum assured of the policy was Rs.30,00,000/-. He paid premium of Rs.23,498/-. The said policy commenced on 26.3.2013. The complainant was the nominee of the insured. The insured died on 08.11.2013. Reason of death was sudden cardiac arrest. The opposite parties repudiated the claim on 8.12.2014 on the ground of suppression of real fact about the insured's age. Aggrieved with the repudiation of the insurance claim, the complainant filed a consumer complaint bearing No.CC/15/15 before the State Commission. The complaint was resisted by the opposite parties by filing the written statement. The State Commission passed the following order on 28.12.2015:-

(3.) Hence the present appeal.