LIC OF INDIA Vs. SANTANAMARI ALIAS VEMBU

JUDGEMENT

(1.) This appeal is directed against the order dated the 24th day of June, 1998 in C. O. P. No.11/98 on the file of the District Consumer Disputes Redressal Forum, Tirunelveli.

(2.) The appellant LIC of India is the opposite party while the respondent is Santhanamari @ Vembu is the complainant.

(3.) The complainant's husband is one Kandasamy. During his life time he took a Medical Life Policy on 14.9.1996 with the opposite party Insurance Company after undergoing full medical tests. One Dr. P. Subramaniam, the opposite party's approved Medical Practitioner examined the complainant's husband and gave him a clear and good health certificate at the time when the policy was obtained. On 14.9.1996 the Branch Manager of the opposite party, it is said, also issued a Certificate rectifying the general state of health of the insured being good. Unfortunately, the complainant's husband died on 11.1.1997 due to heart attack.