LIFE INSURANCE CORPORATION OF INDIA Vs. BIMLA RANI

JUDGEMENT

(1.) THIS order will dispose of two appeals bearing First Appeal No. 1437 of 2004 (Life Insurance Corporation of India and Another v. Bimla Devi and Others) and First Appeal No. 1438 of 2004 (Life Insurance Corporation of India and Another v. Bimla Devi and Others) as both these appeals were decided by the learned District Consumer Disputes Redressal Forum, Patiala (in short "the District Forum") vide same impugned order dated 6.10.2004. The facts are taken from First Appeal No. 1438 of 2004 and the parties would be referred by their status in this appeal.

(2.) SURINDER Pal (in short "the insured") husband of Bimla Rani respondent No. 1, father of Pooja, Shiv Kumar and Deepika respondents No. 2 to 4 and brother of Sonam Raj respondent No. 5 was holding a 20 years money back life insurance policy with effect from 15.11.2000 for a sum of Rs. 60,000. Its maturity date was 15.11.2020. It was issued by the appellants. The insured was making the payment of due instalments from time to time. Said Surinder Pal died on 22.6.2002. The insurance claim was lodged by the respondents. It was repudiated by the appellants. Hence, the complaint for insurance claim including bonus etc. Compensation, interest and costs were also prayed.

(3.) IN this appeal, the insured had taken the life insurance policy for Rs. 50,000 with commencement date as 28.3.1995. Its maturity date was 28.3.2015.