BALWINDER SINGH Vs. LIFE INSURANCE CORPORATION OF INDIA

JUDGEMENT

(1.) GIAN Kaur mother of Balwinder Singh appellant had taken life insurance policy from the respondents for a sum of Rs. 50,000 for the period from 28.11.94 to 28.11.2009 under table 74.15. Her nominee was her husband Piara Singh. Later on she named Balwinder Singh appellant as her nominee.

(2.) IT was further pleaded that the life assured died on 23.6.2002. The insurance claim was lodged by the appellant. It was repudiated by the respondents vide letter dated 11.3.2003. Alleging deficiency in service on the part on respondents, the appellant filed a complaint against respondents in the learned District Consumer Disputes Redressal Forum, Patiala (in short District Forum ) for insurance claim. Compensation, interest and costs were also prayed.

(3.) THE respondents filed written reply. It was not denied that Smt. Gian Kaur had taken the life insurance policy from the respondents for a sum of Rs. 50,000 for the period from 28.11.1994 to 28.11.2009. It was a pay back policy. She had filled the proposal form -cum -personal statement. She had executed proposal -cum -personal statement on 6.1.1995 under table 74.15 issued by the respondent. The said policy had lapsed for non -payment of 2 years premium, which had fallen due in November 2000 and November 2001. The insurance policy was got revived by the life insured on 21.6.2002 and she died two days thereafter on 23.6.2002.