- (1.) Leave granted.
(2.) The respondent is a widow of one Lagama. Lagama died on 30.12.1995 at Belgaum. The certificate of hospital treatment shows that at the time of admission the nature of Lagama's complaint was "consumption of metacin" and the diagnosis at the time he arrived at the hospital was organo phosphorous poisoning. The Medical Attendant's Certificate which is signed by the Senior Specialist of the hospital at Belgaum also states that the primary cause of death was organo phosphorous poisoning. The certificate also shows that an inquest or formal inquiry was held regarding the death of Lagama and the finding was "organo phosphorous poisoning".
(3.) Lagama had insured his life under three insurance policies with the appellant. After his death Lagama's widow filed a complaint before the District Forum, Belgaum alleging deficiency of service because LIC had made "undue inquiries and had repudiated the claim".;