DEBASIS BHATTACHARYA,J - (1.) THE instant appeal arises out of the order dated 31.1.2013, passed by the learned District Forum, Burdwan, in Case No. 50/2010, whereby the instant case has been allowed on contest against the OPs. Being aggrieved by and/or dissatisfied with the same, the OPs thereof have preferred this appeal. Case of the Complainant, in short, that her husband, during his life -time, took two Life Insurance Policies from the OPs for a total sum insured of Rs. 13,00,000.
(2.) The insured died of cardio respiratory failure on 12.10.2008 and she intimated the OP insurer about such fact on 23.10.2008. Subsequently, as per the direction of the OP insurer, she submitted all the requisite documents to the office of the OP insurer on 28.11.2008, but the latter repudiated the claim vide its letter dated 7.9.2009. As her protest in this regard did not cut any ice with the OP insurer, finding no other alternative, she filed the instant case. On the other hand, case of the OP insurer is that the deceased insured belied about his state of health at the time of applying for the policies. On inquiry, they came to know that the said insured was suffering from hypertension and hyper -acidity since the year 2006. Moreover, they also came to know that the deceased insured resorted to falsehood by producing a fake document as a proof of his age. Therefore, the claim has rightly been repudiated by them.
(3.) POINT to be considered in this appeal is if there is any anomaly in the impugned order, or not.;