- (1.) THIS appeal is directed against the order dated 6.10.2010 of District Consumer Disputes Redressal Forum, Surguja -Ambikapur (C.G) (hereinafter called "District Forum" for short) in Complaint Case No. 147/2009, whereby the appellants herein, have been directed to pay Rs.50,000, along with interest @ 9% p.a. w.e.f. 6.10.2009 till date of payment, Rs. 3,000 as compensation for mental agony and Rs. 1,000 as cost of litigation to the complainant/respondent, who is husband of deceased insured Mrs. Nili Khalkho, who died during the period of subsistence of the Postal Life Insurance Policy, issued by the appellants.
(2.) BRIEFLY stated, the facts of the case are that Mrs. Nili Khalkho, was working in the Postal Department on the post of Clerk. She was insured on 28.3.2008 for Rs. 50,000 under the Policy No.14235 - P issued by the Post Office under Postal Life Insurance Scheme. Premium was being regularly paid by her. Later on she died on 9.1.2009. Then, her husband/complainant filed a claim before the appellants for payment of sum assured, but the claim was repudiated by the appellants, on the ground that deceased insured was suffering from illness prior to the date of making proposal for the Postal Life Insurance and she deliberately suppressed the material facts regarding her illness while making proposal for the insurance and on account of such suppression of material facts, the appellants, are not liable to pay any sum under the postal life insurance policy.
(3.) DISTRICT Forum after having considered the material placed before it by both parties allowed the complaint and passed the impugned order. We have heard arguments of both parties and perused the record of the District Forum;