R.S. Sharma, J. (President) - (1.) This appeal is directed against the order dated 21.4.2015, passed by the District Consumer Disputes Redressal Forum, Raipur (C.G). (henceforth "District Forum" for short), in Complaint Case No. 336/2014. By the impugned order, learned District Forum, has dismissed the complaint of the appellant (complainant). Briefly stated, the facts of the complaint of the appellant (complainant) are that appellant (complainant) has obtained insurance policy from the respondent (O.P.) in the name of his wife Smt. Janki Sahu for the sum assured Rs. 1,00,000 covering period from 23.4.2013 to 23.4.2033. The Policy No. is 386725591. The appellant (complainant) is nominee in the above policy. On 25.9.2013, the wife of the appellant (complainant) Smt. Janki Sahu died due to Jaundice. The appellant (complainant) submitted claim form before the respondent (O.P.) but, the respondent (O.P.) denied the claim of the appellant (complainant). Hence, the appellant (complainant) filed consumer complaint before the District Forum and prayed for granting reliefs, as mentioned in relief clause of the complaint.
(2.) The respondent (O.P.) filed its written statement and averred that the insurance policy No. 386725591 dated 23.4.2013 was issued in the name of Smt. Janki Sahu and the sum assured under the policy was Rs. 1,00,000. The life assured Smt. Janki Sahu expired on 25.9.2013 i.e. within six months of the date of issuance of the insurance policy. The life assured Smt. Janki Bai was suffering from disease of Hypersplenomegaly (Enlargement of liver) and was taking treatment and she died due to moderate splenomegaly/vague abdominal pain. The life assured Smt. Janki Sahu suppressed material fact at the time of obtaining insurance policy and misrepresented the respondent (O.P.) and obtained the insurance policy from the respondent (O.P.), therefore, the respondent (O.P.) has repudiated the claim of the appellant (complainant). The appellant (complainant) is not entitled to get any compensation from the respondent (O.P.) and the complaint is liable to be dismissed.
(3.) Learned District Forum, after having considered the material placed before it by the parties observed in the impugned order that the life assured suppressed her previous diseases and obtained insurance policy from the respondent (O.P.) and dismissed the complaint. Hence this appeal.;