Dalip Singh, J. - (1.) Heard learned counsel for the appellant.
(2.) This is an appeal by the defendant Life Insurance Corporation of India who had issued a policy under "Own Your House Scheme" for an amount of Rs. 50,000/- on 27.03.1991 to the deceased Ravindra Kumar Sharma, husband of the plaintiff-respondent.
(3.) The husband of the plaintiff who had taken the policy died on 24.05.1997 though the policy was to mature on 28.04.2006. Upon the death of the husband of the plaintiff, the plaintiff applied for the insured amount of Rs. 50,000/- as well as Rs. 18,000/- as interest accrued thereon for the period from 1991 to 1997. The defendant-appellant refused to honour the claim of the plaintiff on the ground that Insured i.e. the husband of the plaintiff had failed to disclose that he was suffering from certain ailments on account of which the Insurance Corporation-appellant was liable to forfeit the amount and refuse to honour its commitment.;