M.THANIKACHALAM J. - (1.) The opposite party having suffered an adverse order in COP.400/2004 on the file of the District Forum, Chennai (South), as per the dated 23.01.2008, have come before this Commission, for redressal, as appellant.
(2.) Facts leading to this appeal: The complainants husband by name Christopher, employed as a Telephone Operator in Tamil Nadu Electricity Board, had taken three policies from the opposite party in the year 2000 and 2001, for which, premiums were paid, wherein, the complainant was nominated as nominee. Unfortunately, the life assured expired on 29.10.2002 due to sudden acute myocardial infraction.
(3.) The complainant being the nominee / beneficiary in order to realize the insured amounts, lodged a claim, submitting necessary papers, repudiated on the ground, that the life assured has suppressed the material facts, which is incorrect. The complainants husband was not suffering from any disease and he has not suppressed anything also, and in this view, the opposite party is liable to honour their commitment as agreed under the policies, failed, causing mental agony to the complainant, for which, the complainant is entitled to a sum of Rs.1 lakh as compensation along with policies amounts, as assured. Hence, the claim.;