A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainants filed a complaint against the opposite parties praying for directing the opposite parties to pay Rs.50,000/- towards the policy amount, to pay Rs.10,000/- towards compensation for mental agony and to pay costs.
(3.) The complainant case in brief as per the complaint is follows :- Complainants deceased son Manivel got insurance policy for his life and accident benefit for Rs.50,000/- for the term of 20 years on 15.6.03 on payment of Rs.801/- as premium for life and Rs.50/- towards accidental benefit paid on 15.6.03. The policy was granted after medical examination by the insurance company of the policy holder and the complainants are nominated as nominees in the policy and also they are the legal heirs of the policy holder. During the force of policy on 7.8.03, the policy holder Manivel was got admitted into the C.F.Hospital, Ottanchatram for the treatment of severe head ache and on examination it was found that he had brain tumor and was referred to Madurai Government Hospital for further treatment and subsequently he died on 10.8.2003 before admitting into the Government Hospital, Madurai and thereafter the complainants claimed the policy amount by a letter dated 17.10.04, and on subsequent letter dated 10.11.05 and since the opposite parties did not settle the claim for more than two years, on 3.12.05 a legal notice was sent and a reply was sent on 8.12.05 stating an investigation was made and thereby the complainants have come forward with this complaint praying for directing the opposite parties to pay Rs.50,000/- towards policy amount and Rs.10,000/- for mental agony, harassment and for costs.;