A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite parties claiming for the direction to pay the benefits of the insurance cover attached to the housing loan availed by her husband from the opposite parties and declaring the loan amount obtained by her husband is duly discharged and to return the original documents and Rs.50,000/- as compensation and for costs.
(3.) Complainant?s husband K.Abdullah availed housing loan by way of transferring the existing housing loan from LIC Housing Finance from 1st opposite party and availed further loan for his housing construction on 2.8.03. Further sum of Rs.1,00,000/- was given for the same. The complainant?s husband joined in the Group Housing Insurance cover to housing loan borrowers by paying Rs.38,310/- as premium for the entire period. The insurance was provided by the 2nd opposite party through 1st opposite party. The complainant?s husband died on 16.8.05 due to Jaundice after his admission in the hospital on 4.8.05. When the complainant made the claim for the insurance on 9.12.05 by producing all the necessary document after a long gap the 1st opposite party sent the communication stating that the complainant?s claim was rejected. Hence after giving a legal notice on 28.12.06 demanding the benefits complainant has come forward with the consumer complaint.;