M.THANIKACHALAM, J. - (1.) The LIC of India/ appellant, as opposite party, suffered an adverse order, dt.18.2.2010, which is challenged in this appeal.
(2.) The respondent/ complainant, approached the District Forum, for the recovery of a sum of Rs.98,750/-, with interest thereon, being the amount representing accident benefit under two policies, alleging deficiency against the opposite party, since despite the death of the assured committing negligence and deficiency in service, they have failed to pay the amount.
(3.) The opposite part/ appellant admitting the two policies, as well as the payment of basic policy amount to the nominee of the assured viz. the complainant, resisted the case, contending that the complainant had failed to prove the death occurred due to accident, since the assured was murdered, and on that basis, their repudiation cannot be labeled as deficiency in service.;