M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The complainants husband, Harihara Subramaniam, had taken a life insurance policy called Jeevan Shree for the sum assured Rs.5 lakhs, agreeing to pay quarterly premium of Rs.6900/-. The last premium was due, under the policy on 28.4.2004, and the grace period comes to an end 28.5.2004. The premium was not paid, but the insured died in a road accident on 11.6.2004.
(3.) The complainant being the nominee of the insured, not only for the sum assured, but also for the guaranteed addition, lodged a claim with the opposite party, which was not honoured, as if the policy had been lapsed, which is incorrect, should be construed as deficiency in service, which was not even rectified by the issuance of notice, as well approaching the Ombudsman, thereby compelling the complainant, to come before the consumer forum, to recover the sum assured, alongwith compensation of Rs.1 lakh.;