M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainants wife by name Mrs.Santhakumari had taken four insurance policies with the opposite parties, for a total sum of rupees, assured Rs.2,80,000/-, wherein, she had nominated the complainant/husband, as her nominee.
(3.) The assured fell ill suddenly, admitted in the hospital and despite treatment, she died on 5.4.2005. As nominee and beneficiary under the policies, when a claim was made with the opposite parties, for the assured amount, that was denied/repudiated on false grounds, committing negligence as well as deficiency in service, causing mental agony also to the complainant. Thus, claiming a sum of Rs.2,80,000/- being the policies amount and further sum of Rs.50,000/- as compensation, the appellant/consumer knocked the doors of the District Forum, at Nagercoil.;