A.K.ANNAMALAI J. - (1.) Opposite party is the appellant.
(2.) The respondents/complainants filed a complaint before the District Forum praying for payment of claim amount of Rs.3,00,000/- towards the insurance policy amount for the death of 1st complainants husband Sadhasivam and Rs.10,000/- towards compensation.
(3.) The opposite party opposed the complaint on the ground that there was no policy in existence at the time of death of the first complainants husband and only a proposal was pending finalization and in those circumstances the claim was repudiated.;