A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming insurance claim amount against her father and mother which was repudiated by the opposite party and thereby praying for payment of Rs.6,00,000/- towards claim amount with 12% interest and Rs.50,000/- towards compensation for mental agony and Rs.5,000/- as costs.
(3.) Complainant is the assignee holder of the Janatha Personal Accident Insurance Policy for a sum of Rs.4,00,000/- in the name of complainant?s father Nalla Gounder and Rs.2,00,000/- in the name of her mother obtained from the opposite party by paying necessary premium by her father on 25.2.99. When the policy was in force the complainant?s mother died on 28.6.2000 due to the accident by fall in to the well and sustained grievous injuries and subsequently died on 6.8.2000 and the complainant?s father also fell down from the staircase on 18.5.2000 suddenly and sustained grievous injuries and after treatment subsequently died on 9.11.2002. Hence the complainant being the beneficiary of the policy claimed the insurance amount on 12.6.2006 for which the original policy was demanded and the same was produced with the copy and the letter and subsequently as the opposite party has not complied the claim final letter was sent on 3.10.06 and thereby filed the complaint with the above claims.;