VIJAY PAL SINGH Vs. LIFE INSURANCE CORPORATION OF INDIA

JUDGEMENT

(1.) SRI Vijay Pal Singh the complainant filed this complaint seeking the relief that the opposite party be directed to pay the claim on the policies in the name of the deceased son of the complainant to the tune of Rs. 26,00,000 along with 10% interest from the date of death of his son till the payment is made. A sum of Rs. 1,50,000 towards mental and physical agony and further a sum of Rs. 20,000 towards the economic loss is also claimed by the complainant in this complaint. Briefly stated the facts of the complaint are that Sri Anil Kumar the deceased son of the complainant Sri Vijay Pal Singh was having four policies on his life. The details of the Policies are as under:

(2.) POLICY No. 253721300 dated 28.6.2005 for a sum of Rs. 4,00,000.

(3.) POLICY No. 253176933 dated 2.4.2003 for a sum of Rs. 5,00,000.