LIFE INSURANCE CORPORATION OF INDIA Vs. USHA DEVI

JUDGEMENT

(1.) MR . V.S. Bisaria learned Counsel for LIC and Mr. Deepak Mehrotra learned Counsel for respondent have been heard and the entire record has been examined.

(2.) MR . Bisaria has argued that the District Forum, Allahabad has wrongly decreed the payment of the policy amount with 6% interest w.e.f. 28.1.1997 ignoring the fact that the policy holder namely late Ashok Kumar Kesarwani had made concealment while making the proposal for life insurance policy for Rs. 25,000 in September 1992.

(3.) WHEN the matter was contested before the District Consumer Forum for the reason that the appellant has repudiated the claim, specific pleading was made by the complainant that regular premiums were paid since the policy was taken and it is unfortunate that the young policy holder died on 12.6.1995 due to short illness of one month. The repudiation was bad and the policy amount should have been released. Hence the complaint was filed.