SHRIRAM LIFE INSURANCE COMPANY LTD Vs. ARISETTI KRISHNA VENU

JUDGEMENT

(1.) Having heard the learned counsel for the appellants and having perused the record, we are of the opinion that the appeal can be disposed of at the stage of admission.

(2.) This is an appeal preferred by opposite parties 1 to 3, Shriram Life Insurance Company, against the order of the District Consumer Forum directing them to pay the amount covered under the policy together with interest and costs.

(3.) The case of the complainant in brief is that her husband<RP>Arisetti</RP> Mohan Rao, took a Life Insurance Policy on 28.09.2006 for a term of 12 years commencing from 28.09.2006 to 28.09.2018 for a sum of Rs.3,00,000/-. While so, he died suddenly on 10.05.2007. When the claim was submitted, the Insurance Company repudiated it on the ground that he did not disclose his leave availment while submitting the proposal form, which amounts to material suppression. Assailing the said repudiation, he filed the complaint claiming the amount covered under the policy together with compensation and costs.