LIFE INSURANCE CORPORATION OF INDIA Vs. TANVIR AHMAD BHAT

JUDGEMENT

(1.) One Mohmmad Yousuf Bhat was insured for a sum of Rs. 15,000/- w.e.f. 22-5-1980 under policy No. 22940987 effected by appellant, Life Insurance Corporation of India (LICI). The insured died within three years of the policy. The CLICI treated it as a case of early death claim and put it on investigation. Relying on the report of investigating agency that the insured has concealed the material facts in respect of health while making declaration in the proposal, repudiated the claim and informed to petitioner by letter dated 12-3-1987 The minor sons of petitioner through their uncle Gh. Mohmmad Bhat filed a consumer complaint No. 310/95 before J. and K. State Consumers Protection Commission, Srinagar (hereafter for short Commission). The Commission, after taking written statement of the opposite party on record pursuant to the notice and on evidence and material admitted during inquiry, upheld the claim of the minors and directed the opposite party LICI to pay them a sum of Rs. 15,000/- with interest @ 18% w.e.f. 14-9-1982 till payment.

(2.) Appeal is preferred by LICI challenging the award of insured sum with interest on grounds stated thereto.

(3.) Mr. H. S. Oberoi, Advocate for appellant, submits that so far as grounds put forth to question award of insured sum of Rs. 15,000/- to the two minor sons of deceased (insured Mohmmad Yousuf Bhat) are concerned, same are not pressed in the face of facts and circumstances of the case. Counsel further submits that the appeal is confined to quantum of interest and the date from which it is awarded on the sum assured. We record this statement of counsel.