SR DIVISIONAL MANAGER LIFE INSURANCE CORPORATION Vs. BHAGWATI PRASAD

JUDGEMENT

(1.) This is an appeal against the order dated 31.7.1995 passed by District Consumer Disputes Redressal Forum, Satna in their Case No.167/1994, wherein the Forum has ordered the opposite party i. e. the appellant LIC to pay to the complainants Rs.25,000/- being the sum assured in his LIC policy No.370167825, alongwith 18% p. a. interest on this amount, till payment.

(2.) The grounds for appeal are as under: (i) That the deceased insured had withheld material information regarding his health by giving wrong answers to Q. Nos.15 (k) and 16 of the proposal whereas he was a known case of Epilepsy for 10-12 years and hence the appellant had rightly repudiated the claim. (ii) That the District Forum failed to see that the respondent No.2 had no locus standi as she was neither a nominee nor did she produce any succession certificate to show that she was legal heir of the deceased.

(3.) Heard the arguments of both the parties and perused the records of the case.