NEELA W/O RASINGA RAM Vs. BRANCH MANAGER, LIC OF INDIA

JUDGEMENT

(1.) THIS appeal arises out of order dated 23.7.2008 passed by the District Consumer Forum (DCF), Jalore whereby the complaint was dismissed. However, the Non -applicant Life Insurance Corporation was directed to refund the amount of premium to the Complainant which was paid by the insured.

(2.) THE Husband of the Complainant Late Shri Rasinga Ram had obtained a life policy for Rs. 3,00,000/ - on 1.3.2007 whereby the Complainant was appointed as nominee under the policy. The Life Assured (LA) died on 10.5.2007 and thereafter a claim was filed with the Insurance Corporation but the Insurance Corporation repudiated the claim vide its letter dated 29.2.2008 saying that the birth certificate produced by the LA was found forged. The same plea was taken by the Insurance Corporation in reply to the complaint. The learned DCF also dismissed the complaint on this ground alone.

(3.) WE have heard both the counsels and gone through the file.