LIFE INSURANCE CORPORATION OF INDIA Vs. R RENUGADEVI

JUDGEMENT

(1.) THE opposite parties are the appellants.

(2.) MR . D. Rajamani, husband of the complainant, had taken a LIC Policy on 30.3.20000, for the sum assured Rs. 1 lakh, agreeing to pay annual premium of Rs. 7,350, and accordingly, without fault, he was paying the premium also. The assured who was hale and healthy, unfortunately died on 15.6.2002, during the currency of the policy, wherein he had nominated his wife /complainant to receive the benefits of the policy.

(3.) AFTER the death based upon the policy, the complainant lodged a claim, which was unjustifiably and illegally repudiated, thereby the opposite parties have committed negligence, as well as deficiency in service. For the deficiency in service, the complainant is entitled to a total sum of Rs. 3,20,800, which includes the policy amount, interest, premium paid, as well as compensation for mental agony. Thus the claim.