( , . , ) ( : 28 2014) , 12 , .
1. . . 1,00,000/- .3 . .28.7.2008 , .3.8.2008 . .3 .1 .11.11.2008 . , . . . , 1,00,000/- ....18 . , , 20,000/- 10,000/- .
2. ..2 16 . .1 ..13 . .2 ..15 6 . .3 ..14 .
3. .1 , , , . .1 .13.12.2009 .17.8.2013 . . , .28.7.2008 , .3.8.2008 . . , - . . - . , .
4. .2 ..15 , . , . .2 . . 2 , .30.3.2009 .1.4.2009 , .31.12.2009 . .6.6.2011 .19.5.2011 () .3.7.2013 . . , 5000/- , .
5. .3 ..14 , .11.11.2008 . .1856 .1.12.2008 . .853 .18.3.2009 , .. .
6. ..16 ..17 ..19 . .1 ..20 , ..22 3 , ..23 . .1 , , , .
1) ? .:
2) .:
3) .1 .:
4) .1 :
5) ? :
1 :-
7. -, ., . .56 . . 1,00,000/- .3 2 .1 . .28.7.2008 .3.8.2008 . .1 . , .1 , . .1 .
2 :-
8. .1 , .13.12.2009 . .17.8.2013 , . .1 ..22 .1 .31.12.2009 , ..22 .3 .1 . .1 ..22 . , .1 .31.12.2009 .1 .1 ..22 .1 3 .1 , . , . I(2006) CPJ 53 (NC) , Praveen Shekh Vs.- LIC & ANR. Consumer Protection Act, 1986 Section 21(b) Life Insurance Limitation Contention, Complaint after more than two years of repudiation, barred by limitation Copy of repudiation letter not produced on record Interpolation in entries in Despatch Register found Genuineness doubted - Service of alleged letter not proved Complaint within limitation, wrongly dismissed by Fora below Order set aside Matter remanded for adjudication afresh. .1 , .1 , .13.12.2009 . , .1 31.12.2009 . .1 .31.12.2009 .1 . .26.1.2010 .1, 2 3 . , .2 .
3 4 :-
9. .1 , .28.7.2008 , .3.8.2008 . . .1 . . . 2010(2) CPR 120, Bharti & Ors. Vs.- National Insurance Company & Anr. Consumer Protection Act, 1986 Section 12 and 17 Claim under Janata Personal Accident Policy Respondent Insurer resisted claim on ground that deceased insured committed suicide Deceased had been to Nagpur for some work and his body was found in Gandhi Sager Lake Post-mortem report showed cause of death was drowningQuestion was whether deceased committed suicide or it was an accidental death Police report had found that it might be a suicide as deceased was involved in financial obligations Insurance Co. relied on its investigators report and investigator had relied upon statements recorded by police There was absolutely no evidence that it was suicidal death It was for respondent to produced evidence regarding suicidal death No affidavit of Police Officer who had shown suspicion of suicidal death Complainant was entitled to Policy amount of Rs. 5 lakhs with interest 7.5 % per annum. Where Insurance Company sought to repudiate claim on ground that insured committed suicide and it was not accidental death, onus would be on Insurance Company to produced evidence regarding suicidal death. .1 . .1 , .
10. .1 .31.12.2009 .1 . . , 2010-11 10 2010 .8 .
8. , 90 - 90 .
11. .1 . .1 .1 . . 3 4 .
12. .2 3 2 3 .
5 :-
13. .1 4 . (1) . (2) .1 1,00,000/- 30 , 30 .... 9 . (3) .1 5000/- 2000/- 30 . (4) . :- 28/3/2014 [HON'BLE MR. Vijay C. Premchandani] PRESIDENT [HON'BLE MRS. Adv. Kirti P. Gadgil] MEMBER [HON'BLE MRS. Adv. Kalpana K. Jangade] MEMBER