National Consumer Disputes Redressal
Lic Of India vs Smt. Munesh on 15 May, 2014
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION In R.P. No. 1966 of 2008 Life Insurance Co. Ltd. Vs. Smt. Munesh arguments were heard on 24.2.2014 by our Bench. Judgment was dictated by Honble Mr. Justice K.S. Chaudhari, Presiding Member and sent for approval to Honble Dr. B.C. Gupta Member. Honble Dr. B.C. Gupta sent dissenting judgment. As Members of the Bench differ in their opinion, the matter may be placed before Honble President, NCDRC under Section 20(i)(iii) of the C.P. Act for appropriate directions. The legal issue arises in this revision petition is as under: i) Whether petitioner is liable to make payment of sum assured where first premium receipt issued on 15.10.2001 indicating that risk commences from 13.10.2001 and policy was issued on 20.10.2001, whereas assured died on 14.10.2001. Justice K.S. Chaudhari ) Member 15.5.2014
Registrar I/c