AIROnline 2019 Raj 740 ::AIROnline 2019 RAJ 740

Rajasthan High Court

Hon'ble Judge(s): Sanjeev Prakash Sharma , J

Insurance Act (4 of 1938) , S.45— Recovery of amount - Repudiation - Suppression of material fact - Insured died in six months from commencement of policy due to cancer - Plea of Insurer that policy holder suppressed about high B.P. - Insurer failed to prove insured was suffering from High B.P. or he was taking any medicines or undergoing any treatment - There was medical check up on day when policyholder was insured and it did not disclose any medical ailment - No case of suppression of fact - LIC directed to deposit amount with interest. (Para 12 14)