AIROnline 2025 SC 102

Supreme Court Of India

Hon'ble Judge(s): B. V. Nagarathna, Satish Chandra Sharma , JJ

Insurance Act (4 of 1938) , Preamble, S.45— Consumer Protection Act (68 of 1986) , S.21— Life insurance policy - Repudiation of claim - Challenge against - Claim of appellant lodged under life insurance policy taken out by his father was repudiated on the ground of failure to disclose other insurance policies - Insured had made a substantial disclosure since he had disclosed that he had obtained another policy for a higher sum from a private insurer - Policy in question was not a Mediclaim policy but a life insurance cover and death had occurred on account of an accident - Failure to mention about other policies did not amount to a material fact in relation to the policy availed - Repudiation of claim was erroneous. (Para 7 8 17 18 19 20) .....