CWP-24937-2025 (O&M)                                                           1                            

IN THE HIGH COURT OF PUNJAB & HARYANA AT 

CHANDIGARH   

Sr. No.112

                                                     CWP-24937-2025 (O&M)  

 Date of decision: 27.08.2025  

PNB Metlife India Insurance Company Limited and another 

                                     ..... Petitioners  

VERSUS 

Mandeep Devi and another                               ..... Respondents 

CORAM:   HON’BLE MR. JUSTICE GURVINDER SINGH GILL 

HON’BLE MR. JUSTICE DEEPINDER SINGH

 NALWA  

Present:   Ms. Jasmine, Advocate for  

Mr. Sanjeev Goyal, Advocate,  

for the petitioners.  

***** 

DEEPINDER SINGH NALWA, J.

1.    Challenge  in  the  present  writ  petition  is  to  the  impugned 

order dated 21.05.2025 (Annexure P-1) passed by the National Consumer 

Disputes Redressal Commission, New Delhi (hereinafter referred to as the 

‘NCDRC’) whereby, the order dated 14.05.2018 (Annexure P-8) passed 

by the District Consumer Disputes Redressal Forum, Karnal (hereinafter 

referred to as the ‘DCDRF’) and order dated 23.02.2024 (Annexure P-9) 

passed by the State Consumer Disputes Redressal Commission, Haryana, 

Panchkula  (hereinafter  referred  to  as  the  ‘SCDRC’) has  been  upheld 

whereby, respondent-complainant was held entitled to the insured amount 

of Rs.14,20,000/-. A further direction was also issued to the petitioners to 

CWP-24937-2025 (O&M)                                                           2                            

pay  an  amount  to  the  tune  of  Rs.5,500/-  on  account of  mental  agony, 

harassment suffered by the complainant and litigation expenses. 

2.    Brief facts of the present case are hereunder:- 

That Sh. Rameshwar (since deceased), father of respondent-

complainant  purchased  a  Life  Insurance  Policy  No.21888607  “Met 

Family Income Protect Plus” on 27.4.2016 for a sum of Rs.14,20,000/- 

from the petitioners and had paid annual premium of Rs.8,212/- at Karnal 

Branch.  Respondent-complainant was the nominee in the said policy.  At 

the  time  of  issuance  of  insurance  policy,  father  (deceased/insured)  of 

respondent-complainant  was  hale  and  hearty,  but  unfortunately  on 

27.05.2016, the  father  of  respondent-complainant naturally died due  to 

sudden  heart  attack.  After  death  of  the  father  (deceased/insured)  of 

respondent-complainant, being nominee, she submitted death claim after 

completing all the necessary formalities.   

3.    The petitioners vide letter dated 31.12.2016,  repudiated the 

death claim of respondent-complainant on the ground that her father was 

suffering  from  cancer  prior  to  the  issuance  of  the policy.  Aggrieved 

against  the  abovesaid  letter,  respondent-complainant  filed  a  complaint 

under  Section  12  of  the  Consumer  Protection  Act,  1986  before  the 

DCDRF.  In the complaint, the case of respondent-complainant was that 

at  the  time  of  insurance,  the  insured  is    examined by  the  empanelled 

Doctor and only then, the insurance policy is issued. As there was no 

CWP-24937-2025 (O&M)                                                           3                            

adverse  report  from  the  concerned  doctor  with  regard  to  the  insured, 

therefore, letter dated 31.12.2016 vide which, the claim of respondent-

complainant was repudiated was illegal, arbitrary, null and void and is 

liable to be set aside. It was also the case of respondent-complainant that 

her father was not suffering from the alleged disease i.e. cancer, as such, 

there was  deficiency in service on part of the petitioners.  

4.    Upon notice, the petitioners filed a written statement before 

the  DCDRF.    It  was  the  case  of  the  petitioners  that  the  father 

(deceased/insured)  of  respondent-complainant,  after  completely 

understanding  the  terms  and  conditions  of  the  insurance  policy  had 

offered to pay premium.  It was the case of the petitioners that proposal 

form  was  explained  to  father  (deceased/insured)  of respondent-

complainant and he had given a declaration stating that he has furnished 

the  information  after  fully  understanding  the  contents  of  the  proposal 

form and after understanding the terms and conditions of the policy/plan, 

he applied for the same.  It was also the case of the petitioners that father 

(deceased/insured)  of  respondent-complainant  had  applied  for  the 

policy/plan after making true and accurate disclosure of all the facts and 

had not withheld any necessary information.  Further, upon receipt of the 

duly filled up proposal form and believing the information provided by 

the  father  (deceased/insured)  of  respondent-complainant,  as  true,  the 

petitioners  evaluated  and  processed  the  proposal  form  and  issued  the 

policy  on  27.04.2016  to  the  father  (deceased/insured)  of  respondent-

CWP-24937-2025 (O&M)                                                           4                            

complainant.  It  was  also  the  case  of  the  petitioners  that  if  any  untrue 

statement was contained in the proposal form, the policy contract shall be 

null  and  void  and  the  money  which  was  paid  by  the  father 

(deceased/insured)  of  respondent-complainant  shall stand  forfeited  to 

PNB Met Life India Insurance Company Limited.  It was also the case of 

the  petitioners  that  as  it  was  an  early  claim,  as  the  father 

(deceased/insured)  of  respondent-complainant  had  died  within  a  short 

span of only 30 days, there is a procedure to carry out an investigation to 

settle the claim. During the course of investigation and assessment of the 

claim, as per the petitioners, it was revealed that father (deceased/insured) 

of respondent-complainant did not provide true and correct information in 

regard  to  medical  history  while  filling  up  his  proposal  form  dated 

26.04.2016.  It was revealed that father (deceased/insured) of respondent-

complainant was suffering from cancer prior to the issuance of the policy.  

Thus,  the  petitioners  has  rightly  repudiated  the  claim  of  respondent-

complainant  vide  letter  dated  31.12.2016  on  the  ground  that  false 

information as to the material facts with respect to medical history was 

furnished by the father (deceased/insured) of respondent-complainant at 

the time of filling up of proposal form. If material fact was disclosed by 

the  father  (deceased/insured)  of  respondent-complainant,  due  policy 

would not have been issued on existing terms and as such, there is no 

deficiency in service on the part of the petitioners and the complaint filed 

by respondent-complainant was liable to be dismissed.  

CWP-24937-2025 (O&M)                                                           5                            

5.    On  consideration  of  the  evidence  led  by  the  respective 

parties,  the  DCDRF,  Karnal  vide  order  dated  14.05.2018  allowed  the 

complaint  filed  by  respondent-complainant  with  a  direction  to  the 

petitioners to pay sum of Rs.14,20,000/- to respondent-complainant, with 

a further direction to pay an amount to the tune of Rs.5,500/- on account 

of  mental  agony,  harassment  suffered  by  her  and  for  the  litigation 

expenses. The abovesaid order was to be complied within a period of 30 

days from the date of receipt of copy of the order. Relevant extract of 

order dated 14.05.2018 is reproduced below:- 

“From  the  pleadings,  evidence  and  submissions  of  the 

parties,  it  is  clear  that  the  claim  of  the  complainant  has  been 

repudiated by the OPs vide letter dated 31.12.2016 Ex.R10 which 

runs as under:- 

Subject:- claim under policy No.21888507 on the life of late 

Mr. Rameshwar 

"This  is  with  reference  to  the  claim  made  under  the  above 

mentioned policy on the life of Late Mr. Rameshwar. 

We have reviewed and evaluated the claim and wish to bring 

to your attention, that during the course of reviewing the claim, we 

have  received  medical  records  which  Indicate  that  Late  Mr. 

Rameshwar  was  suffering  from  Cancer  prior  to  policy  issuance. 

However,  the  concerned  question  in  the  application form  dated 

26.04.2016, seeking insurance cover under this policy was answered 

as "NO" by Late Mr. Rameshwar.  

We wish to state that the above mentioned fact was a material 

fact  for  the  purposes  of  underwriting  of  the  risk  and  that  if  this 

material fact was disclosed to us in the application form, we would 

not have issued the policy on existing terms. As you may be aware, 

Insurance  contracts  are  based  on  the  principle  of  "utmost  good 

CWP-24937-2025 (O&M)                                                           6                            

faith" and the policies are issued based on the representations made 

in the application form and any non-disclosure or misrepresentation 

in  the  application  form,  which  are  material  for  the  purposes  of 

underwriting the risk, renders the contract voidable at the option of 

the insurer. 

Therefore, through this letter, we regret to Inform you that we 

are  unable  to  admit  liability  for  the  above  claim  due  to  non-

disclosure of material facts, as highlighted herein above, as per the 

terms and conditions of the insurance policy."  

8. From the repudiation letter it is clear that the repudiation 

has  been  made  on  the  ground  of  non-disclosure  of  material  facts 

regarding pre-existing disease as the OPs alleged that the DLA was 

suffering from cancer prior to the issuance of the policy, therefore, 

the onus to prove that the DLA was suffering from Cancer prior to 

the  issuance  of  the  policy  was  upon  the  OPs.  The  OPs  have 

produced in their evidence documents Ex.R1 to Ex.R10. and affidavit 

Ex.RW1/A. It is pertinent to mention here that the matter was got 

invested by the OPs from Investigator i.e. SA Associates. The report 

of  the  investigator  is  Ex.R7.  The  investigator  has specifically 

mentioned  in  his  report  that  we  were  not  provided  any  medical 

paper from the nominee and the hospital. The investigator has not 

attached  with  his  report  Ex.R7  any  medical  record  regarding  the 

treatment of the DLA vide which it can be proved that the DLA was 

suffering from Cancer, what to said that the DLA was suffering from 

Cancer  prior  to  the  policy.  The  OPs  have  not  placed  any  other 

evidence  on the file, from which it can be said that the DLA was 

suffering from Cancer prior to taking the policy.  

9. The complainant has produced the two authorities (i) the 

copy  of  the  decision  dated  26.08.2011  of  the  Hon'ble  Supreme 

Court  of  India  in  Civil  appeal  no.7437  of  2011  (Arising  out  of 

Special  Leave  Petition,  (c)  no.35382  of  2010  titled  as  P.Vankat 

Naidu  Versus  Branch  Manager,  Life  Insurance  Corporation  of 

India, Kurnool and Another wherein it has been held that since the 

respondents had come out with the case that the deceased did not 

CWP-24937-2025 (O&M)                                                           7                            

disclose  correct  facts  relating  to  his  illness,  it was  for  them  to 

produce cogent evidence to prove the allegation. However, as found 

by  the  District  Forum  and  the  State  Commission,  the  respondents 

did  not  produce  any  tangible  evidence  to  prove  that  the  deceased 

had  withheld  Information  about  his  hospitalization  and  treatment. 

Therefore, the National Commission was not justified in interfering 

with the concurrent finding recorded by the District Forum and the 

State Commission by asking a wild guesswork that the deceased had 

suppressed the facts relating to his illness. In the result, the appeal is 

allowed. 

10. The other authority is the copy of order dated 17.08.2016 

passed  by  Hon'ble  State  Commission  Haryana in    first  appeal 

no.528  of  2016  titled  as  Life  Insurance  Corporation  of  India 

Versus Sarojini and another which is also on the same footing. Both 

these authorities are fully applicable to the facts of the present case. 

So,  in  view  of  the  aforesaid  authorities  as  well  as  the  facts  and 

circumstances of the case, we are  of the considered  view that the 

OPs have failed to prove that the complainant, was suffering from 

cancer  prior  to  issuance  of  the  policy,  therefore, the  OPs  have 

committed  a  mistake  in  repudiating  the  claim  of  the  complainant. 

Hence,  the  OPs  are  deficient  in  providing  services to  the 

complainant.” 

6.    A perusal of the order passed by the DCDRF would show 

that  taking  into  consideration  the  report  of  the  investigator  dated 

14.12.2016  (Ex.R7),  it  was  held  that  no  evidence  was  led  by  the 

petitioners  to  show  that  father  (deceased/insured) of  respondent-

complainant was suffering from alleged disease i.e. cancer.  

7.    Aggrieved against the order dated 14.05.2018 passed by the 

DCDRF, Karnal, the petitioners filed an appeal before the SCDRC.  

CWP-24937-2025 (O&M)                                                           8                            

8.    It  was  the  case  of  the  petitioners  before  the  SCDRC  that 

father  (deceased/insured)  of  respondent-complainant  had  concealed  the 

material  fact  with  regard  to  his  previous  medical  history  of  being 

suffering from cancer prior to the issuance of the policy in question. As 

such,  the  claim  submitted  by  respondent-complainant,  who  was  the 

nominee of the deceased under the policy, was rightly repudiated. It was 

the case of the petitioners that the DCDRF had not appreciated the facts in 

right  perspective  and  has  ignored  the  investigator’s  report  dated 

14.12.2016  (Ex.R7).  The  appeal  was  also  dismissed  vide  order  dated 

23.02.2024. The relevant extract of the order is reproduced below:- 

“9. Learned  counsel  for  the  appellants  has  urged  that  there 

was  active  concealment  of  material  facts  by  deceased-life  assured 

Rameshwar  with  regard  to  his  previous  medical  history  of  being 

suffering from cancer, prior to issuance of policy in question. It is 

urged  that  claim  of  complainant,  who  was  nominee  of  deceased 

under  policy  has  been  rightly  repudiated.  Learned  District 

Consumer  Commission  has  not  appreciated  this  fact  in  right 

perspective  and  hence  impugned  order  dated  14.05.2018  does  not 

carry  any  credence.  It  is  urged  that  learned  District  Consumer 

Commission  has  illegally  ignored  the  investigator  report  dated 

14.10.2016-Ex.R-7. 

10.  Refuting  these  contentions  learned  counsel  for the 

complainant/respondent  has  supported  impugned  order  dated 

14.05.2018  passed  by  learned  District  Consumer  Commission  by 

urging  that  it  is  outcome  of  proper  appreciation  of  facts  and 

evidence by it and same does not warrant any interference. 

11.  Admittedly,  Rameshwar  was  deceased-life  assured  who 

had  obtained  policy  No.  21888607  from  OPs  with  risk 

commencement  date  from  27.04.2016.  Admittedly,  complainant-

CWP-24937-2025 (O&M)                                                           9                            

daughter of deceased/life-assured was his nominee under policy. As 

per plea of complainant; deceased life assured had suffered natural 

death on 27.05.2016 due to sudden heart attack and complainant, in 

her capacity of nominee, submitted death claim under policy to OPs. 

Sole  ground  to  justify  repudiation  of  death  claim  by  OPs  is  that: 

deceased life assured had passed medical history of being suffering 

from cancer, prior to issuance of policy in question, in his name. In 

proposal form, he had not indicated anything with regard to his past 

medical history.  

12. Law on exclusion of insurer from policy is no more res 

integra.  It  is,  by  now  well  settled  legal  proposition  that  if  insurer 

invokes  exclusion  from  policy;  then  it  (insurer)  alone  has  to  lead 

specific  positive  evidence  in  order  to  establish  its  exclusion. 

Reliance, in this regard can be placed upon ratio of law laid down 

by  Hon’ble  Apex  Court  in  case  of National  Insurance  Company 

Limited  Vs.  Vedic  Resorts  and  Hotels  Pvt.  Ltd.  in  Civil  Appeal 

No.4979 of 2019 decided on 17.05.2023: wherein it has been held 

that "It is trite to say that wherever such an exclusionary clause is 

contained in a policy, it would be for the insurer to show that the 

case falls within the purview of such clause"  

13. Too much of emphasis in present appeal, has been laid by 

insurer/appellants on investigator report dated 14.12.2016 -Ex. R-7. 

Even,  this  report  will  not  sub-serve  any  majestic  cause  of 

insurer/appellants to sail them out from consequences flowing from 

policy issued by it in favor of Rameshwar (deceased-life assured). 

Material aspect of this report reads as under:- 

"Vicinity  Survey:  We  did  strong  vicinity  survey  and  met 

several persons without asking their name and contact number for 

want of vital clue. They all stated that LA died due to throat cancer. 

All knows him very well.  

PGI,  Rohtak-  We  visited  hospital  and  met  MRD  in-charge 

and asked him to trace record whether there is entry in the name of 

LA. We visited hospital and met MRD in-charge and asked to trace 

CWP-24937-2025 (O&M)                                                           10                            

record  whether  there  is  entry  in  the  name  of  LA  but  without  IPD 

number he showed us inability tracing record of any patient.  

Doctors of village,  

Dr. Rajesh-9050234681- Balbehra,  

Dr. Jeela-09813063305- Balbehra,  

We  met  above  mentioned  doctors  and  asked  about  LA 

whether they treated LA before in any manner. They stated that they 

do not know LA and never treated him before in any manner".  

14. Investigator's report-Ex. R-7 also reflects that: interviews 

were taken from neighbours/friends/workmates and their statements 

were recorded. In this process, as per this report Ex.R-7 deceased 

suffered  from  throat  cancer  and  took  treatment  from-PGI-

Chandigarh. He suffered operation of throat in 2014. However, as it 

is clear from. glancing at this report Ex.R-7 that: neither any record 

from  PGI-Rohtak  concerning  treatment  of  deceased  life  assured 

could be secured, nor any record from PGI-Chandigarh regarding 

throat cancer treatment of deceased life assured could be secured. 

Had  the  investigator  been  apprised  by  neighbourers/friends  and 

workmates that deceased obtained treatment of throat cancer from 

PGI-Chandigarh and had operation of throat in year 2014, then at 

least, it was expected from investigator to make an effort to lay his 

hand  on  above  quality  medical  record  from  PGI-Chandigarh 

concerning life assured, but he failed in that arena. Much less than 

that two doctors of village of deceased life assured had revealed to 

investigator  that  they  never  treated  deceased  life assured  in  any 

manner and there is no specific reference of person(s), by his/their 

name,  address  etc.  who  revealed  to  investigator  that  life  assured 

died due to throat cancer. Collectively, Investigator report Ex.R-7 is 

unambiguous  and  uncertain  with  regard  alleged  past history  of 

deceased  life  assured  being  a  cancer  patient,  prior  to  obtaining 

policy  from  OPs/appellants.  This  being  so,  it  is  established  and 

proved  that  insurer/appellants  had  not  led  any  cogent  and 

convincing evidence in order to prove its pleaded case that deceased 

life assured has past medical history of being a patient of cancer. 

CWP-24937-2025 (O&M)                                                           11                            

Hon’ble Apex Court in case titled as P. Vankat Naidu Vs. Branch 

Manager, LIC, Kurnool and another in Civil Appeal No.7437 of 

2011 decided on 26.08.2011 has held:- 

“since the respondents had come out with the case that the 

deceased did not disclose correct facts relating to his illness, it was 

for  them  to  produce  cogent  evidence  to  prove  the  allegation.  

However, as found by the District Forum and the State Commission, 

the respondents did not produce any tangible evidence to prove that 

the deceased had withheld information about his hospitalization and 

treatment.  Therefore, the National Commission was not justified in 

interfering  with  the  concurrent  finding  recorded  by  the  District 

Forum and the State Commission by asking a wild guesswork that 

the deceased had suppressed the facts relating to his illness.  In the 

result, the appeal is allowed.     

15.  In  opinion  of  this  Commission,  above  cited  judgments 

squarely cover this case and on applying the ratio laid down to this 

case, the only inescapable conclusion is that appellants/insurer have 

failed to prove its case with regard to its exclusions from policy. It is 

established  that  appellants  cannot  avoid  their  liability  to  pay  the 

insured  amount  of  Rs.  14,20,000/  to  complainant  (nominee  of 

deceased-life  assured)  under  policy.  Direction  to  pay  amount  of 

Rs.5500/-  to  complainant  also  does  not  warrant  any interference. 

Learned District Consumer Commission has meticulously analyzed 

all  relevant  facets  of  controversy  and  has  rightly non-suited 

insurer/appellants  through  order  dated  14.05.2018. There  is  no 

fallacy in the approach of learned District Consumer Commission. 

Impugned  order  dated  14.05.2018  is  upheld,  maintained  and 

affirmed. Present appeal being devoid of merits is hereby dismissed.    

9.    A  perusal  of  the  order  dated  23.02.2024  passed by  the 

SCDRC would show that the SCDRC has held that if the insurer invokes 

exclusion from the policy in that case, the insurer alone has to lead the 

CWP-24937-2025 (O&M)                                                           12                            

specific positive evidence in order to establish its exclusion.  It was held 

that as no cogent and convincing evidence was led by the petitioners to 

prove  that  father  (deceased/insured)  of  respondent-complainant  was 

suffering from cancer before due issuance of the policy.  As such, there 

was no illegality, and infirmity in the order passed by the DCDRF.  

10.    Aggrieved against the order dated 23.02.2024 passed by the 

SCDRC,  the petitioners  filed  an  appeal  before  the  NCDRC.    The  said 

appeal was also dismissed by the NCDRC vide order dated 21.05.2025.  

A  perusal  of  the  order  passed  by  NCDRC  would  show  that  the 

investigator’s  report  dated  14.12.2016  (Ex.R7)  was duly  taken  into 

consideration, as there was no records traceable with regard to the alleged 

ailment  i.e.  cancer  of  father  (deceased/insured)  of  respondent-

complainant, as such, no error or perversity was found in the order passed 

by the DCDRF. Relevant extract of the order passed by the NCDRC is 

reproduced below:-  

“The  State  Commission  recorded  findings  in  paragraphs 

13 and 14 and dismissed the appeal. Paragraphs 13 and 14 of the 

order are extracted hereunder: 

"13. Too much of emphasis in present appeal, has been laid 

by  insurer/appellants  on  investigator  report  dated  14.12.2016-Ex.R-7. Even, this report will not sub-serve any majestic cause of 

insurer/appellants  to  sail  them  out  from  consequences  flowing 

from  policy  issued  by  it  in  favor  of  Rameshwar  (deceased-life 

assured). Material aspect of this report reads as under:- 

"Vicinity  Survey:

  We  did  strong  vicinity  survey  and  met 

several persons without asking their name and contact number for 

CWP-24937-2025 (O&M)                                                           13                            

want  of  vital  clue.  They  all  stated  that  LA  died  due  to  throat 

cancer. All knows him very well.  

PGI, Rohtak- We visited hospital and met MRD in-charge 

and asked him to trace record whether there is entry in the name 

of LA. We visited hospital and met MRD in-charge and asked to 

trace record whether there is entry in the name of LA but without 

IPD number he showed us inability tracing record of any patient. 

Doctors of village 

Dr. Rajesh-9050234681-Balbehra  

Dr. Jeela-09813063305-Balbehra 

We  met  above  mentioned  doctors  and  asked  about  LA 

whether they treated LA before in any manner. They stated that 

they  do  not  know  LA  and  never  treated  him  before  in  any 

manner." 

14.  Investigator's  report-Ex.  R-7  also  reflects  that: 

interviews were taken from neighbours/ friends/ workmates and 

their statements were recorded. In this process, as per this report 

Ex. R-7 deceased suffered from throat cancer and took treatment 

from PGI-Chandigarh. He suffered operation of throat in 2014. 

However, as it is clear from glancing at this report Ex.R-7 that: 

neither  any  record  from  PGI-Rohtak  concerning  treatment  of 

deceased life assured could-be secured, nor any record from PGI-

Chandigarh  regarding  throat  cancer  treatment  of  deceased  life 

assured could be secured. Had the investigator been apprised by 

neighbourers/friends  and  workmates  that  deceased  obtained 

treatment  of  throat  cancer  from  PGI-Chandigarh  and  had 

operation of throat in year 2014, then at least, it was expected 

from  investigator  to  make  an  effort  to  lay  his  hand  on  above 

quality  medical  record  from  PGI-Chandigarh  concerning  life 

assured,  but  he  failed  in  that  arena.  Much  less  than  that  two 

doctors  of  village  of  deceased  life  assured  had  revealed to 

investigator that they never treated deceased life assured in any 

manner  and  there  is  no  specific  reference  of  person(s), by 

CWP-24937-2025 (O&M)                                                           14                            

his/their name, address etc. who revealed to investigator that life 

assured  died  due  to  throat  cancer.  Collectively,  Investigator 

report Ex.R-7 is unambiguous and uncertain with regard alleged 

past history of deceased life assured being a cancer patient, prior 

to  obtaining  policy  from  OPs/appellants.  This  being  so,  it  is 

established  and  proved  that  insurer/appellants  had  not led  any 

cogent and convincing evidence in order to prove its pleaded case 

that  deceased  life  assured  has  past  medical  history  of  being  a 

patient of cancer. Hon'ble Apex Court in case titled as P. Vankat 

Naidu Vs. Branch Manager, LIC, Kurnool and another in Civil 

Appeal No. 7437 of 2011 decided on 26.08.2011 has held:- 

"since the respondents had come out with the case that the 

deceased did not disclose correct facts relating to his illness, it 

was for them to produce cogent evidence to prove the allegations. 

However,  as  found  by  the  District  Forum  and  the  State 

Commission,  the  respondents  did  not  produce  any  tangible 

evidence  to  prove  that  the  deceased  had  withheld  information 

about his hospitalization and treatment. Therefore, the National 

Commission was not justified in interfering with the concurrent 

finding recorded by the District Forum and the State Commission 

by asking a wild guesswork that the deceased had suppressed the 

facts relating to his illness. In the result, the appeal is allowed." 

What we find is that no material was placed either before 

the  District  Commission  or  before  the  State  Commission  to 

support the recital of any medical records available to establish 

the previous ailment of the Insured as alleged by the Insurance 

Company. When the Insurance Company has taken a stand on the 

basis of its Investigator's report to repudiate the claim then the 

burden lies on the Insurance Company to prove it to the hilt. 

The  issue of discharge  of burden of proof  has  been  very 

recently dealt  with  by  the  Apex  Court  in the  case of Mahakali 

Sujatha  Vs.  Branch  Manager,  Future  Generali  India  Life 

Insurance  Co.  Ltd.  &  ANR.,  (2024)  8  SCC  712, and  then 

CWP-24937-2025 (O&M)                                                           15                            

subsequently  in  the  case  of Mahaveer  Sharma  Vs.  Exide  Life 

Insurance  Co.  Ltd.  and  Anr.  2025  SCC  OnLine  SC  435. A 

perusal  of  the  said  judgments  would  also  indicate  that  if  the 

Insurance Company has relied on some material, then the onus 

lay on them to discharge the burden of proof. 

We  have  once  again  read  the  Investigator's  report  as 

extracted in paragraph-13 of the State Commission's order and 

quoted hereinabove. It is evident that no records were traceable 

with  regard  to  the  alleged  ailment  and,  as  noted  above,  the 

Insurance  Company  did  not  even  file  the  affidavit  of  the 

Investigator  regarding  the  said  allegation.  Thus,  there was  a 

complete absence of any proof of past ailment as alleged by the 

Insurance  Company and  therefore  we  do not  find any  error  or 

perversity in the findings recorded by the District Commission or 

the State Commission on this count. 

In the exercise of revisional jurisdiction, we do not find any 

such material irregularity or illegality so as to interfere with the 

aforesaid findings of fact in the absence of any such evidence. As 

a matter of fact, there is no such material placed even before this 

Commission to take a view to the contrary. 

Learned  counsel  for  the  Insurance  Company  urged  that 

before the State Commission they had moved an application for 

summoning of the record from the PGI. It is submitted that the 

State Commission failed to exercise its discretion thereby causing 

prejudice  to  the  petitioners/Insurance  Company  who  had also 

unable  to  acquire  the  information  from  the  hospital in  spite  of 

having moved an RTI application. The State Commission is not 

supposed to permit the filling up of any lacuna or to generate any 

evidence for the benefit of the Insurance Company where it does 

not exist. The Investigator's report therefore did not inspire any 

confidence as the Investigator himself had not filed any affidavit 

indicating as to how he had made an attempt to obtain the record 

from  the  hospital.  The  Insurance  Company  therefore  was 

CWP-24937-2025 (O&M)                                                           16                            

completely lacking this obligation to prove the case of the alleged 

suppression  of  past  ailment  and  in  such  circumstances  the 

argument raised on behalf of the Insurance Company cannot be 

countenanced.  

The revision petition has no merits and for all the reasons 

given  hereinabove  the  revision  petition  is  dismissed.  Pending 

application, if any, also stands disposed of.”

11.    Aggrieved against the order dated 21.05.2025 passed by the 

NCDRC, the petitioners have filed the present writ petition.   

12.    Learned counsel appearing on behalf of the petitioners has 

argued that as there was an active concealment of material fact by the 

father  (deceased/insured)  of  respondent-complainant  with  regard  to  his 

previous medical history of being suffering from cancer prior to issuance 

of  the  policy  in  question,  as  such,  the  action  of  the  petitioners  in 

repudiating the death claim of respondent-complainant vide letter dated 

31.12.2016 (Annexure P5) was legal and valid.  No other argument has 

been raised.  

13.    We have heard the learned counsel appearing on behalf of the 

petitioners and gone through the documents available on the record.  

14.    A perusal of the facts of the case would show that the death 

claim as claimed by respondent-complainant was repudiated vide letter 

dated  31.12.2016  on  the  ground  that  the  false  information  as  to  the 

material facts with respect to medical history of father (deceased/insured) 

of  respondent-complainant  was  concealed  at  the  time  of  filling  up  of 

CWP-24937-2025 (O&M)                                                           17                            

proposal  form.  Relevant  extract  of  the  letter  dated  31.12.2016  is 

reproduced below:- 

“Subject:-  Claim  under  policy  No.21888607  on  the  life  of 

Late Mr. Rameshwar 

"This  is  with  reference  to  the  claim  made  under  the  above 

mentioned policy on the life of Late Mr. Rameshwar. 

We have reviewed and evaluated the claim and wish to bring 

to your attention, that during the course of reviewing the claim, we 

have  received  medical  records  which  indicate  that  Late  Mr. 

Rameshwar  was  suffering  from  Cancer  prior  to  policy  issuance. 

However,  the  concerned  question  in  the  application form  dated 

26.04.2016, seeking insurance cover under this policy was answered 

as "NO" by Late Mr. Rameshwar.  

We wish to state that the above mentioned fact was a material 

fact  for  the  purposes  of  underwriting  of  the  risk  and  that  if  this 

material fact was disclosed to us in, the application form, we would 

not have issued the policy at all. As you may be aware, Insurance 

contracts are based on the principle of "utmost good faith" and the 

policies  are  issued  based  on  the  representations  made  in  the 

application form and any non-disclosure or misrepresentation in the 

application  form,  which  are  material  for  the  purposes  of 

underwriting the risk, renders the contract voidable at the option of 

the insurer. 

Therefore, through this letter, we regret to inform you that we 

are  unable  to  admit  liability  for  the  above  claim  due  to  non-

disclosure of material facts, as highlighted herein above, as per the 

terms and conditions of the Insurance policy."  

15.     A perusal of the letter dated 31.12.2016 would show that as 

per the petitioners, if the material fact was disclosed to the petitioners in 

regard to alleged disease being suffered by father (deceased/insured) of 

CWP-24937-2025 (O&M)                                                           18                            

respondent-complainant  before  issuance  of  insurance  policy/plan,  the 

insurance policy would have not been issued on the existing terms and 

conditions and any non-disclosure or misrepresentation in the application 

form,  which  were  material  for  the  purpose  of  underwriting  the  risk, 

rendered  the  contract  voidable.  Investigator’s  report  dated  14.12.2016 

(Ex.R7) was taken into consideration while repudiating the claim of the 

respondent-complainant.  It is  a  well  settled  law  that if  insurer  invokes 

exclusion  from  policy,  then  insurer  alone  has  to  lead  specific  positive 

evidence in order to establish its exclusion. A perusal of the investigator’s 

report dated 14.12.2016 (Ex.R7) would also show that information was 

taken from the neighbourers, friends and workmates and their statements 

were also recorded.  As per the information, father (deceased/insured) of 

respondent-complainant  suffered  from  cancer  and  took  treatment  from 

PGI, Chandigarh and PGI, Rohtak.  

16.    A perusal of the investigator’s report would also reveal that 

there  was  no  evidence  to  prove  that  father  (deceased/insured)  of 

respondent-complainant was suffering from the alleged ailment i.e. cancer 

before issuance of insurance policy/plan.  There were no hospital records 

available or any doctor’s prescription that pre-date the insurance policy in 

order  to  prove  that  the  father  (deceased/insured)  of  respondent-

complainant was suffering from cancer. In the absence of any evidence 

led  by  the  petitioners  to  prove  that  father  (deceased/insured)  of 

respondent-complainant was suffering from cancer, it cannot be held that 

CWP-24937-2025 (O&M)                                                           19                            

the  father  of  respondent-complainant  was  suffering from  the  alleged 

ailment  of  cancer  before  issuance  of  insurance  policy/plan.    It  is  well 

settled law that a person/insured may be entitled to claim provided that 

there is no evidence to prove direct link between the disease and the cause 

of death.  A perusal of the case would show that no evidence was led by 

the petitioners to prove that there was a link of alleged disease which led 

to death of father (deceased/insured) of the respondent-complainant  

17.    The Hon’ble Supreme Court in Mahakali Sujata Vs. The 

Branch  Manager,  Future  Generali  India  Life  Insurance  Company 

Limited and another, 2024 (2) RCR (Civil) 554,  has categorically held 

that it is for the insurer to prove before the Court that the insured had 

suppressed the  information  about  the  previous policies  or any  material 

fact.  Therefore, burden of proof has to be duly discharged by the insurer.  

The relevant extracts are reproduced herein:- 

“41. At this stage, we may also dilate on the aspect of burden 

of proof. Though the proceedings before the Consumer Fora are in 

the nature of a summary proceeding. Yet the elementary principles 

of burden of proof and onus of proof would apply. This is relevant 

for  the  reason  that  no  corroborative  evidence  to  what  has  been 

deposed in the affidavit is let in by the insurance company in order 

to  establish  a  valid  repudiation  of  the  claim  in  the  instant 

case. 

Section  101 of  the  Evidence  Act,  1872  states  that  whoever 

desires any Court to give judgment as to any legal right or liability 

dependent on the existence of facts which he asserts, must prove that 

those facts exist. When a person is bound to prove the existence of 

any fact, it is said that the burden of proof lies on that person. This 

Section clearly states that the burden of proving a fact rests on the 

CWP-24937-2025 (O&M)                                                           20                            

party who substantially asserts the affirmative of the issue and not 

upon the party who denies it; for a negative is usually incapable of 

proof. Simply put, it is easier to prove an affirmative than a negative. 

In other words, the burden of proving a fact always lies upon the 

person who asserts the same. Until such burden is discharged, the 

other party is not required to be called upon to prove his case. The 

court has to examine as to whether the person upon whom burden 

lies has been able to discharge his burden. Further, things which are 

admitted need not be proved. Whether the burden of proof has been 

discharged by a party to the lis or not would depend upon the facts 

and circumstances of the case. The party on whom the burden lies 

has  to  stand  on  his  own  and  he  cannot  take  advantage  of  the 

weakness  or  omissions  of  the  opposite  party.  Thus, the  burden  of 

proving a claim or defence is on the party who asserts it. 

42. Section  102 of  the  Evidence  Act,  1872  provides  a  test 

regarding on whom the burden of proof would lie, namely, that the 

burden lies on the person who would fail if no evidence were given 

on  either  side.  Whenever  the  law  places  a  burden  of  proof  upon 

a party, a presumption operates against it. Hence, burden of proof 

and  presumptions  have  to  be  considered  together.  There  are 

however exceptions to the general rule as to the burden of proof as 

enunciated in Sections 101 and 102 of the Evidence Act, 1872, i.e., 

in  the  context  of  the  burden  of  adducing  evidence: (i)  when  a 

rebuttable presumption of law exists in favour of a party, the onus is 

on the other side to rebut it; (ii) when any fact is especially within 

the  knowledge  of  any  person,  the  burden  of  proving it  is  on  him 

(Section 106). In some cases, the burden of proof is cast by statute 

on particular parties (Sections 103 and 105).  

43. There is an essential distinction between burden of proof 

and onus of proof; burden of proof lies upon a person who has to 

prove the fact and which never shifts but onus of proof shifts. Such a 

shifting  of  onus  is  a  continuous  process  in  the  evaluation  of 

evidence. For instance, in a suit for possession based on the title, 

once  the  plaintiff  has  been  able  to  create  a  high  degree  of 

CWP-24937-2025 (O&M)                                                           21                            

probability  so  as  to  shift  the  onus  on  the  defendant,  it  is  for  the 

defendant  to  discharge  his  onus  and  in  the  absence thereof,  the 

burden  of  proof  lying  on  the  plaintiff  shall  be  held  to  have  been 

discharged  so  as  to  amount  to  proof  of  the  plaintiff’s  title 

vide RVE Venkatachala  Gounder  vs.  Arulmigu  Viswesaraswami 

and VP Temple, (2003) 8 SCC 752. 

44. In  a  claim  against  the  insurance  company  for 

compensation, where the appellants in the said case had discharged 

the initial burden regarding destruction, damage of the showroom 

and the stocks therein by fire and riot in support of the claim under 

the insurance policy, it was for the insurance company to disprove 

such claim with evidence, if any, vide Shobika Attire vs. New India 

Assurance Co. Ltd., (2006) 8 SCC 35. 

45. Section  103 of  the  Evidence  Act,  1872  states  that  the 

burden of proof as to any particular fact lies on that person who 

wishes the Court to believe in its existence, unless it is provided by 

any law that the proof of that fact shall lie on any particular person. 

This  Section  enlarges  the  scope  of  the  general  rule  in Section 

101 that  the  burden  of  proof  lies  on  the  person  who  asserts  the 

affirmative of the issue. Further, Section 104 of the said Act states 

that the burden of proving any fact necessary to be proved in order 

to  enable  any  person  to  give  evidence  of  any  other fact  is  on  the 

person who wishes to give such evidence. The import of this Section 

is  that  the  person  who  is  legally  entitled  to  give evidence has  the 

burden to render such evidence. In other words, it is incumbent on 

each party to discharge the burden of proof, which rests upon him. 

In the context of insurance contracts, the burden is on the insurer to 

prove the allegation of non-disclosure of a material fact and that the 

non-disclosure was fraudulent. Thus, the burden of proving the fact, 

which excludes the liability of the insurer to pay compensation, lies 

on the insurer alone and no one else. 

46. Section  106 of  the  Evidence  Act,  1872  states  that  when 

any fact is especially within the knowledge of any person, the burden 

of proving that fact is upon him. This Section applies only to parties 

CWP-24937-2025 (O&M)                                                           22                            

to the suit or proceeding. It cannot apply when the fact is such as to 

be capable of being known also by persons other than the parties. 

(Source:  Sarkar,  Law  of  Evidence,  20th  Edition,  Volume-2, 

LexisNexis). 

47. In light of the aforesaid discussion on burden of proof, it 

has  to  be  analysed  if  the  respondent  in  the  present  case  has 

adequately  discharged  his  burden  of  proof  about  the  fact  of 

suppression of previous life insurance policies of the insured.  

48.  The  respondent  insurance  company  has  produced  no 

documentary  evidence  whatsoever  before  the  District  Forum  to 

prove  its  allegation  that  the  insured  had  taken  multiple  insurance 

policies from different companies and had suppressed the same. The 

District  Forum  had  therefore  concluded  that  there  was  no 

documentary  evidence  to  show  that  the  deceased-life  insured  had 

taken  various  insurance  policies  except  an  averment  and  on  that 

basis  the  repudiation  was  held  to  be  wrong.  Before the  State 

Commission,  the  respondent  had  provided  a  tabulation  of  the  15 

different  policies  taken  by  the  insured-deceased,  amounting  to 

Rs.71,27,702/-.  The  same  has  been  extracted  above. However,  the 

said  tabulation  was  not  supported  by  any  other  documentary 

evidence,  like  the  policy  documents  of  these  other policies,  or 

pleadings  in  courts,  or  such  other  corroborative  evidence.  The 

respondent sought to mark a bunch of documents before the State 

Commission, which related to the policy papers of the insured with 

another insurer, i.e., Kotak Life Insurance. However, the respondent 

was  not  granted  permission  by  the  State  Commission,  as  the  said 

documents  were  neither  original,  nor  certified,  nor  authenticated. 

Apart from this, there was no effort made by the respondent to bring 

any authenticated material on record. Thus, in the absence of any 

evidence  to  prove  that  the  insured-deceased  possessed  some 

insurance  policies  from  other  insurance  companies, the  State 

Commission  upheld  the  decision  of  the  District  Forum  in  setting 

aside the repudiation of the claim by the respondent. 

CWP-24937-2025 (O&M)                                                           23                            

49.  Before  the  NCDRC,  the  respondent  again  provided  the 

aforesaid  tabulation  of  policies  of  the  insured-deceased.  The 

respondents in their affidavit stated that the insured-deceased had 

taken multiple insurance policies before taking the policy from them. 

The  NCDRC  however  accepted  the  averment  of  the  respondents, 

without demanding corroborative documentary evidence in support 

of the said fact. The NCDRC, on the contrary, also held that the fact 

about multiple policies was not dealt with by the appellant in her 

complaint  or  evidence  affidavit  and  this  therefore proved  that  the 

insured  had  indeed  taken  the  policies  from  multiple  companies  as 

claimed by the respondents. 

50. The aforesaid approach adopted by the NCDRC is, in our 

view, not correct. The cardinal principle of burden of proof in the 

law  of  evidence  is  that  “he  who  asserts  must  prove”,  which 

means that if the respondents herein had asserted that the insured 

had already  taken fifteen more policies, then it was incumbent on 

them  to  prove  this  fact  by  leading  necessary  evidence.  The  onus 

cannot  be  shifted  on  the  appellant  to  deal  with  issues  that  have 

merely  been  alleged  by  the  respondents,  without  producing  any 

evidence  to  support  that  allegation.  The  respondents  have  merely 

provided a tabulation of information about the other policies held by 

the  insured-deceased.  The  said  tabulation  also  has missing 

information  with  respect  to  policy  numbers  and  issuing  dates  and 

bears different dates of births. Further, this information hasn’t been 

supported  with  any  other  documents  to  prove  the  averment  in 

accordance  with  law.  No  officer  of  any  other  insurance  company 

was examined to corroborate the table of policies said to have been 

taken by the deceased policy holder, father of the appellant herein. 

Moreover, the table produced is incomplete and contradictory as far 

as the date of birth of the insured is concerned. Therefore, in our 

view, the NCDRC could not have relied upon the said tabulation and 

put the onus on the appellant to deal with that issue in her complaint 

and thereby considered the said averment as proved or proceeded to 

prove the stance of the opposite party. A fact has to be duly proved 

CWP-24937-2025 (O&M)                                                           24                            

as per the Evidence Act, 1872 and the burden to prove a fact rests 

upon the person asserting such a fact. Without adequate evidence to 

prove  the  fact  of  previous  policies,  it  was  incorrect  to  expect  the 

appellant to deal with the said fact herself in the complaint or the 

evidence affidavit, since as per the appellant, there did not exist any 

previous  policy  and  thus,  the  onus  couldn’t  have  been  put  on  the 

appellant to prove what was non-existent according to the appellant. 

51. The respondents, vide their counter affidavit before this 

court, have sought to produce some documents to substantiate their 

claim of other existing insurance policies of the insured- deceased, 

but the same cannot be permitted to be exhibited at this stage, that 

too,  in  an  appeal  filed  by  the  complainant  who  is  the  beneficiary 

under the policies in question. Any documentary evidence sought to 

be relied upon by the respondent ought to have been led before the 

District Forum but the same was not done. It was before the District 

Forum that the evidence was led and examined and at that stage, the 

respondent  did  not  take  adequate  steps  to  lead  any oral  or 

documentary  evidence  to  prove  their  assertion.  Their  attempt  to 

annex  documents  in  support  of  their claim  before  the  State 

Commission  was  also  declined  due  to  the  presentation  of 

unauthenticated  documents.  Therefore,  it  can  be  safely  concluded 

that the respondents have failed to adequately prove the fact that the 

insured-deceased had fraudulently suppressed the information about 

the existing policies with other insurance companies while entering 

into  the  insurance  contracts  with  the  respondents  herein  in  the 

present case. Therefore, the repudiation of the policy was without 

any basis or justification.” 

18.    A High Court while exercising its power of judicial review 

against the order passed by the NCDRC, exercises a limited revisional 

jurisdiction  and  interfere  only  in  the  cases  where,  there  is  an  error 

CWP-24937-2025 (O&M)                                                           25                            

apparent in law or there is an illegality, impropriety or perversity in the 

impugned order.  

19.    Since no defect in the order passed by the NCDRC has been 

pointed out during the course of arguments and there is no evidence to 

hold that the orders suffers from any illegality, impropriety or perversity 

or incorrect appreciation of the evidence brought on record, we find that 

there are no sufficient grounds existing in the present writ petition to call 

for any interference in the order dated 21.05.2025 (Annexure P-1)  passed 

by  the  NCDRC,  order  dated  23.02.2024  (Annexure  P-9)  passed  by 

SCDRC and order dated 14.05.2018 (Annexure P-8) passed by DCDRF.  

Accordingly, the present writ petition is dismissed in limine.   

    Pending  miscellaneous  application(s),  if  any,  also  stand(s) 

disposed of.   

        (GURVINDER SINGH GILL)     (DEEPINDER SINGH NALWA) 

                   JUDGE                                            JUDGE 

27.08.2025   

Ramandeep Singh      

Whether speaking / reasoned            Yes  

Whether Reportable                           Yes