SEHDEV SINGH Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) This order shall dispose of R.P. Nos. 3327/07 and 3328/07 as the facts and the point of law involved in both Revision Petitions are the same except that in RP No. 3327/07, Petitioner had obtained a Janta Personal Accident Policy from the New India Assurance Co. Ltd. on 29.1.1998 for Rs. 5 lakh and in R.P. No. 3328/07 he had taken a life insurance policy for his wife, Snehlata for a sum of Rs. 1 lakh on 28.4.1997 from Life Insurance Corporation of India Ltd.

(2.) According to the Petitioner, he had initially lodged the claim on 8.5.1999 which was not settled. Subsequently he sent the representations on 7.3.2005, 20.6.2005 and 27.5.2005 which were repudiated on 22.8.2005.

(3.) Respondents in their written statements took preliminary objection that the complaint was barred by time. That the claim application dated 8.5.1999 was never received by them. That the claim application for the first time was received on 6.3.2005 only. The matter was investigated. Since the Petitioner had murdered his wife the claim was repudiated.