M.Katju, R.S.Tripathi, JJ. - (1.) . Heard the learned counsel for the petitioner and Shri R.R. Agrawal learned counsel for the respondents.
(2.) The petitioner has prayed for quashing the impugned order dated 31.3.1990 (Annexure 1-A to the writ petition) passed by the Senior Divisional Manager, Life Insurance Corporation of India and the order dated 22.4.1991 (annexure-3 to the writ petition) rejecting her representation.
(3.) As alleged in para 1 of the petition, the husband of the petitioner was insured with Life Insurance Corporation for Rs. 50.000/- under TT 88-25 and the policy was made effective from 18.11.1985. It is alleged that the policy was taken when the husband of the petitioner was not suffering from any serious disease. However he died on 29.10.1987. The petitioner claimed for compensation under the policy but the application was rejected by the order dated 31.3.1990. The petitioner's representation was also rejected by order dated 22,4.1991. Hence this petition.;