- (1.) Heard Mr Vishnu Srivastava, learned counsel for the petitioner as well as Mr P.K. Khare, learned counsel for the respondents.
(2.) The petitioner has assailed the order dated 3rd August, 2004, passed by the Senior Divisional Manager, Life Insurance Corporation of India, Lucknow as also the order dated 18 th November, 2004, passed by the Zonal Manager/ Appellate Authority of the Life Insurance Corporation of India.
(3.) By means of order dated 3rd August, 2004 the Senior Divisional Manager of Life Insurance Corporation of India ( In short Corporation) terminated the petitioner's agency in exercise of power provided under Section 16 (1)(a)(b)(d) which has been upheld by the appellate authority. The petitioner claims to be an agent of the Corporation having agency code no.359393 and was attached with the branch office of Corporation at Akbarpur district Ambedkarnagar. According to him, he is working as such since 1989 to the satisfaction of the customers as well as Corporation itself without any complaint. It is further stated that he insured one Hazi Nizamuddin on policy no.213537196 for a sum of Rupee one lakh in the month of August, 2002 after having full satisfaction about his health as well as after getting him medically examined by the duly approved Medical Officer but unfortunately the policy holder succumbed to death on 12.2.2002 on account of decease' ''Acute Myocardial Infraction'.;