- (1.) Heard Sri Sanjiv Singh, for the petitioners.
(2.) This petition has been filed against the award of Permanent Lok Adalat dated 27.02.2016, partly allowing claim petition of the respondent and awarding Rs. 2,50,000/- towards the accidental death benefits under Policy No. 272996749, "New Bima Gold" Insurance Policy, obtained by husband of the respondent.
(3.) The dispute between the parties is in respect of claim of accidental death benefits of Policy No. 272996749. Ritesh Garg (husband the respondent) obtained Policy No. 272996749, "New Bima Gold" Insurance Policy on 28.03.2010 and Policy No. 272999561 "Jeewan Saral Policy" on 28.10.2010 of Life Insurance Corporation of India (hereinafter referred to as LIC). Insured amount of Policy No. 272996749 was Rs. 5,00,000/- and in case of accidental death Rs. 2,50,000/- was payable in addition to it. Insured amount of Policy No. 272999561 was Rs. 1,00,000/-. Ritesh Garg died on 30.07.2013 at 9.20 A.M. Smt. Rashmi Garg, who was nominee in these policies, through LIC agent, applied for payment of the amounts of two policies of Ritesh Garg and submitted the original policies to LIC office. The petitioners paid Rs. 1,00,000/- towards Policy No. 272999561 on 31.10.2013 and Rs. 5,00,000/- towards Policy No. 272996749, on 10.09.2013.;