DURGAWATI DEVI Vs. LIFE INSURANCE CORPORATION OF INDIA BOMBAY
LAWS(ALL)-1996-11-34
HIGH COURT OF ALLAHABAD
Decided on November 19,1996

DURGAWATI DEVI Appellant
VERSUS
LIFE INSURANCE CORPORATION OF INDIA, BOMBAY Respondents

JUDGEMENT

- (1.) This is a writ petition by a widow who is awaiting the payment of certain insurance policies subscribed and taken from the Life Insurance Corporation of India (LIC) by her husband. Her husband Ram Munakka Pathak died on 2 1- 11992 at the age of 50 years.
(2.) These were not the only three policies which the petitioner's husband had taken out from the LIC. The total number of policies taken by the petitioner's husband were six. Three were discharged after payment. The other three are pending. These are policy Nos. 2801376, 280410670 and 290317011.
(3.) The defence by the LIC to resist payment to the widow on these three policies, as submitted in the counter-affidavit of the Administrative Officer, LIC, Divisional Office, Allahabad is explained thus:-"The enquiries reveal that at least since l987 he had been suffering from the following ailments:-1. Hypertension for last four years before death.2. Demantia (a chronic persistent disorder of disease) for one year before death.3. A diltent sensortum (failure of nerves) for one week before death.4. Hemiporasis of right side for four years."( paragraph 4 of counter-affidavit );


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