Rakesh Sharma, J. - (1.) - We have heard Sri A.K. Srivastava, learned Counsel for the petitioners and Sri Prakash Padia learned Counsel appearing for the respondents No. 1 to 3.
(2.) Late Raja Ram was a police constable. During his life time he took three insurance policies bearing numbers 221185696 for Rs. 1,00,000/- No. 221185883 for Rs. 1,00,000/- and No. 221186333 for Rs. 1,00,000/-. He met with a road accident on 26.2.1998 by bus No. UME 9677 owned by U.P. State Road. Transport Corporation and died on the spot. The petitioners, wife and daughter of late Raja Ram, being his legal heirs and representatives claimed the amount payable under the policies. In the life insurance policies the date of birth of Raja Ram was mentioned as 27.7.1939.
(3.) The amount under the insurance policies was not paid to the petitioners by the Life Insurance Corporation on the basis of a certificate dated 16.10.1998 issued by the Senior Superintendent of Police, Moradabad certifying the date of birth of the deceased Raja Ram as 27.7.1931. It was further held by the respondent that the policies were obtained by the deceased by giving wrong date of birth and that there was difference in the signatures made in each policy, therefore, claims of the petitioners were rejected by order dated 7.6.1999, Annexure-12 to the writ petition. It is this order dated 7.6.1999 which has been challenged by the petitioners in this writ petition.;