M.Katju, J. - (1.) By means of this petition, the petitioner has prayed for a mandamus directing the respondents to give benefit of disability claim of L.I.C. policy.
(2.) We have heard learned counsel for the parties.
(3.) The petitioner had taken two policies of L.I.C. being policy Nos. 58545803 and 58545804 vide Annexure-1 to the writ petition. While going on a scooter, he met with an accident with a truck on 17.2.1990 due to which his right leg had to be amputated above the knee as is evident from Annexure-4 to the writ petition. Also, his right hand was paralysed in the same accident, as stated in para 4 of the petition and as is evident from Annexure-4. These facts have not been disputed by the respondents.;