- (1.) This writ petition, is directed against the action of the Respondent No. 1, which is hereinafter referred to as Respondent LIC in disowning its liability to the petitioner on account of disability benefit under Policy No. 420717908, taken out by the petitioner, which is hereinafter referred to as the "said policy". The decision of Respondent LIC was communicated to the petitioner by a letter dated 20/08/1997 which is under challenge in this writ petition.
(2.) This is a most unfortunate case where the petitioner who had been a bus driver became permanently disabled by reason of amputation of one of his legs, consequent to an accident.
(3.) The petitioner claims to have lost his job on account of the amputation of his leg as aforesaid.;