- (1.) This first appeal has been preferred by the plaintiffs against the judgment and decree dated 8-4-93 passed by the learned Addl. District Judge, Jhalawar by which he had decreed the suit of the plaintiffs for their claims of payment of assured sum to the tune of Rs. 64,332/- plus bonus accrued on three policies in question, but declined to grant interest on the decretal amount. Hence, this first appeal is confined only to the question of liability of the respondent, Life Insurance Corporation Branch, Jhalawar (for short "LIC") to pay interest for the period after the death of policy-holder and upon repudiation of their claim having been held illegally and upon holding the nominees (plaintiffs) of the deceased policy-holder entitled to the assured sum under the impugned judgment by the trial Court.
(2.) The facts leading to this appeal, briefly stated, are that Pannalal took three policies on his own life from the respondent-LIC as per following details :- @@ Policy No Date of Commencement Table and Term Assured Sum Date of Maturity 1) 25862437 1-7-76 24-15 Rs. 12,500/- 1-7-1991 2) 25862438 1-7-76 24-15 Rs. 12,500/- 1-7-1991 3) 48898109 2-7-82 75-20 Rs. 41,000/- 2-7-2002 @@
(3.) Shri Pannalal (policy-holder) since deceased declared his wife Smt. Kamla Bai (plaintiff No. 2) in second policy, ibid, and his son Santosh Kumar (plaintiff No. 1) in first and third policy, ibid, as his nominees. First two policies (supra) are alleged to have lapsed on account of default in payment of the requisite premiums for the period in between 1-7-80 to 1-7-81, but first policy was got renewed by making payment of premium with interest on 14-8-81 while in second policy on 24-8-82.;