A.R.LAKSHMANAN, C.J. - (1.) Heard shri M.D. Agarwal, for the appellants, Shri Rinesh Gupta, for respondent No. 1 and Shri Ajay Rastogi, for respondents Nos.2 and 3.
(2.) This special appeal has been filed by the appellant Life Insurance Corporation of India against the order dated 6-3-1998, passed by the learned single Judge in S. B. Civil Writ Petition No. 288/1992, by which, the writ petition filed by the respondent No. 1- herein has been allowed.
(3.) The husband of the respondent No.1 herein, namely Rajilal, was employed with Kotputli Rural Electric Co-operative Society Ltd, which was subsequently taken over by the Rajasthan State electricity Board (RSEB). Ramjilal was insured with the appellant corporation under the "Salary Saving Scheme endorsement Policy" with Policy No. 012197041 for an amount of Rs. 50,000.00 Ramjilal had authorised his employer namely ; respondents No. 2 and 3 herein to deduct a sum of Rs. 216.70 from his salary every month in respect of the said policy and after deduction, to pay the same to the appellant corporation.;