- (1.) HEARD the parties. This application is being disposed of finally at this stage itself.
(2.) THE case of the writ petitioner is that her late husband namely Late Shashi bhushan Singh had taken two L. I. C. Policies which were under Double Accident benefits (D. A. B.) Scheme being Policy Nos. 60342661 dated 25-7-1980 for Rs. 20,000/-and 60383837 dated 28-7-1983 for a sum of Rs. 25. 000/ -. Under the Scheme of those policies, in case of death of the Policy holder in an accident, the L. I. C. would pay the double the amount of sum insured to the dependants of the deceased. In other words, if the Policy is of Rs. 20,000/- then the dependent would get Rs. 40,000/ -.
(3.) IT is not in dispute that the husband of the petitioner died in a motor vehicle accident on 16-8-1986. After the death of her husband, the petitioner submitted the aforesaid two Policies to the respondent Corporation for payment of the amount under the said two Policies. It is stated that the respondent no. 3, by issue of the letter dated 6-10-1986 (Annexure-3), asked the petitioner to submit the Post Mortem Report of her husband as well as the F. I. R. for settlement of the dues under Double Accident scheme. Pursuant thereto, the required documents were submitted by the petitioner.;