- (1.) HEARD Mrs. M.M.Pal, learned counsel for the petitioner, Sri Ananda Sen, learned counsel for the respondent C.C.L. and Sri G.C.Jha, learned counsel for the Insurance Company namely the Respondent No. 5.
(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to pay her the Group Insurance benefit which was payable in the account of her deceased husband who died in a road accident while under the employment of the respondent C.C.L. Learned counsel for the petitioner submits that the deceased husband of the petitioner had died on 16.07.2003 and within less than one and half months i.e. on 30.08.2003, the petitioner had put up her claim for payment of Group Insurance money. When the amount was not paid inspite of repeated demands, the petitioner was compelled to file the instant writ application. Learned counsel refers in this context judgement of this Court dated 10.11.2008 passed in L.P.A. No. 36 of 2008 contending that the law in this regard has been well settled and the Insurance Company cannot disown its liability.
(3.) COUNTER affidavit has been filed both on behalf of the respondent C.C.L. as also on behalf of the respondent Insurance Company.;