LIFE INSURANCE CORPORATION OF INDIA Vs. RAVINDER SINGH CHAHAL

JUDGEMENT

(1.) The short, but interesting question which aries for consideration in this civil revision filed under Section 115 Civil Procedure Code . is whether the death of an assured in Delhi would give the Courts in Delhi jurisdiction to try a suit against Life Insurance Corporation for recovery of the sum assured.

(2.) Briefly stated the facts are that the deceased bad taken out a Life Insurance Policy for a sum of Rs. 98.000.00 and had made the plaintiff as her nominee. This policy was issued by the Jullundur Divisional Office of the Life Insurance Corporation.

(3.) The assured died in Delhi on 19th January 1982. The plaintiff, being the nominee and heir of the deceased, applied to the Life Insurance Corporation for payment of money. The money was not paid and the plaintiff filed a suit in the Court of the District Judge, Delhi for the recovery of Rs. 99.990.00 .