LIFE INSURANCE CORPORATION OF INDIA Vs. DEVIDAS SIRSODE

JUDGEMENT

(1.) THIS appeal is by opposite party the Life Insurance Corporation of India which have been directed by the Forum below to pay to respondent -complainant accidental benefit Rs. 50,000/ - with interest and costs.

(2.) ADMITTEDLY , respondent -complainant was insured with the appellant LIC for a sum of Rs. 50,000/ -. The policy also carried accidental benefit. The respondent insured met with an accident on a railway track and his both legs were amputated from above knee joints. His claim for accidental benefit was, however, repudiated by the appellant LIC on the ground that the disability suffered by the respondent did not constitute permanent disability as contemplated under the policy inasmuch as he is still in the employment and earning his livelihood.

(3.) THE Forum below rejected the ground of repudiation as set up by the appellant insurer and passed the order for payment of amount of accidental benefit with interest and costs.