L I C OF INDIA Vs. SNEHALATA NAYAK

JUDGEMENT

(1.) THIS appeal has been filed by the Life Insurance Corporation of India ( L.I.C. for short) challenging the order dated 14.6.2002 of the District Forum, Sundargarh -II, Rourkela, allowing the claim of the complainant -respondent.

(2.) THE case of the complainant is that her husband was an employee in Vedavyas Mahavidyalay, Rourkela, While in service he had taken up the following L.I.C. policies under the Salary Savings Scheme: Sl. No. Policy No. Assured sum Date and year of policy 1. 76439137 Rs. 15,000/ - 28.11.1984 2. 76442018 Rs. 10,000/ - 28.12.1985 3. 590628331 Rs. 1,30,000/ - 20.3.1995 4. 590629065 Rs. 60,000/ - 28.11.1995

(3.) THE husband of the complainant died in harness on 27.3.1999 due to ailment while he was a patient in Ispat General Hospital. The L.I.C. settled two policies by paying the paid -up value, but repudiated the claim in respect of the two other policies on the ground that the policies had lapsed due to non -payment of premiums. The complainant filed the C.D. case claiming payment of the assured values of all the four policies, besides compensation and costs.