LIC OF INDIA Vs. ASHALATA PAL

JUDGEMENT

(1.) THE opposite parties in C.D. Case No. 6 of 2001 have assailed the orders dated 29.10.2001 of the District Forum, Balasore directing them to pay the full benefits available under the Policy No. E -582440762 and Rs. 1,000 as litigation cost to the complainant within a period of sixty days from the date of the receipt of the copy of the order, as illegal.

(2.) FACTS in brief are that Surendra Kumar Pal obtained a Money Back Plan with profits policy No. 582440762 dated 28.4.1998 for an endowment sum of Rs. 25,000 from opposite party Nos.l and 2 on quarterly premium of Rupees 413 payable in the months of January, April, July and October. The maturity date of the policy was 28.4.2018. Smt. Ashalata Pal - the wife of the life assured is the nominee. The life assured had only paid quarterly premium upto quarter April and died in a vehicle accident on 18.9.1999. By that time, the quarterly premium for July, 1999 was not paid. Quarterly premium for July, 1999 was paid with late fee to opposite party No. 2 on 20.9.1999 and opposite party No. 2 had granted receipt. Complainant intimated opposite parties in respect to the death of the assured which opposite parties received on 18.2.2000. Complainant made death claim intimating the wrong policy number, for which as per the instruction of the opposite parties, she gave them the correct policy number on 19.8.2000. But opposite parties repudiated the death claim of the complainant on the ground that the policy was lapsed due to non -deposit of quarterly premium for July, 1999 before the life assured died. Therefore, complainant had filed the aforesaid C.D. case alleging deficiency in service by opposite parties in repudiating the death claim.

(3.) WE have heard the learned Counsel for the appellants as none appeared for the respondent and perused the materials available in the record. Neither the policy nor the policy condition have been filed by the parties.