RAJIV KHOSLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is an advocate practising in the Delhi Courts. He has challenged, by this petition, a clause in the "Jeevan Kishor Policy" of the Life Insurance Corporation of India (LIC), (Respondent No. 2 herein) whereunder LIC is not obliged to make payment if the assured dies prior to the 'deferred date'.

(2.) The Petitioner took a Jeevan Kishor Policy for his daughter Ms. Aprajita Khosla for a sum of Rs. 1,00,000/- by a policy No. 120312578 dated 14th October 1994. Yearly premium of Rs. 5,533/- was payable for 14 years thereafter. The Petitioner paid premium for two consequent years i.e. 1994-1995 and 1995-1996. The Petitioner's daughter expired on 11th September 1996 in unfortunate circumstances and thereafter premium was not paid.

(3.) The Petitioner sent a letter dated 20th December 1996 to the LIC informing them of the death of his daughter and asking for the claim under the policy to be settled. When no response was received, the present petition was filed. The petitioner states that payment was not made on account of the following clause in the policy, which he challenges in the present petition: