KRISHAN LAL KALRA Vs. LIC

JUDGEMENT

(1.) HEARD learned Counsel for the parties. Following substantial question of law is framed:

(2.) WITH consent of parties arguments have been heard today itself. I proceed to judgment.

(3.) HAVING successfully established that the whereabouts of their son remained unknown for over 7 years since he was last seen appellants failed to get complete relief in as much as by and under the impugned judgment and decree dated 25.1.2005 learned Appellate Judge has held that there being no material to establish that the appellants had paid premium till date they filed the suit, they would be entitled to be only paid the amount they had paid under the policy.