(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) is filed by the appellant/plaintiff against the concurrent judgments of the courts below; of the trial Court dated 1.10.2011 and the first appellate court dated 4.11.2016; by which the courts below have dismissed the suit for recovery filed by the appellant/plaintiff against Life Insurance Corporation of India (LIC)/respondent for recovery of an amount of LIC policy on the ground that the suit for recovery filed for Rs.1,10,000/- (of which Rs.50,000/- was the principal amount), was barred by limitation.
(2.) It is an undisputed fact that the husband of the plaintiff expired on 12.5.1994 and he had taken out an LIC policy bearing no. S-1105884419 dated 28.11.1991 for Rs. 50,000/-. Though initially there were disputes between the parties as to whether the policy had or had not lapsed, trial court by relying upon the judgment in the case of Delhi Electric Supply Undertaking Vs. Basanti Devi AIR 2000 SC 43 held that if in case there is failure to pay insurance premium, that failure will not cause lapsing of the policy because the employer who had to pay insurance premium is an agent of the respondent/Life Insurance Corporation of India and not of the employee who takes out a policy. The suit however was dismissed by applying Article 44 of the Limitation Act, 1963 and as per which once an insurance claim is denied, the suit had to be filed within three years of denial of the claim.
(3.) Article 44 of the Limitation Act reads as under:-