MUKESH SHARMA Vs. L I C OF INDIA

JUDGEMENT

(1.) The Petitioner seeks quashing of the order/letter dated 05.08.2007 [Annexure P-4] whereby the Respondent - Life Insurance Corporation has declined to revive the three Insurance Policies taken by him.

(2.) Shorn of the details, it may be mentioned here that the Petitioner took following three Insurance Polices from the Respondents:

(3.) It is not in dispute that the Petitioner has been depositing the due premium regularly except that he defaulted in March, 2006, December, 2005 and February, 2006 respectively in relation to the three Insurance Policies. Due to non-deposit of the one installment of each policy, the same stood lapsed.