LEELA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) For the reasons mentioned in the limitation petition (I.A. No. 3425 of 2011), the delay of 174 days in preferring this appeal is condoned. The I.A. stands allowed.

(3.) There is no dispute that husband of the appellant, a Hawaldar in the police force, died in a road accident on 24.5.1993 and at that time he was covered by a general insurance policy taken by the police department. The letter of the Oriental Insurance Company Limited dated 28.3.1995 is Annexure-4 to the writ petition. It shows that the insurance claim for the insurance amount said to be Rs. One lakh, was not acceptable because information of the road accident in which Hawaldar Ganesh Ishwar died was received by the insurance company beyond the stipulated period governed by clause 1 of the insurance policy.