RAM SWAROOP Vs. LIC

JUDGEMENT

(1.) By way of this writ petition, the Petitioner has implored to quash and set to quash and set aside the demand notice dated 11th May, 2009 issued by the Respondent-Life Insurance Corporation.

(2.) Having considered the submissions made by the learned Counsel for the Petitioner and carefully perused the relevant material on record, it is noticed that the Respondent-Life Insurance Corporation filed a suit of recovery of money against the Petitioner in the Court of District Judge, Tonk. The suit was decreed against the Petitioner for a sum of Rs. 61,475/- together with interest @ 15 and half percent to be paid from 9th February, 1994, till its realization.

(3.) Pursuant to the judgment and decree dated 10th December, 2001 passed by the district Judge, Tonk, Branch Manager L.I.C. Branch Office, Tonk issued a demand notice of Rs. 1,50,308/- to the Petitioner. Aggrieved with this demand notice, the Petitioner has filed the instant petition.