VEERA ARORA Vs. LIFE INSURANCE CORPORATION

JUDGEMENT

(1.) The instant writ petition has been filed for seeking direction to respondent No. 1 to decide the claim arising as a consequence of accidental death of petitioner's father and make payment of the claim at the rate of double of the insured amount.

(2.) The facts and circumstances giving rise to this case are that petitioner's father Mahendra Nath Arora had been working with respondent No. 2-University and he was a member of Pension and Group Insurance Scheme of respondent No. 1 - the Life Insurance Corporation of India. He died on 2-11-1990 at Ayodhya-Faizabad, Uttar Pradesh, on account of firing made by U.P. Police and other Forces deployed by the State to save the Babri Mosque. His family members has been paid the amount of insurance claim to the tune of Rs. 1,01,907/- but petitioner's claim is that as per the Terms of the Policy, they were entitled to the sum double of the insured amount and as said amount has not been paid, they have approached this Court.

(3.) Respondent-Life Insurance Corporation has filed the reply, according to which the death of the father of petitioner did not occur because of the accident as he died in the police firing at Ayodhya while violating the curfew and in the mob which had demolished the Babri mosque and, thus, the petitioner was not entitled for any compensation due to loss of life of her father because of alleged accidental death, as required under the policy.