SAROJ AGRAWAL Vs. L I C

JUDGEMENT

(1.) Heard the parties.

(2.) The Petitioner in the instant case prays for issuance of an appropriate writ for quashing the communication dated 31-3-2000 as contained in Annexure-1 whereby and whereunder the Respondent No. 2. informed the decision taken in respect of the death claim filed by her with regard to the policy of the life of her deceased husband. In the said communication, it was informed that It had been decided to repudiate all liabilities under the said policy and that the Corporation was not liable to make any pay-merit and further, any money that may have been paid under the same, would be deemed to belong to the Corporation.

(3.) The Petitioner further prays for issuance of an appropriate writ commanding upon the Respondents to admit the claim of the Petitioner under Policy No. 550444818 taken in respect of the life of her deceased husband Jagnnath Agrawal.