LIC OF INDIA Vs. DEEP CHAND SOOD

JUDGEMENT

(1.) Late Smt. Rama Sood, who was employed as a Staff Nurse in a School obtained as many as 19 insurance policies from the petitioner LIC of India. The details of the said policies, as noted in the written version to the complaint and in the order of the State Commission were as follows:

(2.) Late Smt. Rama Sood having died on 20.2005, claims for payment in terms of the aforesaid policies were preferred by the complainants, they being her legal representatives. The claim against the following eight policies stand duly paid:

(3.) It would also be seen from Chart-A that policies No. 151280124, 51321656, 51329959, 151329994, 151460678 and 152411383 had lapsed on account of the premium having not been paid. The policies having lapsed within less than two years, no claim for the aforesaid lapsed policies was payable. As far as policy No. 150876629 at Sl. No. 18 is concerned, there is no evidence of any premium having been paid after taking the policy and therefore, the aforesaid policy had also lapsed. It was informed by the learned counsel for the Corporation during the course of hearing that the aforesaid policy was taken under Marriage / Education Endowment Plan and the amount which was payable under the said policy, despite its having lapsed stand duly paid. Therefore, the dispute between the parties is confined to payment in terms of three insurance policies bearing No. 150798290, 152429832, 151612717.