L I C OF INDIA Vs. SUSHMA SINGH

JUDGEMENT

(1.) At the outset it may be recorded that at the hearing on 13.5.1993 the Counsel for the Revision Petitioner. L.I.C has submitted that the L.I.C. had paid a sum of Rs. 9,000 /- as bonus to the Respondent here Smt. Sushma Singh over and above the sum of Rs. 50,000/- already paid ex-gratia.

(2.) The relevant facts leading to this revision petition may be briefly noticed as under: Late Shri Samarjeet Singh Gaur had obtained a life insurance policy-Money Back Plan with profits (with accident benefits) for a sum of Rs. 50,000/- on the 29th December, 1988. He had paid the fourth half yearly premium due by the 28th of December, 1988. The fifth half yearly premium due on 28th June, 1989 was not paid even during the grace period of 30 days. Consequently the policy lapsed.

(3.) Shri Gaur was murdered between 16th 20th of August, 1989. The L.I.C. paid to his widow, the Respondent here a sum of Rs. 50,000/- as ex-gratia. This was also in full and final discharge of any claim under the policy.