CENTRAL BANK OF INDIA Vs. HEERA SONI

JUDGEMENT

(1.) -Heard the learned Counsel for the parties.

(2.) In this case, a Group Insurance Master Policy No. GSLI/601073 was issued in favour of employees of the Central Bank of India, Regional Office, Chhindwara (MP) on 20.11.1990. It is claimed by the Insurance Company that Nand Kishore Soni, an employee of the Central Bank expired. His legal heir pressed the claim for Rs. 1,20,000/-. That claim was not settled despite notice to the LIC as well as to the Central Bank of India. The legal heir of the Nand Kishore filed a complaint.

(3.) The LIC contested the matter amongst other grounds on the ground that since the Central Bank of India has not paid the premium, the policy lapsed and, as such, the LIC was not liable to pay the amount. The Central Bank took the plea that they were not charging any fee from the employee and the claim regarding payment payable after the death of an employee was not maintainable.