LIC OF INDIA Vs. HABIBHUNNISA SAYEED

JUDGEMENT

(1.) Today we have separately disposed of Appeal being No.654/2001 filed by Original O. P. No.2.

(2.) The appeal herein has been filed by Life Insurance Corporation of India who is O. P. in the complaint against the award of the District Forum dated 6.11.2000, whereby holding it deficient in the matter of settlement of the claim of the complainant and repudiating it on unjustifiable ground, the Forum has made the award ordering the LIC to pay the amount in the policy in question. For brevity's is sake appellant is referred to as "lic" and respondent No.1 as 'complainant' and respondent No.2 as 'employer'.

(3.) The complainant is the widow of deceased Mr. Jabbar Ismail who was employee of O. P. No.2 and who was participant under the Group Insurance Scheme for a sum of Rs.20,000 through his employer (O. P. No.2) from LIC.