LIC OF INDIA Vs. MAHANANDA YASHWANT AUTADE

JUDGEMENT

(1.) Learned counsel for the petitioner present. Arguments heard.

(2.) This case entails merely a sum of Rs.25,000/-

(3.) Shri Yashwant Bhanudas Autade obtained Jeevan Jyoti Endowment Assurance Policy with profit + Accidental benefit under table & term 14-15 for sum assured of Rs.25,000/-. He was to pay yearly premium of Rs.1727/-. During the subsistence of the insurance policy, unfortunately, the insured passed away in accident on 1.5.2003. According to the complainant, his wife, Shrimati Mahananda Yashwant Autade was to get a sum of Rs.98,057/- but she was paid an amount of Rs.27,900/- on 12.1.2004.