STATE BANK OF INDIA SECTOR & BRANCH, MADHYA MARG, THROUGH BRANCH MANAGER, ASSISTANT, GENERAL MANAGER CHANDIGARH Vs. KANTA DEVI & 3 ORS. W/O LATE VIJAY KUMAR (INSURED) S/O BHOLU RAM, R/O HOUSE NO=24

JUDGEMENT

(1.) This order shall decide both the above-said revision petitions which were filed by the State Bank of India which pertained to the same case. The facts of these revision petitions are these. Shri Vijay Kumar, since deceased, obtained a policy for the sum assured in the sum of Rs.1.25 lakhs. The said policy commenced from 3.6.2009 and it was to mature on 3.6.2026. Shri Vijay Kumar passed away on 28.11.2009. The premium amount of the said policy was Rs.510/- per month being continuously deducting from his Account No.10506612574 through ECS being maintained by the complainant with the State Bank of India/OP No.2. The policy was granted by Life Insurance of India/OP No.1.

(2.) Smt. Kanta Devi, Shri Anil Kumar, Shri Sunil Kumar, the LRs of Vijay Kumar approached the Life Insurance of India for payment of claim. However, the Life Insurance of India repudiated their claim on the ground that premiums for the months of November and December 2009 were not paid. Both the Foras have decided the case in favour of the complainant and against State Bank of India/OP No.2.

(3.) We have heard the learned counsel for the parties.