KRISHNA BAI Vs. LIC OF INDIA

JUDGEMENT

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

(2.) Shri Narbada Prasad Rayakwar, the insured, made a proposal on 11.6.2006. He deposited the amount on the same date with the Life Insurance Corporation of India, for getting the insurance policy. He was given the insurance policy on 15.7.2006. The relevant extract of the policy runs as follows:

(3.) The IDV was in the sum of Rs. 2 lakhs. Unfortunately, the insured passed away on 18.7.2006. However, the contract according to the opposite party concluded on 21.7.2006. The communication of the acceptance of the proposal was issued on 4.8.2006.