ZONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA AND 2 OTHERS MUMBAI DISTRICT Vs. RAMA WD/O. VIRENDERKUMAR HARNAGALE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner. He states that they have carried out the orders of the State Commission with regard to policy numbers - 972022815 and 972117604. The respondent who is present in person along with her daughter Ms Ritika Virender Harnagle states that they have received the dues of the three insurance policies. The only policy in question which has not been paid is the Jeevan Suraksha Policy no. 972321523.

(2.) As per the terms and conditions of the policy, in the event of happening of which the annuity ceases or determines on the expiry of 15 years calculated from the date on which the annuity vests or at the death of the annuitant, if later. Further the special provisions three of the terms and conditions of the insurance policy read as under:

(3.) Death after 6th (policy) year Return of premiums paid with interest @ 9% per annum from the due dates of premium to date of death.