Rubi Kumari vs Union Of India

Petitioner has prayed for the following relief(s):-

(i) For a direction to the respondents to ensure the payment of death claim along with any other claim payable to the petitioner. ii) For any other

order/direction as your Lordships may deem fit and proper in the facts and circumstances of this case.

We are of the considered view that rather than asking petitioner to approach the Central Office Claim Dispute Redressal Committee in the attending

facts and circumstances, it would be only, which is fair and reasonable for the respondent -LIC to process the petitioner's claim in accordance with

law and remit the amount due and payable into the petitioner’s account.

We take notice of the fact that the original policy holder i.e. husband of the petitioner died on 25.02.2016 and the death certificate also stands annexed

along with the petition. The claim has to be processed in accordance with law, for we notice that communication dated Nil, whereby petitioner has

been asked to approach the Central Office Claim Dispute Redressal Committee, does not record any reason for rejection of the claim.

As such, we direct the respondents to forthwith process the petitioner’s claim set out by the petitioner and remit the amount due and payable, in

terms of the insurance policy cover, to the petitioner.

Needful shall positively be done within a period of three weeks from today.

Learned counsel for the respondents undertakes to intimate the order to the appropriate authority.

Liberty reserved to the petitioner to approach the Court, should the need so arise subsequently.

Present petition stands disposed of in the aforesaid terms.

Interlocutory application, if any, shall also stand disposed of.