Life Insurance Corporation Of ... vs State Of J&K And Others
2021 Latest Caselaw 1730 j&K

                                                                    Sr. No. 17

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
CJ Court

Case: WP (C) No. 1608 of 2019

 Life Insurance Corporation of India
                                               ...Petitioner(s)/Appellant(s)

                                   Through: Sh. Arjun Singh Wazir, Advocate

              v/s
State of J&K and others                                 .... Respondent(s)
                                   Through: Sh. V. K. Sharma, Advocate for
                                            respondent No. 4

        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE


                                        ORDER

1. Heard Sh. Arjun Singh Wazir, learned counsel for the petitioner and Sh.

V.K Sharma, learned counsel for respondent No.4.

2. The Life Insurance Corporation of India has preferred this writ petition

challenging the judgment and order dated 18.12.2017 passed by the Jammu and

Kashmir State Consumer Disputes Redressal Commission, Jammu and order

dated 20.11.2017 passed by the District Consumer Disputes Redressal Forum,

Jammu, whereby the respondent has been allowed reimbursement of the entire

medical expenditure to the tune of ₹ 1,61,311/- after adjusting the amount of

₹. 46,200/- paid by the Insurance Company.

3. After having heard learned counsel for the parties at length, the parties in

the end agreed that if the Insurance Company grants an additional benefit of

₹ 75,000/- in addition to ₹ 46,200/-, the respondent would be more than

satisfied.

4. Learned counsel for the parties agreed on the aforesaid settlement.

5. Accordingly, we dispose of this writ petition with a direction to the Life

Insurance Company to grant further amount of ₹ 75,000/- towards the claim of

the respondent. The Insurance Company has already deposited 25% of the

amount i.e. ₹ 32,528/- before the District Forum.

6. Accordingly, after adjusting the said amount, the Insurance Company is

directed to pay the balance amount of ₹ 42,472/- within a period of two weeks,

provided the respondent furnishes complete bank details in which the amount

has to be transferred. It will be open for the respondent to withdraw the amount

deposited with the forum.

7. The writ petition is disposed of.

                   (PUNEET GUPTA)                   (PANKAJ MITHAL)
                       JUDGE                        CHIEF JUSTICE
Jammu
23.12.2021
Shammi