The Central Office Claims vs A.Akilan
2021 Latest Caselaw 14214 Mad

                                                                              W.A.No.666 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.07.2021

                                                        CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                 W.A.No.666 of 2020
                                              and C.M.P.No.9309 of 2020

                     1.The Central Office Claims
                        Review Committee
                       LIC of India, CRM Department,
                       Central Office, Yogakshema
                       5th Floor Link, J.B.Road,
                       Mumbai - 400 021.

                     2.The Zonal Manager,
                       LIC of India
                       Southern Zonal Office,
                       LIC Building,
                       No.102, Anna Salai,
                       Chennai - 600 002.

                     3.The Divisional Manager,
                       Life Insurance Corporation of India,
                       Divisional Office, Jeevan Prakash,
                       Arcot Road, Vellore - 4.                                   .. Appellants

                                                          Vs

                     A.Akilan                                                    .. Respondent


                               Appeal filed under Clause 15 of Letters Patent against the order

                     dated 28.11.2019 made in W.P.No.9760 of 2015.


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                    W.A.No.666 of 2020



                               For Appellants             :    Mr.M.B.Raghavan

                               For Respondent             :    Mr.R.D.Ashok Kumar
                                                               for Mr.S.N.Ravichandran

                                                         JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been filed by the appellants against the order of

the learned Single Judge, who while setting aside the order of

repudiation claim was pleased to give a direction to the appellants to

pay the claim amount within a specified date.

2. Heard the learned counsel appearing for the appellants and

the learned counsel appearing for the respondent.

3. Learned counsel appearing for the appellants though

contended on merit, we are not inclined to allow the appeal as

admittedly the policy was taken by the deceased and thereafter she

died of cardiac arrest.

4. Learned Single Judge considered the relevant materials in

setting aside the order of repudiation. It is not as if the deceased was

not paying the premium regularly. The policy amount itself is

https://www.mhc.tn.gov.in/judis/ W.A.No.666 of 2020

approximately Rs.3 lakhs. The death was also fortuitous death as she

suffered cardiac arrest. It is not as if she was taking treatment for

cardiac problem. Thus, in light of the above, we are not inclined to

allow this appeal.

5. The writ appeal stands dismissed accordingly. No costs.

Consequently, connected miscellaneous petition is closed.

                                                             (M.M.S., J.)    (R.N.M., J.)
                                                                     15.07.2021
                     Index:Yes/No
                     mmi/ssm

https://www.mhc.tn.gov.in/judis/ W.A.No.666 of 2020

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.666 of 2020

15.07.2021

https://www.mhc.tn.gov.in/judis/