Life Insurance Corporation Of India vs Jayanti Lal Mali (2025:Rj-Jd:41386)
2025 Latest Caselaw 13257 Raj

Rajasthan High Court - Jodhpur

Life Insurance Corporation Of India vs Jayanti Lal Mali (2025:Rj-Jd:41386) on 16 September, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:41386]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 133/2024

1. Life Insurance Corporation Of India, Through Its Chairman, Central Office 'yogekshema', Jeevan Bima Marg, Nariman Point, Mumbai- 400021.

2. The Zonal Manager, Life Insurance Corporation Of India, Zonal Office Jeevan Bharti, Northern Zone, Tower-Ii, 124 Connaught Circle, Central, New Delhi- 110 001.

3. The Zonal Divisional Manager, Life Insurance Corporation Of India, Divisional Office, Jeevan Prakash West Patel Nagar, Circuit House Road, Jodhpur - 342011.

----Petitioners Versus Jayanti Lal Mali S/o Kapur Chand, R/o Bankali Wala Vas, Ward No. 15, Opposite Police Station Street, Sumerpur, District- Pali (Raj.).

----Respondent

For Petitioner(s) : Mr. Rajeev Purohit For Respondent(s) : Mr. Vasudev Gaur Mr. OP Mehta, through VC Mr. Tanay Jain

JUSTICE DINESH MEHTA

Order

16/09/2025

1. By way of the present application, the applicant - Life

Insurance Company of India (LIC) has prayed to obliterate the

direction which this Court had passed in para No.8 of the order

dated 25.07.2022, to the extent of deciding non-applicant's right

and determine the amount of compensation in light of the

judgment of Hon'ble the Supreme Court in the case of Ranbir

Singh vs. S.K. Roy, Chariman, Life Insurance Corporation of India

& Anr. dated 27.04.2022 within a period of one year.

(Uploaded on 16/09/2025 at 06:03:37 PM)

[2025:RJ-JD:41386] (2 of 2) [WMAP-133/2024]

2. Mr. Purohit, learned counsel for the applicant on instructions

submitted that the case of non-applicant (petitioner in writ

petition) has been considered by the Committee and he has been

found eligible for compensation, however, the amount shall be

disbursed only upon receipt of all the requisite data in tune with

the directions of Hon'ble the Supreme Court rendered in the case

of Ranbir Singh (supra).

3. Concededly, the non-applicant's case has been considered by

the applicant - LIC, this Court does not find any reason to

interfere with the time limit i.e. of one year given in the order

passed by this Court way back on 25.07.2023.

4. The application is, therefore, dismissed.

5. The applicant - LIC shall be free to inform the respondent or

the Court, as the case may be.

(DINESH MEHTA),J 16-raksha/-

(Uploaded on 16/09/2025 at 06:03:37 PM)

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