Section 9(2) in The Life Insurance Corporation Act, 1956
(2)If on the appointed day any suit, appeal or other legal proceeding of whatever nature is pending by or against, an insurer, then, in so far as it relates to his controlled business, it shall not abate, be discontinued or be in any way prejudicially affected by reason of the transfer to the Corporation of the business of the insurer or of anything done under this Act, but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the Corporation.
