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Delhi High Court - Orders

Reeta Sabharwal vs Life Insurance Corporation Of India & ... on 13 May, 2024

                                    $~154
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 6772/2024 & CM APPL. 28224/2024
                                                REETA SABHARWAL                                                               ..... Petitioner
                                                            Through:                                           Mr. Bhuvanesh Sehgal, Advocate
                                                                                                               (M:9810149006)
                                                                                      versus

                                                LIFE INSURANCE CORPORATION OF INDIA & ANR.
                                                                                         ..... Respondents
                                                              Through: Mr. Kamal Mehta, Advocate for R-1
                                                                       (M:9810249271)
                                                                       Mr. Pradeep Kumar Jha, Sr. Panel
                                                                       Counsel with Mr. Lovekesh Agarwal,
                                                                       Advocates for R-2 (M:9953133627)
                                                CORAM:
                                                HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                                      ORDER

% 13.05.2024 CM APPL. 28224/2024 (For Exemption)

1. Exemption allowed, subject to just exceptions.

2. Application is disposed of.

W.P.(C) 6772/2024

3. The present petition has been filed inter-alia challenging the letter dated 28th March, 2023 issued by the Life Insurance Corporation of India ("LIC"), wherein it is submitted that there are no provisions for payment of surrender, maturity or annuity during the lifetime of the life assured, as per the terms and conditions of Jeevan Aadhar Plan 114.

4. Learned counsel appearing for the petitioner submits that the aforesaid benefit is needed for treatment of the daughter of the petitioner, This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/05/2024 at 22:11:45 who suffers from Autism. Thus, the present petition has been filed with a prayer for directions to the respondents to disburse the annuity or lump sum amount to the petitioner in terms of the amendment of Section 80DD of the Income Tax Act, 1961.

5. Issue notice. Notice is accepted by learned counsels for respondents.

6. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.

7. Re-notify on 23rd July, 2024.

MINI PUSHKARNA, J MAY 13, 2024 au This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/05/2024 at 22:11:45