Karnataka High Court
Nalinakshi Shashidhar vs The Chairman Life Insurance ... on 21 September, 2011
Bench: V.G.Sabhahit, S.N.Satyanarayana
_ R}?ZSf'1'I}Q --
-1- IN 'I'E-*1 Ii} I;"I1Gi'*i COURT OF KARNATAKA AT EBANGAL-O.jF_{E
1);m<:1) '2';-113 "Elm 2 1 DAY 05' SEZVFESMEBEEEZ 26 If ._ PRES ENT '1";-J11: }--IOE\I'BLE§ MR. JE}S'I'ICIfl_...V,.__(}' ._<~f<,;»*i;:i3'1'»~i}$;.:;-:r9'i*"
AN 33 TE'-IE E~ION'B'i.E. MR. J1£S'1T'IvC§:fizS_N; '..i:A.'1_YAN;A'§ég';:zug:;«; WRIT APPIEZAI. No. 57Q__ '<:~.f? 2.006 (c.M_{§§§;$3 BETWEEN: " A '
2. NALIN,AKs1~11 As1JaAsHI::21é-1_p~,_R,' ._ 35 YEARS,-. ' w/0. LA'i"'Ef§ si}ai-:zxs:~11:)H;r3R :>:\'rxzgx:>;z§1-vs'MURTI--IV. NO. 254:-,«"1 Cflffi' =r:RQSs.11,£c-C0,1»1 _1 AYOU1'.
(NEAR V"1J£{Y£a_NAG 531.R ?I}3E '1;§NE]§.
BA€\TG-A1,0E?;E. 7 550--Q23,_ _ _
2. sA:%LANA Sr---IzxsI"ii'1D1:1;_gR. "
10 YEARS. 2 _ ' mo' E,zY--}'fI+Z SE-1}'s.SI42El)'E*aEAR £)'{WA§§AR.s'-\ MUR'1'§-EYZ. s;m:13": £\»'_IIN'-QR'! RE:>R1~:SEN'rE:D BY we W _"N§XI,I__Nz'\ ;;§s:--H ":'s1~z;.4.g.T:s:~.«:~v'-111)}-1;xR ['APPELLAN"F-- E}, ,..= Ai3E3E§I,L:.'%E¥E'§'S ;.§:a'*g?._,V:"-512i!' __:;§{é:;§g1:, A§3's;=',; f§NE}:: _ 2 9 '§'§~i1.E€i ' Q';---:;a1:2:v:;xN', .. ; :,:FE';v--1:2\:'SU:z.A:~~2c§«: «::oR§>0m1;r:€sN 0;? 1':~1z>:A, V €3§i;1'€'£'E€1\§, o§:>:<:r3 {YOQAKSHE';MA}, J}E§EI'v'AN B1-'\iA:"'ii=l &iiARG€ MUMBA1 - 400 C321.
2. TIIEEC {3'f::E\¥I::}R.f"X]..( MANAGER, LIFE INSURANCE CORPO§€iX'FIOE\§, {INTERNATIONAL} E. C., ALI AL WAZZIXN I-3E}1LDINGg AI; KHALIFA AVENUE, PO BOX 584. MANAMA, BAHRAIN, SAUD} ARABEA. V (BY SR} SHANTHA CHP11..L,z\f'I?_§:;'"A§}'v';I "-» _ _ IIHS XNRIY APPEAL Is IHLEDfx;x$ 4. 09 'fiflE KARNATAKA HERB COURT ACTJXUQWNG TO SETIMHDE "II-II: 0RI3£;I,2.--_ }'?ASEi§1¥3I3§ _f,:II~I._ WRIT PETITION NCl31653/2GQ2§EA3EE)2S/02/2008§""
3IHsfiw§n?gpPmfl;CdmHNGXxvF0RIfimuuNG'nns DAY,sABHAfixrg;IxgJvERED1}fi:FOLLOQHNG;
gffiggfiémamr j ' "TE'%;i5 ap';::e§2iE £3 "by the E,1Z}S1i{1{?€SSf?;i] §><i¥L'.i1;,it:::I1:€3z's in £2092 being; aggrélevegi by the mdcsz' <§ai.<;':d 28--
21~'«'./4};{'§{'§i;3s-.;'I»Z':i;*'}T}:?:"'1'f.%'}§.'E1:~'"'E.7{3,f3 'g>ra§;:=:§ made isy ihaé aippe3H.::§_'nf;$3 Exstrséaz in ih<:;..__w'If1f§' ';:ye?;*iI.i<>I'I is quz:-13%": ArII1€XI.I:°a~C M Q25: €;I'1€§{3I'$eI:I€:":*£:
i:;%:<:.:,;s{iv,__';;%;§; iéiga E'§%Eé§3§3EE§§€fEH, I-- .§_:.iE'{* E::s:::°:3I::<':e %ITf<.}:'p{;3.°;?yiI.im2 " §'§'§'-"CEQ'§'1"}&3.'{,i{}§Eé1§ E'-LC? BahraIrI, §§.i:I.§g«:§{>I':2 {If Smzdé Ayzibia. has ".;;REsé5§DéNTs _ 3 -
been rejerited G1'! the grmzrlcii {){_}L11"§SC§i{'.'fIi0I1 and C§§SrniS$¢ci as not maintainaiale.
2. The appeilaxlts 1'1e:=.reir1 filed the SEiid1.'"'§\~'Ti1.'A' ave1"ri1'1g {hat first. petitiorieré E1zz_sib.£1;}d. _i'é£ih"<ir0._':0i""&3éc01;.;j ' petitioner -- Shashidhar Dixv21ka1'ai'A:'MLi'rzLh}r Was~ _&i.IaI*}gi'I1§,{*i.i_1 Riyadh, K1'r1gci0rn of Saudi z.X1':-V1_'L"',»'£:_,Va. f*§'a%~..E1V'e1dV iI1V':'§:1',.!'fA'~'i;':£{_.{Q}; .f3?'50(}--. 00 US Dollars and poiicy beafing 06.€3E)00_ f:7Ss'L1ed as per Afi1"i€X'L'1I'f3~Z35. to _xx§;*'it;_' f.)é{:.§:t:i.r..)%'1a _ and the poiicy comrxlenced f1'0:1_1 28»'I.i?::.l_9E}8;.A policy holder Shashidhar ifiiwg-fe;i{a1'a.M%;1*fhy_'V 'x2s12§;ss""'p*ayi11g the p1"«s:111iu.n1 1'eg111'c11~.}y'--;v0._{Emit}1"i£:,311z1i:é:.1j,7;._thé"p0!iée hofider died 0;: 18-11» 2000 ::;1"1d_ --bQd5?,'a1f%*'§w¢(.}._éii----__ E3=a'x.1galo're 011 20«2«--2001. The petiiioraérg 4'rr;ade3V._:a.V c31£1i§1i"«--béfc31*e the irasurance Czmapany and a, €30.33? {sf whégth' p:9':3d{:{ted as A11nexu1*e:~B zmd the same *w'a%.'$'7:'ep_1Vi.e;:i_ to bf}? '%;h--$--«:sec{)'nd responcient as per Ar1t1exu1'£-3~C ' s}s%;a1i.i:1g_§,h2:'§;, E%":;£;§ g301icy' haci 1.21:;)Sec% arzd {haze a;3pEi<;:.a'1'1i'.ss can 0 nx=j§*i'.'£::i'éix:&:."_'£.--}1.§%';.fiolicjx depasii: of US 4:63.35 dolharsa. E€:'i§1§__2;
;1ggi"%:%v1e§d '%;§§; aha szzigi e:":s;§{>:".s_=,€z':'1.e;éz2>:L: {iE1§'.E3{,1i 8-~E_%m20EZ7EE¢ aasrfi. 0 :3€E§i§<3:;:v----i'v2:s3 fiisjgi c0:':é.€:::'1d.ing; ?:.Ef1zz.%'. pzauiricjv-* E'2e:}§.de'r Ezaci paiii '(he " §j¥€IfiiLEE1'1 re§;;a.zi21:;'%y and pe:>§i<:j; hat': :'1:>¥: iayaeci zmd E'.§"2:3,;°e§?0re w 4 -
the e11t.irer :»:;m101.1r1.t. 53:' "F500 "US D<31.1a1's <>L1.g11L {,0 k'3av£_;t.___'0<--:c3z1 Settled on {he appIi.Cai.i.0:1 filed by the appeiizlnts. H
3. The writ. }i}€t'.i1.i(}I} was; I"€SiS{(;'.{1 (:()I1.tem*..i;_I1g. jL*§*3.eii;' V C0'u1*f., has my _ELIi"iSdi(Tti0f1 {.11§j:J>AA;'5dii:>}«-* '.w21;:: t;21}<_{';::"--tV."V:"(>1:';¢ InSu1'anC€ Company -- LIC (i::1ter11ai'iV'i01i--g1I.) E.C ..a1'1d {:53-?§§':'1*'s1t:"t.._ took plzice in t.h2~1i. C()L1E1EI':~,-' ::11'1v7_1 tl_1(3' piiiifjyhC)E(}€§'ud§€'ds ne21:'V Riyadh, Saudi Ambial and t;h€:1'€§f§<;'--1*c§;1() pafi;--..o£7~"cause of a£:t'.i0I1 hens 0cCu1fI'e(i in izidia. '
4. The 3€:3__:('VE1{-jd Si:1"1VVg',:;Vl'Vc3:'J§1d_g(3.:E:£§{1ej:)t:¢d' the C011t.e2'1§.i0r1 of the res13o11d«€r'1f_s i5§:g{§1.r(ii,i;g ;i,r:1'1'ii"015ia] jL1risdicE,'ion to eiziertziixl the whit. pét'iiiQn éazlci, di.s_3r;1§s::-ed the writ petition as not maintai'nab~1e. 'B<-éi;iVg_21ggfie*;%'£%d by 'J16 ordsr'. this appeal is flied, _ W9, E121x-reviiéérd ihfi 1{-named <:<;LmseE. agmaexrirsg {G}:
f§V1:> £:p§).§-:5iiv.5m1.&i' . anéi itéamisd cmmssfsl apgmzxzcingg {er Ehfi rt" :ap%<}nd_s§fi A {$5 E§ff§:'i£'§'3é??{IE <.f::m::2ss;:é§ 2:-:p;'3<%2n°i:3g;; £1}: 'aim ;i:;:;g}{-3§1;>a.:'::.f~'; &s:1_ia_;:7::§%;,1.<::% EE12'r;: ihé': psficgfi ';¥1oE.::§er giifié :'":€a,:" Riyadizr, She §}€)H€'.:y' was also takezz £1-0rI1 the second resp0ncie:1£: u.;<1.fier the
- 5 -
_jurisc1ic:1E0r1 of Rifgacéiz; sir1»::<é the legai z'céprese:1ta:1ives_0_§' {he d<~:c:c:a.sed are residing;" in the ie.rrimriaI jL1risdi<:Li<:»1f1."afnthigs C0'uI't'.._ this Court. has _jL1ri..<3di<:t.§{)r1 ti} C{)1'1s;z'de1" x?a1iEVV§d'i"t.y' {3'f? the e;1d0rssen'1e11t of the 1'es}3£JI1ci€n_t_. .z1f~'e_p€I'fAI1Zfif3§{5giI"€?'::_";1I1f1V V the 1<-zarned Singie Judge was I10£,:'~j1:S¥L'iI"i€d in '1:*r%_jé:::tiri§',; .1:f}3;.T</3:
writ p<:*é:it'i01'1 as net 121;1iz'1E21'if1a*h_Ie amd t?1er&f_'c>r»;§.,'~»1:'Ej;ewrit. 2 peti1':ior1. may be aliowed.
7. The leamed c:d':::fi£se1":1;3}3f:.2119f}:2gIdif. ihe '1'('3-S§30}1d€}Z}['S reitemted the a1'g};u.;11e11t:s"(ic31iter1Li4:*C§_befbiié'ihe iearraed Single Judge and ~.i.}:a1{.:.fii1e.§;t§iiCy ffiiéiss taken in Riyadh.
Ki1'1gd(),m"'<3f _S:f1E,£C1'Vi::fi,§5'iE"E1E7-iI;}';-. "i'f1t%"';3(fiiCy" heider stayed at the Said p1:aC,e.'an'dV 1V3{?;':"'€34P§'§3§J"Euf£3'_bf} :i8v1}~«2000 and therefore :10 part of C£'1E.E,S'('3.vOf'£1€3i:§O'fi..._€5CCL1I"IT€C¥ in India and the order .. _ p21Sc;27;d by {he 1.6-é'e':-:i"1"1V:_§:_dAEsi1'1g1ci: Jxliige is m'121ss:aiIab1'c\ 3 AV haxre. given. ct21:"€:fL.1E {'G1"§.Sid€3i"c-':€,i<}§E 19 {E16 (:¥:;:1i€§:é.i<):"::,é 'j_<é§'°Ee21r§1<::§ :':-{>:_m:<e<-3:E ap_;:»e21§'mg.j;f far me §::a§°'z.§e:3$ anii S{f§"'L1JE.§E"ii§'~3f?€1 'aha matézriai 0:; :"e::<>1*£§' V V " §. "€2.16 m;:>:.§e:°'iaE <33: 2'2-*.€:3§e;% 11.»-"<mE{E 5-s%2{m-' %.ha£: .21«.:%é:":":§ii:£,€={,'é§y1 §1§U_§'3b'c1l_'lC§ 0f the firsé. atppeiiamt. ansi i'21i%2e:" <3? St",{5GI'}d appfiifiani 'I 5 -
M Shzisshicihar D1'.waka1'a ?vIm.'fhy had t:--;11<;t-311 the gmiicy for 7500 US I3<>i1ars whicth Ca.1"m: into efl"ect frorn 28--.I.2=fi998 from L-EC (h}1'..1*e1*i3zniorlaij, E-LC, R:1ye1ci%1. Th(:% p(>licty h()§_CiV.€;i';'.' R&%;féi3"
admi.t.1<»:d1y a resident of Riyadh in the Kirlgdmii. Arabm. He expired in the said §'L11*isciir;ti,i0n "
'i'he1'eaft€r. 21 ciairn was made with éthgz4LIC';(Ih1e17_na;;i.Qii&a,1) V' EC and A1111ext.1ré::~C endorscsment. P13.s'--bée'n. iés':-3ut:~d Ehai policy had lapsed and {.3}f; 'appliChéillfls;,;1V§}'3(fi1VI'E7%~iiY'S' i{.>h.() had made 21 Claim for policy &1Ii"1(;\>fI-3721 *.3;ere.éI1§..i_1E1€d policy deposit" of 416.35 US éaxgl.19'éq.;a::S'ti:':g i,hc--: appiicants to return {he enclosed advéa'1_Cc '1'r:-::eip£; fDif.;f{:?f'L'1f1d of policy d€pOSit?_iO en_ab}7s::v tljlém iQ .;~'}e;:c?_ pglicy deposii. In View of the above said fa<_:'1.5,' ii, is:. j::.1.ea12i\iIi"1«2;iI {he en.€.,i1.'e <:a'L1se of :--.1CE.iot1 has acc:*u6:d m'i"~ii_.yezd11 in At}i'e:«.._Kingd<)n1 of Satldi Arabia and no pang, 0211136 {2{' a<;:ii.0n Ems occurred in India. 313 c{)n't'et1v:%eC1 by I§{z2=..;'_n{:d "{3;<§ux1;~::§:§ ap'pea;"i12g far {he ap§}€H€:1:'i'{'S and W6 hoid AL€;ha§;- w:'i.%. p.€i'iii{::f;.:~is; 1:01. n'1a'£:'1:'.2:i:1a1bi:3 zmé '(EH2 Eeamed Simgis J'::1:E.gg€: xvgas j:;;.:-§'§;ifi<:€§ in disgmisssizag {Eta writ: §3&>'€,1?1ia:}::': 22:»; £'"}{)?', '._;3':2m:':.2?:é:':.:§§3§::: '§'?2e:%:'é3f{32"é;:u 21:3 §_.§j:":}m'2(i ms;-3536;'? imé. is §3".%.§I£'?E'§€':§'?€ 'X f"
'K K R. X H' fl ,.,} 'a 1M 7 -
wiih the order passed by the §€:21r:1ed Sirygle J1,1cige ix}.-jhis iI1tI"8:CO¥.3I'i,. appeal. ACt:>0r<33lng§:; x-vs: pass; the f0110W1'.'11g§":~~. ORE) HR The app6:a1 is diS1'I1i-S863-d. H(_3,'5Jf:1«'j{3I', d'isHii$s{aI "(;£ t%1€ writ appeal confim:1.ing dismissal @f'w.{.h€;'_"w'fii. peiT1'f_z';jn Vw'C;~e,;
mat. preclude the appellants; t(;' we;jk ()UA1.v-'t'.1'1<3iI' 3'3'=.-'the Comrt of C0mp:i:'tex1.L jurisciictiara 1;; uV'c"if' (?.(j3T$'_»(i1é3t1'1L.?{'.? '-wiih lafix-P. {V N" 'r /i i'c:1j