B. L. HANSARIA J.

The appellant is the widow of one Vijay Kumar Gupta, who had obtained a policy for an assured sum of Rs. 1 lakh from the respondent, Life Insurance Corporation of India (hereinafter called " the Corporation "). The policy was obtained on April 1, 1989, and two yearly premiums had been paid by April 1, 1991. As the third annual premium could not be paid within the grace period of a month thereafter, the policy lapsed on May 1, 1991. It, however, so happened that the policyholder was assassinated on May 30, 1991, at Chandigarh. A claim for the sum assured, along with an additional sum equal to the sum assured, was lodged, as the policy covered " DAB " (Double Accident Benefit) also. The Corporation paid a sum of Rs. 1, 13, 925 on July 19, 1991, which according to it was by way of ex gratia payment, and taking a compassionate view the basic sum assured (Rs. 1 lakh), together with bonus which had accrued (the total of which came to Rs. 1, 13, 925) was paid. The grievance of the appellant is that under the terms of the policy, an additional sum equal to the sum assured was payable because the death of the policyholder was in an accident. The respondents stand, however, is that under the policy no further amount is payable to the appellant. Under normal circumstances, a policy lapses unless three instalments are paid. The Corporation, however, relaxed this condition, vide its circular dated October 16, 1987, according to which if the death of the assured were to occur after two premiums have been paid within three months of the due date of the next unpaid premium, " the full sum assured together with the declared bonuses " would be paid. Shri Rao, appearing for the respondent-Corporation, contends that the expression " full sum assured " would really mean the sum assured, which is Rs. 1 lakh in the present case. According to learned counsel, the word " full " has been used because despite two premiums having been paid, by force of the aforesaid circular, the full amount assured was required to be paid, which otherwise would not have been so. Shri Mohan, however, draws our attention to the further provision in the aforesaid circular according to which for policies issued under Multi-purpose Plan and Jeevan Mitra Plan, the concession visualised in the circular will be given with regard to the basic sum assured only. This indicates, according to learned counsel, that for other policies the concession is not confined to the basic sum assured.As both the aforesaid interpretations are reasonably possible, we would accept the one which favours the policyholder, as the same advances the purpose for which a policy is taken and would be in consonance with the object to be achieved for getting lives assured. Had this been the only material before us, we would have ordered the respondent to pay a further sum of Rs. 1 lakh, but then Shri Rao brings to our notice a subsequent circular of the Corporation dated January 4, 1991, which clarifies what was held out in the circular of October 16, 1987. Para 5 of the second circular states that no DAB is payable under any plan for the claims admitted under the provisions of the circular even in those cases where the claim is considered to the extent of the full sum assured. This para further states that the payments under lapsed policies are purely on ex gratia basis.

From the impugned orders before us, it, however, appears that the subsequent circular was not brought to the notice of either the State Consumer Disputes Redressal Commission or the National Commission. Shri Rao submits it was on record, which is denied by Shri Mohan. Be that as it may, in the facts and circumstances of the case which includes the death of Vijay Kumar at the height of his youth at the hands of terrorists and his having been survived by his widow and three children, we are of the view that the interest of justice demands some further payment to be made to the appellant, which we quantify at Rs. 50, 000. We, therefore, order that a further sum of Rs. 50, 000 be paid to the appellant by the respondent on ex gratia basis. This would be done within a month.

The appeal is allowed accordingly. No order as to costs.