AIR 2000 SUPREME COURT 43 ::1999 AIR SCW 4161 ::1999 (8) ADSC 454 ::1999 (4) Com LJ 415 SC ::(1999) 4 ComLJ 415 ::1999 ADSC 8 454 ::1999 (2) UJ (SC) 1536 ::1999 (8) SCC 229 ::(2000) 1 Raj LW 9 ::(1999) 6 Scale 236 ::2000 (1) All CJ 394 ::1999 (4) All WC 3458 ::1999 (3) CPR 91 ::1999 (3) CPJ 15 ::1999 (98) Com Cas 695 ::1999 (95) FJR 737 ::2000 (1) GujLH 244 ::1999 (37) All LR 554 ::2000 (1) MadLW 868 ::1999 (4) MadLJ104 ::(1999) 4 SCT 417 ::1999 (3) SCJ 413 ::2000 (1) LRI 124 ::1999 (8) Supreme 538 ::(1999) 7 JT 486 (SC) ::1999 (10) SRJ 29

Supreme Court Of India

Hon'ble Judge(s): S. Saghir Ahmad, D. P. Wadhwa , JJ

(A) Contract Act (9 of 1872) , S.182— "Agent" - Who is - Salary Savings Scheme of Life Insurance Corporation - Agreement between employer and L. I.C. - Premium payable by employer to be deducted every month from salary of employee and to be transmitted to L.I.C. - No communication from the LIC to the employee that employer was not its agent - Authority of employer to collect premium on behalf of L.I.C., implied - Employer in any case had ostensible authority to collect premium on behalf of LIC - Employer will be agent of LIC for employee under S. 182 though not insurance agent under Insurance Act - When there is no insurance agent as defined in Regulations and Insurance Act, general principles of the law of agency as contained in the Contract Act are to be applied. Life Insurance Corporation Act (31 of 1956) , S.49— Life Insurance Corporation of India (Agents) Regulations (1972) , Regn.3— (Para 11) (B) Constitution of India , Art.142— Inherent powers of Supreme Court - Salary Saving Scheme of Life Insurance Corporation - Agreement between employer and LIC to deduct premium from salary and to remit it to LIC - Employee not knowing what was arrangement between employer and LIC though it could be said that employer was agent of LIC for employee - Premium collected by employer ....