INDIAN MEDICAL ASSOCIATION Vs. VADDADI RAJA CHAITANYA

JUDGEMENT

(1.) The Indian Medical Association, petitioner/ OP, in this case introduced Family Benefit Scheme (FBS) with the aim and objective of providing minimum substantial financial aid to the family members of the said Scheme, in case of Member's demise and other benefit of the Scheme is to promote life membership of Indian Medical Association.

(2.) Dr. Srinivasa Murthy, paid Rs.10,000/- as a Member of Dr. N.Appa Rao Family Security Scheme of Andhra Pradesh State Branch of Indian Medical Association. Dr. Srinivasa Murthy, paid the contribution till he died, on 27.06.2010, leaving behind his Legal representatives, namely, Vaddadi Rama Lakshmi (wife), Vaddadi Raja Chaitanya and Vaddadi Ravo Tej (sons).

(3.) The next date of fraternity contribution bill fell due on 07.07.2010. The first complainant (Wife) informed the OP/petitioner about the death of Dr. Srinivasa Murthy (her husband). The first complainant paid the contribution amount in the sum of Rs.3,406/- on 29.06.2010, i.e., two days' after the death of her husband. The complainants were not paid the contribution amount.