Manju Rani Chauhan, J. - (1.) Heard Sri Rakesh Bahadur, learned counsel for the petitioner, Sri S.B.L. Gour, learned counsel for respondent no. 2-United India Insurance Company Ltd., Sri D.K. Tiwari, learned Standing Counsel for the respondents no. 1 and 3 to 5 and perused the record.
(2.) The petitioner has approached this Court against the order dated 17.10.2013 passed by the District Consumer Protection Forum, Allahabad, the first respondent herein, whereby the complaint of the petitioner has been held as not maintainable at Allahabad and returned for filing the same before appropriate Forum at Lucknow. A further prayer has been made seeking direction to respondents no. 3 to 5 to pay the amount of compensation due to the petitioner and recover the same from the Insurance Company.
(3.) Brief facts of the present case are that the petitioner's husband late Ghanshyam Das Agarwal was a registered trader with the Trade Tax Department, Allahabad and he was carrying on a business of Confectionery and General Merchandise Goods in the name and style of M/s. M.K. Traders. The husband of the petitioner died in a road accident on 07.05.2009 at Allahabad.;