- (1.) THIS is an appeal by the complainant against the rejection of her claim for recovery of insured amount of Janta Personal Accident Insurance Policy on the death of her husband.
(2.) THE brief facts of the case are that according to the complainant her husband died on 18.2.1998 all of a sudden while he was coming from work. He has got an insurance policy for Rs. 1,00,000/ - and he was insured on that date also. It is alleged that the complainant sent the report of the Gram Pradhan to the Insurance Company on 19.2.1998. Still the amount was not paid, therefore, she filed the complaint.
(3.) THE learned Forum after taking the evidence of the parties and hearing them found that it could not be proved that the husband of the complainant died on 18.2.1998 or he died out of some accident and, therefore, rejected the complaint, against which order the present appeal has been filed. We have heard the learned Counsel for the parties and gone through the records. The fact is that there was no postmortem, no FIR, no medical certificate while the complainant in the information to the Insurance Company has alleged that while coming from work her husband died in the way due to slipping of the leg and he suffered head injury and became unconscious. While he was being taken to Primary Health Centre, Chaam Bazar, in the way he died. it means that the victim was being taken to the hospital. He should have been produced before the hospital authorities and at least a medical certificate could have been obtained. He died out of head injury but there is no injury report, which makes the case doubtful.;