Pranab Kumar Chattopadhyay, J. - (1.) The petitioner herein has challenged the actions of the respondent Insurance Company regarding non-payment of the insurance claim in connection with the accident policy of a bonafide policy holder viz. the son of the petitioner.
(2.) From the records it appears that the son of the petitioner, namely, the victim Bapi Chandra, made a policy on 15th October, 1999 under Janata Personal Accident Insurance Policy of the New India Assurance Company Limited, Howrah Branch, through the respondent Golden Trust Financial Services.
(3.) The policy holder unfortunately met with a motor accident and died on 22nd April, 2002. The writ petitioner herein, who is the father of the policy holder, made a representation before the Divisional Manager. The New India Assurance Company Limited, Howrah Branch, for immediate settlement of the claim. It has been alleged on behalf of the petitioner that in spite of complying with all the necessary formalities, respondent authorities herein did not settle the insurance claim of the petitioner arising out of the insurance policy.;