D. Datta, J. - (1.) An unfortunate mother who lost her son in a road accident on 6.12.05, has knocked the doors of the Writ Court craving for justice.
(2.) Her son, the victim Surajit Das (since deceased) was covered under a Group Personal Accident Policy of National Insurance Company Limited (hereafter the insurance company) for the period 15.9.04 to 14.9.09. The certificate of insurance was issued by Golden Multi Services Club Limited (hereafter the Club), respondent No. 4 in pursuance of an internal arrangement between it and the insurance company and such certificate has not been disputed by the insurance company. It is further not in dispute that the victim during his life time was regular in payment of premium and the insurance cover was in for force at the time of his death.
(3.) It appears from the counter affidavit filed by the Club that it is a service club formed with the object of providing health and insurance related assistance to its members, to provide emergency ambulance services to them, to advise them on scientific method of career building, etc.;