JOY D SILVA S/O KARLUKUTTY Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant is the complainant in CC. 35/09 in the file of CDRF, Thrissur in the complaint filed claiming the assured sum for the loss of one eye. The Forum has directed the opposite party/Insurance company to pay a sum of Rs. 42,000/ - to the complainant.

(2.) THE case of the complainant is that he was a worker in Kerala Chemicals and Proteins Limited, Kathikudam. He was covered with the personal accident insurance policy issued by the opposite party. During the policy period he met with an accident and the same resulted in loss vision to his right eye. For the loss of vision of one eye he is entitled to 50% of the capital sum assured ie Rs. 2. lakhs. He has sought for 50% of the insured sum which would work out to Rs. 1. lakh.

(3.) THE opposite parties were set exparte before the Forum. The evidence adduced consisted of the proof affidavit of the complainant and Exts. P1 to P8.