M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The facts leading to the appeal. The 1st respondent/Complainants son, by name S. Marlan Brando had premium Savings Bank Account No.10808, with the 2nd opposite party/ bank, which had a tie up with the 1st opposite party/insurance company, for Group Accident Insurance Policy, wherein the sum assured was Rs.3 lakhs. The premium for the above said policy, for the complainants son was debited from the account, and the policy commences from 10.7.2000 and terminates on 9.7.2003.
(3.) The complainants son, who was working in a hotel at Yercaud, was bitten by snake on 14.3.2001, for which treatment was given immediately by Dr.S. Neelamegam, who advised to take Marlan Brando, to Salem, for further treatment. Unfortunately, on the way, he died, and thereafter he was buried as per the religious custom, available in Christianity.;