UNITED INDIA INSURANCE COMPANY LIMITED Vs. NARAYANKAR CHOUDHURY

JUDGEMENT

(1.) THE Insurance Company has filed this appeal challenging the order of the Cuttack District Forum directing it to pay a sum of Rs. 45,000/ - to the respondent.

(2.) THE respondent filed complaint claiming a sum of Rs. 1,00,000/ - as compensation from the appellant.

(3.) THE appellant in its written version pleaded that the insurance policy does not cover the injury sustained by the respondent. The discharge certificate indicated that he had only suffered from composite fracture on the right leg and there was no separation of limb. Since the injury does not come within the scope of the Janata Personal Accident Policy, the respondent is not entitled to any compensation.