ORIENTAL INSURANCE CO. LTD. Vs. ARUN PREMCHAND BAKLIWAL

JUDGEMENT

(1.) The four writ petitions pose a challenge to the order passed by the Permanent Lokadalat, Aurangabad, in distinct Pre-litigation Dispute Applications, which has held the petitioner/the Oriental Insurance Company liable for the payment of compensation to the claimants in the wake of the policy of the State Government and the petitions are filed being aggrieved by the said order, on a submission, that the impugned Award has erroneously fastened the liability on the insurance company, dehors the contract of insurance.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(3.) The State of Maharashtra being a welfare State, aimed at protecting the health and well being of its citizens, was conscious of the precarious situation of a farmer, who, at times, has to face natural disasters as well as meet unforeseen contingencies like a road accident, an electric shock, snake/scorpion bite, vehicle accident etc., while he is undertaking his agriculture avocation. These unforeseen events may at times take his life or cause disablement to him. The family of the farmer, who succumb to such unforeseen contingency, or the farmer, who sustain a disability, is left in a deleterious situation, with the source of livelihood being deprived to the family.