LAXMAN MANIKRAO GAWHANE Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS appeal is directed against the dismissal order dated 20.3.2002 passed by the District Forum Ahmednagar. The facts giving rise to this appeal are as under.

(2.) THE Sugar Factory had taken Janata Accident Insurance Policy from the respondent No. 1. It was Group Insurance Policy. As per the terms and conditions of the policy the respondent No. 1 is liable to pay assured amount, if any Member of the Group dies on account of snakebite or electric shock. The respondent No. 2 had already paid premium amount of Rs. 3,68,978/ - to the Insurance Company on 7.12.1999. The Insurance policy was valid for period of one year.

(3.) MRS . Mangala, wife of appellant No. 1 and mother of appellant Nos. 2 and 3 died on 3.6.2000 due to snakebite. Mangala was member of Group Insurance policy. After death of Mangala, the appellants moved the Insurance Company by their claim. However, Insurance Company repudiated their claim. The appellants, therefore, approached the District Forum, Ahmednagar by their complaint bearing No. 163/2001. The said complaint was resisted by the Insurance Company. The District Forum dismissed the complaint by impugned order under challenge.