ANNIE THOMAS Vs. PAWAN HANS HELICOPTERS LTD.

JUDGEMENT

(1.) This petition has been filed by the petitioners under Article 226 of the Constitution of India seeking a direction against the respondent nos.1 and 3 to make the payment of the additional insurance coverage amount of Rs.30.00 lakhs each, to both the petitioners, along with interest accrued thereon at an appropriate rate and other corresponding directions.

(2.) Brief facts leading up to the filing of the present petition are that the husband of the petitioner no. 1 had joined the respondent no. 1 as a pilot on contractual basis in the year 2010. Husband of the petitioner no.2 joined the respondent no. 1 as a pilot on contractual basis in the year 2008.

(3.) The respective husbands of the petitioners had unfortunately died in a helicopter crash on 19/10/2011. It is claimed that at the time of the said helicopter crash, the husbands of the petitioners were working as pilots employed by the respondent no.1 for an operation of the respondent no.2 in the anti-naxal operations.