KADIVAL SAJEDABANU HUSSAINMAHMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A pedantic approach is arbitrariness in disguise.

(2.) The petitioner Sajedabanu Husenmamad Kadival is here before this Court invoking jurisdiction under Article 226, and asserting rights under Article 14 of the Constitution, for the reason that she is denied the benefit of payment of Rs.01.00 lakh claimed by her as compensation under the Group Accident Insurance Policy of the Government, upon the death of her husband Husenmamad.

(3.) The husband of the petitioner died on 09th September, 2004 by drowning in the river. The postmortem report and the death certificate are placed on record. There is no dispute about the death in the factum of cause of death of the husband of the petitioner.