ORIENTAL INSURANCE CO LTD Vs. UMA DEVI

JUDGEMENT

(1.) The petitioner has challenged the binding order dated 20.12.2019 passed by the District Review Committee, Jhansi (respondent No.3) awarding insurance claim to the respondent No.1 under the "Mukhya Mantri Kisan Evam Sarvahit Bima Yojna" (in short "Kisan Bima Yojna").

(2.) Heard Sri Parv Agarwal, learned counsel for the petitioner and Sri Manoj Kumar Kuswaha, learned standing counsel for the State-respondents.

(3.) Briefly stated facts of the present case are that the respondent No.1 is widow whose husband and head of the family/ bread earner, namely late Pramod Kori aged about 25 years died on 20.06.2019 in an accident caused by a vehicle "Tavera". He was a petty farmer who owned one sixth share out of total area of 0.882 hectare of agricultural land. He was covered under the aforesaid Kisan Bima Yojna. After the death of her husband, the respondent No.1 filed an insurance claim with the petitioner under the Kisan Bima Yojna. She obtained an income certificate dated 29.08.2019 issued by the competent authority/ Tehsildar, Garautha, Jhansi, certifying income from all sources to be Rs.2,500/- per month, i.e. Rs.30,000/- per annum. The petitioner rejected the claim of the respondent No.1 by order dated 26.11.2019, observing as under: