ORIENTAL INSURANCE CO. LTD. Vs. PREETI

JUDGEMENT

(1.) Heard Sri Vineet Singh Chauhan, the leraned counsel for the petitioner, Sri Hemant Kumar Pandey, the learned Standing Counsel for the opposite parties no.4 and 5, Sri Rinku Verma and Sri Ajeet Kumar, the learned counsel for the opposite parties no.1 to 3 and perused the records.

(2.) By means of the instant writ petition filed under Article 227 of the Constitution of India, the petitioner has challenged the validity of judgment and order dtd. 10/5/2024, passed by Permanent Lok Adalat, Lucknow in Permanant Lok Adalat Case No.428 of 2018: Smt. Preeti and others Vs. Oriental Insurance Company Limited, directing the petitioner to pay Rs.5,00,000.00 to the opposite parties no.1 to 3 as death compensation claim amount under Group Accident Insurance Policy, consequent to death of husband of opposite party no.1, who died on 28/12/2016.

(3.) Briefly stated, the facts of the case are that the petitioner-Oriental Insurance Company Limited has entered into a contract with the State of U.P. under Mukhyamantri Kisan Evam Sarvhit Beema Yojna, which is a Group Accident Insurance Policy under which the petitioner is liable to pay claim amount in respect of injuries/death caused due to the accident of eligible persons.