STATE INSURANCE & P F DEPTT Vs. PARMALI

JUDGEMENT

(1.) THIS appeal has been filed by the appellants which were opposite parties before the District Forum against order dated 23.6.2004 passed by the District Forum, Bharatpur by which the complaint of the respondent complainant was allowed in the manner that the appellants were directed to pay to the complainant respondent a sum of Rs. 2 lakh as insurance claim amount along with interest @ 9% w.e.f. filing of the complaint i.e., 22.3.2001 and further to pay Rs. 500 as amount of costs.

(2.) THE necessary facts giving rise to this appeal are as follows:

(3.) IN this appeal the main contention of the learned Counsel for the appellants is that the findings recorded by the District Forum are erroneous one on the point that there was no cogent evidence to prove the fact that the deceased had died because of snake bite and the certificate issued by the doctor was of succession in nature and, therefore, claim of the respondent was rightly repudiated by the appellants and the District Forum had committed serious illegality and error in decreeing the claim of the respondent. Hence, impugned order could not be sustained and liable to the quashed and set aside and this appeal deserves to be allowed.