NEW INDIA ASSURANCE COMPANY LIMITED Vs. BHABANI NAYAK

JUDGEMENT

(1.) This intra court appeal by the New India Assurance Company Limited is directed against the order dtd. 19/2/2024 in WPA 26994 of 2017.

(2.) The writ petition was filed by a widow of a person, who had availed a group insurance policy, called Janata Personal Accident Policy. The policy certificate was issued on 8 th January, 2000 for a period of 15 years which was to expire on 7 th January, 2015. Unfortunately, the insured person died on account of an accident on 7/4/2010 pursuant to which a claim was lodged by the widow of the deceased.

(3.) The appellant/insurance company sat tight on the said claim and did not consider the claim or reject the claim by passing a reasoned order.