SADHAN LODH Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 17.6.04 passed by the District Forum, Bongaigaon in Consumer Case No. 6 of 2001 and thereby admitting the said CP Case No. 6 of 2001.

(2.) We have heard the argument advanced by the learned counsel Mr. Sashanka Kumar Dhar appearing for the appellant and learned counsel Mr. Raju Goswami for the respondent.

(3.) Briefly the case is that the complainant on 25.10.99 took a Personal Accident Insurance (Individual) Policy vide Policy No. 200703/42/99/00066 from the National Insurance Company Ltd, the opposite party No. 1 of Kokrajhar Branch under Bongaigaon Divisional Office valid upto 24.10.2000, after observing all the formalities required for the purpose. On 6.10.2000, the complainant fell down on the platform of the tube well at his residence and sustained grievous injuries in his head and other part of the body. On the same day the complainant was treated by the doctor at Basugaon and Kokrajhar Hospital. On 11.10.2000, the complainant went to the Neuro Hospital and CT Scam Centre, Siliguri for further treatment. Accordingly on 18.10.2000, the complainant was admitted in the aforesaid centre and after necessary treatment he was discharged on 23.10.2000 with the direction to review after one month.