SADHANA RAMDAS @ JAMBUWANT SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE present appeal is filed by original complainant against the judgment and order dated 7.2.2011 in complaint case No. 131/2010 passed by District Forum, Osmanabad.

(2.) APPELLANT /Org. Complainant's case before the Forum is that, her deceased husband Ramdas @ Jambuwant Salunke was the farmer. It is alleged that Government of Maharashtra had obtained Group Personal Accident Policy for the farmers for sum assured of Rs. 1 lakh each. It is alleged that her husband died in the tempo accident while going towards Kati village on 30.3.2008. The offence was registered at police station at Crime No. 34/2008. She being legal heir of deceased Ramdas Salunke submitted the claim to respondent No. 1 on 1.1.2010. It is alleged that the claim was not settled though she had persuaded. Thus she approached before the Forum.

(3.) RESPONDENT Not 1 appeared before the Forum and resisted the claim. It is alleged that the claim was incomplete. Complainant was asked to comply the same but she did not do so. Thus they could not take any action.