BHAGABAI Vs. ICICI LOMBARD GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and order dated 18.7.2011 passed in CC

(2.) /2010 by the District Forum, Aurangabad, by which the said complaint has been dismissed. 2. The case set out by the complainant in complaint in brief is that the deceased Machindra Folane was a farmer and he was her husband. He died due to snake bite on 13.3.2006. She, therefore, submitted claim within stipulated time alongwith requisite documents through the opposite party No.2 Tahsildar to the opposite party No.1 Insurance Company seeking compensation of Rs. 1,00,000 under Farmers Personal Accident Insurance policy taken by the Government of Maharashtra. She did not receive compensation and, therefore, she claimed Rs 1,00,000, sum assured with interest alongwith compensation on account of mental harassment from the opposite parties.

(3.) THE opposite party No. 2 Tahsildar failed to appear before the District Forum below inspite of receiving notice of the complaint. Therefore, District Forum proceeded ex parte against it.