U P S R T C Vs. HEMLATA

JUDGEMENT

(1.) SMT . Hemlata had to file Complaint No. 150/1996 before the District Forum, Badaun because even though her husband late Sri Virendra Kumar Jha paid Rs. 40 per month as premium towards the Group Insurance Scheme which was adopted by the employer U.P. State Road Transport Corporation through the local office, Assistant Regional Manager, U.P.S.R.T.C., Badaun, yet the U.P.S.R.T.C. officials and the L.I.C. made the payment of the group insurance amount treating late Sri Virendra Kumar Jha as a Class -IV employee. The District Forum has found that opposite parties 1 to 4 who are the U.P.S.R.T.C. and their various officers, were liable to pay Rs. 19,033 with 18% interest with effect from 7.6.1994 till the date of payment.

(2.) AGGRIEVED , thus, opposite parties 1 to 4 i.e., UPSRTC and its officials have come in appeal.

(3.) MR . G.S. Chauhan, learned Counsel for the appellant and Mr. R.K. Mishra, learned Counsel for the complainant have been heard and the entire record has been perused.