NATIONAL INSURANCE COMPANY LTD Vs. GOMA DEVI

JUDGEMENT

(1.) Record summoned from the office of Block Primary Education Office, Sudnernagar -2, Jai Devi, District Mandi has been produced by Sh. Suneel Vasudeva, ADA.

(2.) Admitted facts of this case are that alongwith other staff, Baldev Singh, JBT teacher on contract basis working with H.P. Education Department was covered under Group Personal Accident Policy issued by the appellant. On,; 5.5.2000 on return after getting salary he fell down form Dhank (precipice), and on 20.5.2000 he died at Postgraduate Institute of Medical Education and Research (Nehru Hospital), Chandigarh.

(3.) Record of the case produced today by Sh.Vasudeva shows the apathy on the part of the Governmental officials, forgetting that misery can befall on any one of them. It as pointed out in this behalf by Sh. Thakur, that complaint was filed on 16.5.2005 and thereafter during the pendency of the complaint an application u/s 24 A of the Consumer Protection Act, 1986 was filed on 22.6.2005, being application No.38 of 2005.This application was allowed.