DEV DASSI Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) PETITIONER herein has assailed the order dated 6th February, 2006 passed by the division Manager, Division Office, United India insurance Company Limited, Shimla repudiating her claim under the Indexed group Personal Accident Insurance Scheme jointly floated by respondent No. 1-Unitd india Insurance Company and respondent no. 2-State of Himachal Pradesh. The following facts are undisputed.

(2.) VIDE order dated 30 December, 2004 (Annexure P-1) the State of Himachal Pradesh, revived the "indexed Group Personal Accident insurance Scheme" (hereinafter referred to a the Scheme) to be implemented through united India Insurance Company Limited (hereinafter referred to as the Insurance company), with effect from 1st January, 2005 upto 31st December, 2005. The Scheme, compulsory in nature, was made applicable to all of its employees regular, ad hoc, part-time, contractual and daily waged of government departments, Boards, corporations, Universities and autonomous bodies. The premium per employee was fixed at Rs. 91 perannum and the sum insured was Rs. 2 lacs.

(3.) AS per the Scheme, the State government was to make an advance payment of Rs. 1,36,50,000/- on account of premium for approximately 1,50,000/-employees. Scope of cover and specimen of claim intimation letterdated claim form formed part of the Scheme as Annexure A, I and II.