UNITED INDIA INSURANCE COMPANY LIMITED Vs. NARAYANI

JUDGEMENT

(1.) The petitioner-Insurance Company has preferred the present writ petition questioning the legality and propriety of judgment and award dated 12.6.2019, passed by the learned Permanent Lok Adalat, Jodhpur, whereby a sum of Rs.5 lacs has been awarded in favour of the respondent no.1 with respect to a Group Insurance Policy, which had been taken by the respondent no.2- The Jodhpur Central Cooperative Bank Ltd for covering the risk of the insured- its members/Kissan Credit Card Holders.

(2.) The facts relating to the accident are harrowing; but the facts giving rise to this case are even more agonising- they showcase the apathetical attitude of the Insurance Companies.

(3.) On 31.1.2017 when Dungar Ram was traveling in a Bolero vehicle alongwith his family members, a truck collided with it, resulting in serious accident, in which almost all the passengers, being his close relatives got seriously injured. Sattu Devi W/o Prakash and Sagni D/o Dungar Ram (the deceased) died instantaneously; whereas Dungar Ram was seriously injured and was referred to MDM Hospital, Jodhpur. He remained hospitalized, fought till 9.2.2017 and ultimately lost the battle.