SHAHNAZ Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THE short question that arises for consideration in this case is whether the injury suffered by an insured due to dog bite and his subsequent death could be considered as due to an accident within the meaning of the clause bodily injury resulting solely and directly from accident caused by outward violent and visible for payment of money due under the policy.

(2.) FOR the sake of convenience, the parties in this order are referred to according to their position in the complaint filed before the District Forum.

(3.) THIS appeal is by the complainant challenging the order of the District Forum dismissing her complaint.