KHAIRUN NISA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner in this I application has prayed for issuance of an order directing the respondents to make payment of the amount of risk covered under the Seema Prahari Beema Yojna standing in the name of the deceased husband of the petitioner.

(2.) The facts of the case in brief is that the petitioner's husband late Md. Ismail, was under employment as a cook in the Border Security Force (BSF). A contract of insurance covering risk of the life of the deceased under the aforesaid Seema Prahari Beema Yojna was executed in favour of the deceased by the respondent No. 4, the National insurance Company Limited.

(3.) The services of the deceased were deployed in the border areas of Rajasthan, where he contracted severe malaria and in , course of treatment at the hospital, he died of malaria on 17.7.2004. A certificate (An-nexure-5) of the attending doctor confirms that the death of the deceased, the husband of the petitioner, was on account of severe malaria with involvement of brain (cerebral malaria).