NAGIA DEVI Vs. CENTRAL COALFIELD LIMITED

JUDGEMENT

(1.) HEARD Mrs. M.M. Pal, learned Counsel for the petitioner, Sri Ananda Sen, for the respondents C.C.L. and Sri Abhay Kumar Mishra for the respondent Insurance Company.

(2.) PETITIONER 's husband Ram Sewak was employed as an Electrician in the Bhurkunda Colliery under the respondent C.C.L. While on duty, he suffered an accident on 04.04.2000. He was promptly admitted to the Colliery Hospital and thereafter referred to the Gandhinagar Hospital, C.C.L., Ranchi. Despite his medical treatment, he could not survive on account of fatal injuries and he died on 16.05.2000 in the hospital leaving behind the petitioner, being his widow, sons and daughters.

(3.) THE petitioner's grievance is that despite several representations submitted by her, the respondent employer has failed to pay her the benefits of the Insurance Scheme which was payable in the account of her husband. In the present writ application, the petitioner's prayer is for a direction to the respondents to pay the amount of compensation which was payable in the account of her deceased husband under the Group Personal Accident Insurance Scheme, of which he was a beneficiary.