NATIONAL INSURANCE CO LIMITED Vs. NARAIN SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 21.11.1996 passed by District Consumer Forum, Etah in Complaint Case No.333 of 1996.

(2.) The facts of the case stated in brief are that the complainant took a Personal Accident Policy for a sum of Rs.1,00,000/- on 12.7.1993 and paid premium. A cover note was also issued on the same day. It is further alleged that on 13.7.1993 at about 4.00 p. m. in the evening, the complainant's left eye got damaged due to handle of Green Fodder Cutting Machine. The complainant got the treatment made at Agra, Delhi and Sitapur and also lodged a complaint on 28.7.1993 but his eye sight could not be restored. He has spent a sum of Rs.1,15,000/- on the treatment of his eye. The complainant informed the Insurance Company and claimed the amount of Rs.1,50,000/-. Even inspite of reminder dated 15.7.1995 nothing was done by the Insurance Company hence the complaint has been filed.

(3.) A notice was sent to the opposite party by registered post but none of them appeared and did not file any statement nor applied for time to file the written statement hence the proceedings proceeded ex-parte.