NEW INDIA ASSURANCE COMPANY LTD Vs. T YASODAMMA

JUDGEMENT

(1.) This Revision has been filed against the Order dated 21st August, 2006 passed in Appeal No. 330/2004 by the State Consumer Disputes Reddressal Commission (for short, State Commission), Andhra Pradesh at Hyderabad whereby the State Commission has set aside the order passed by the District Forum wherein it was held that the Respondent-Complainant was not entitled to any compensation.

(2.) Government of Andhra Pradesh sponsored a scheme of insurance for the benefit of drivers of transport vehicles in the private sector and issued a circular dated 19th February, 1996 specifying in Clause (iv) of the circular that all drivers in possession of a valid transport driving licence and who are working on any class of transport vehicle which are on the rolls of any Regional Transport Office in Andhra Pradesh will be eligible for coverage under the scheme. In pursuance to the said scheme, Government insured few lakh drivers with New India Assurance Company, the Petitioner herein and the policy was on unnamed basis covering the duty period of the drivers with insurance coverage of Rs. 1,00,000 in case of death. After accepting the proposal of insurance regarding condition and coverage of the policy the Government of Andhra Pradesh issued G.O.M.No. 28 dated 25.3.1997 specify the coverage of the insurance under Condition No. 3(iv) which reads as follows:

(3.) Accordingly, the policy was issued by the Government of Andhra Pradesh specifying the aforesaid condition among other conditions to claim the benefit of the policy.