NATIONAL INSURANCE COMPNAY LTD. Vs. RANJANA

JUDGEMENT

(1.) This Revision Petition has been preferred by the Petitioner against the impugned Order dtd. 3/6/2020 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai in F.A. No. 908 of 2017. Vide the impugned Order, the State Commission had dismissed the Appeal while upholding the Order dtd. 14/8/2017 passed in Complaint Case No. 59 of 2017 of the District Forum, Osmanabad.

(2.) Brief facts of the case are that a Consumer Complaint was filed before the District Forum, Osmanabad, by Respondent Nos. 1 to 4/Complainants against the Petitioner/Opposite Party No. 1 and Respondent Nos. 5 and 6 herein.

(3.) The Government of Maharashtra vide Resolution No. Sheavi-2015/Pr. No. 159/11-A dtd. 26/11/2015 resolved to provide Accidental Insurance Coverage to the farmers in the State of Maharashtra under the Gopinath Munde Farmers Accidental Insurance Scheme 2015-16 under which around 1 crore 37 lacs farmers, who had been the members of the insurance schemes for the year 2010-11 to 2012-13, were accounted as members under the said Scheme and who also had their names recorded in the Land Revenue records as per the 7/12 document and who were aged between 10 to 75 years. A tender was floated by the Government of Maharashtra calling upon the Insurance Companies to bid for the same.