SANJAY KUMAR NAMDEO Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) There is delay of 26 days in filing the petition. However, we proceed to dispose of the petition on merits on the assumption that delay has been explained satisfactorily.

(2.) Husband of petitioner had taken accident benefit policy on 20.10.1990 which was valid for a period of about 10 years. He died on 5.12.1998. Case of the petitioner is that her husband died due to snake bite. However, the respondent alleged that he died because of ill-health.

(3.) District Forum dismissed the complaint holding that petitioner had failed to establish that the death of her husband was due to snake bite. While dismissing appeal, this finding was upheld by the State Commission. In view of that concurrent finding, we are not inclined to interfere with the order under challenge in exercise of revisional jurisdiction under Section 21(b) of the Consumer Protection Act. Dismissed. Revision Petition dismissed.