P.G.F. LIMITED Vs. RESHAM DEVI

JUDGEMENT

(1.) RESPONDENT /Complainant had filed a consumer complaint before the District Consumer Disputes Redressal Forum, Jaipur, Rajasthan (for short, 'District Forum ') on the allegation that her son Ram Avtar Chaudhary (since deceased) had booked a plot measuring 1000 sq. yard on 22.3.2004 with the Petitioner/Opposite Party and respondent is the nominee. The entire value of the plot was paid in instalments to the petitioner as per the terms and conditions issued to the deceased. It is stated that on 5.10.2009 son of respondent was stabbed by some unknown person and subsequently he died. It has been alleged by the respondent that as per terms and conditions of the agreement, her son was insured by the petitioner and on his death petitioner is entitled to a sum of Rs.72,735/ -, the maturity amount and in addition thereto a sum of Rs.75,000/ - being the accidental compensation as per the agreement.

(2.) IN the written statement filed before the District Forum, petitioner has admitted that complainant 's deceased son had booked the plot in question and they had also made the entire payment of the plot. It is further stated that deceased was entitled to get his full realization value of the property as per terms and conditions of the agreement, subject to furnishing all requisite documents. However, accidental death compensation cannot be given in the case of murder, because murder is not an accident.

(3.) THE District Forum allowed the complaint and directed the petitioner to pay a sum of Rs.72,735/ - as maturity amount of the policy and in addition it also directed to pay Rs.75,000/ - as accidental death benefit/compensation.