AMBABEN WIDOW OF SHRI GOVINDBHAI JADAVBHAI KATHIRIA Vs. DEVISONAL MANAGER, NEW INDIA INSURANCE COMPANT LIMITED

JUDGEMENT

(1.) This Revision Petition No. 1400 of 2022 challenges the impugned order of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad ('State Commission') dtd. 16/6/2022. Vide this order the State Commission dismissed Appeal No. 1202 of 2010. In turn, this appeal was filed against the order of the District Consumer Disputes Redressal Forum, Junagarh ('District Forum', hereafter) dtd. 12/2/2007. Vide this order, the District Forum, had also dismissed the Complaint filed by the Petitioner/Complainant.

(2.) Brief facts of the case, as per the Petitioner/ Complainant, are that the husband of complainant died due to "sun stroke" while repairing fencing of farm during afternoon hours on 1/5/2001. He was a registered farmer and member of Morwada Krushi Sahakari Mandali Ltd and had Insurance from 4/10/2000 to 3/10/2001 under Janata Akasmat Vima Policy granted to all members. Therefore, she filed the claim for compensation of Insurance Rs.50,000.00 along with all documents. But, the respondent rejected claim on death of husband of complainant was not due to accident.

(3.) The District Forum vide order dtd. 12/2/2007 dismissed the Complaint by holding that the OP has not committed any deficiency of service and hence, the Complainant is not entitled for any relief.