LIC OF INDIA Vs. SWAGATA SHAH

JUDGEMENT

(1.) THE complainant/respondent, who was engaged in the business of food processing, sustained injuries in an accident, while she was cooking in her kitchen on 02.06.2008. She was taken to a hospital in Jalpaiguri and was treated there for 44 days. She claims to have incurred expenditure amounting to

(2.) THE complaint was resisted by the petitioner Corporation primarily on the same ground on which the claim had been rejected. It was stated in the reply filed by the Corporation that the complainant had not suffered permanent and total disability, which was a pre -requisite condition for payment under the insurance policies taken by her.

(3.) VIDE its order dated 30.04.2010, the District Forum directed the petitioner Corporation to pay a sum of Rs. 2 lakhs to the complainant alongwith interest at the rate of 6% per annum and cost of litigation quantified at Rs. 500/ -.