DIRECTOR OF INSURANCE THROUGH DEPUTY DIRECTOR OFFICE OF STATE INSURANCE FUND, VIMA LEKHA BHAVAN, BLOCK NO.17,3RD FLOOR, DR.JIVRAJ MEHTA BHAVAN, SACHIVALAYA GANDHINAGAR GUJARAT Vs. BHARATSINH RANJIT PADHIYAR AND 3 ORS. THROUGH HIS LEGAL HEIRS (1)RENUKABEN WD/O BHARAT RANJITSINH PADHIYAR R/O VILLAGE UGAT TALUKA AND DISTRICT NAVSARI GUJARAT

JUDGEMENT

(1.) On 26.01.1996, Government of Gujarat launched a Scheme to provide an insurance cover in case of accidental death/permanent disability of account holding farmers. As per the Scheme, the benefit was to be available in case of accidental death or permanent disability of farmer owning agricultural land in his own name provided that the area of the irrigated agricultural land owned by him was not more than 5 hectares. The Scheme was introduced through National Insurance Company Ahmedabad at the premium amount of Rs.1.197 per land account holding farmer. The premium for the insurance cover provided to the farmer was paid by Government of Gujarat.

(2.) In R.P. No.2045 of 2015, the complainant, who is the father of the deceased Krunal Bharatsinh Padhiyar, approached the District Forum by way of a complaint seeking benefit of the insurance cover available under the aforesaid scheme of the Government of Gujarat.

(3.) In R.P. No.2046 of 2015, the complaint was filed by one Ashokbhai Savjibhai Kanani seeking benefit of the insurance cover on account of death of his wife late Smt.Rasilaben in an accident.