PINKI DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) AS facts in above petitions are similar and common question of law is involved, hence these petitions are being disposed of this common order.

(2.) CASE of Smt. Charanjit Kaur Vs. New India Assurance Company Ltd. (Revision Petition No.289 of 2011), is taken as the lead case.

(3.) BRIEF facts are that Government of Haryana floated a scheme namely "Devi Rakshak" for insuring persons of State of Haryana to the tune of Rs.1 lac in case of death due to certain reasons. For this, Respondent/New India Assurance Company Ltd. and Government of Haryana executed Memorandum of Understanding (short as 'MOU") on 25.10.2004, in which it was decided that any person who die by rail/air/road accidents, riot, strike, terrorism, snake bite, drowning, poisoning, electrocution, falling, fire, explosion, murder, attack of wild animal, stamped and suffocation etc. lightening frost, sun burn, burn injuries etc., will be entitled for compensation for Rs.1 lac. The Government of Haryana, paid a sum of Rs.6 crores to the respondent, for insuring persons aged between 18 to 80 years old, who are permanent resident of State of Haryana, having their name in Voter List or Ration Card issued by concerned Deptt. of Haryana. The Haryana State Federation of Con's Co -Op.Wholesale Stores Ltd. (short as, 'CONFED') was the corporate agent of the respondent.