DYNANOBA VITHOBA HUDEKAR DEAD Vs. UNITED INDIA INSURANCE

JUDGEMENT

(1.) Feeling aggrieved by the dismissal order passed by the Forum below, original complainant has filed this appeal.

(2.) We heard Mr. A.P. Randive, Advocate for the appellant and Mr. H.G. Misar, Advocate for the respondent.

(3.) One Dynanoba Vithoba Hudekar who is no more alive, had taken Janata Accident Claim policy in the year 1998. He lost his vision in an accident. He submitted his claim. However, the Insurance Company repudiated the claim on the ground that the insured lost his vision because of failure to extract the matured cataracts. Therefore insured filed consumer complaint before the Forum below. Said complaint was resisted by the Insurance Company. Forum below accepted the defence raised by the Insurance Company and dismissed the complaint.