NEW INDIA ASSURANCE COMPANY LTD. Vs. LAXMI BAI

JUDGEMENT

(1.) - The present revision petition has been filed against the judgment dated 27.6.2014 of the Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Nagpur in Appeal No. 1020 of 2008.

(2.) The facts of the case as per the respondent/complainant are that the deceased husband of the respondent Chirukut Pande, was working as a Loader in the Underground Coal Mines at Pipla Western Coalfields. The Western Coalfields had drawn a Group Janta Personal Accident Policy of the workers working in their company. The deceased husband was a member of the said policy by paying premium of Rs. 484. The claim under the said insurance policy was Rs. 5,00,000 and its maturity date was 14.3.2009.

(3.) On 8.10.2006 the deceased husband of the respondent Shri Chirkut Pande fell down on the ground because of chest pain due to additional pressure and hard work. He was declared dead in the hospital. After conducting the post-mortem examination on his dead body at Indira Gandhi Government Medical College, Nagpur, the Government Doctor has opined that the deceased had died due to Coronary Artery Insufficiently. However, the deceased had not complained about pain in his chest earlier. After the death of her husband the respondent submitted the insurance claim along with all the required documents to the Western Coalfields for onward transmission to the petitioner.