UNITED INDIA INSURANCE COMPANY LTD Vs. PALLAMREDDY ARUNA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) In our view, the finding of the fact recorded by the District Forum as well as the State Commission does not call for any interference because they have relied upon the Certificate issued by the Police Officer, after investigation, to the effect that the insured died due to snake bite. The Village Administrative Officer has also given a certificate to the same effect, and, also the doctor who enquired into the cause of the death of the deceased established that the insured died due to snake bite. This aspect is dealt with by the District Forum as under:

(3.) However, the learned Counsel for the petitioner has relied upon the Investigation Report, and submitted that there is no other evidence on record to establish that the insured died because of the snake bite. In our view, the Investigation Report is based upon the appreciation of evidence collected by the investigator, There is no reason to doubt the police investigation or the say of the Medical Officer.