LIBERTY GENERAL INSURANCE LTD Vs. PRANALI POPAT SURYAVANSHI

JUDGEMENT

(1.) No one is present for the complainant/respondent despite service having been affected on her on 29.01.2019. I have therefore, heard the learned counsel for the petitioner and have considered the record.

(2.) The husband of the complainant/respondent was a farmer whose life was covered under a welfare scheme of the Government. He having died in a road accident on 02.08.2015, a claim was lodged for payment of the benefit available under the said policy in the event of his death. The claim having not been paid, the complainant/respondent who is the widow of the deceased, approached the concerned District Forum by way of a Consumer Complaint seeking benefit of Rs.1,00,000/- with compensation etc.

(3.) The complaint was resisted by the petitioner company primarily on the ground that the deceased had died while driving a vehicle and that the complainant had failed to produce the Driving License of the deceased meaning thereby that he was not holding a valid Driving License at the time he died in an accident.