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    Late Housabai Dattu Jitkar, Deceased Legal Heirs- Keraba Dattu Jitkar v. United India Insurance Co.Ltd., through Local Br.Manager

    (.27/06/2014) ,- . .

    1 -.. ... ... , ., . . .160502/48/09/80/00000654 .13.08.2009 .12.08.2014 . - . .18.05.2012 9.00 . . (M.S.F.G.O.) , . : . .50,000/- . .04.09.2013 40% . , . .03.09.2012 .24.09.2013 . - .21.10.2012 . .50,000/- .03.09.2012 ....18% .25,000/- .2,000/- .

    2 .04.02.-2014 . , - : . - 40% . - . , - . , (Locus-standi) . . .21.10.2012 . , .

    3 -.. - . .160502/48/09/80/00000654 .13.08.2009 .12.8.2014 . -. .18.05.2012 9.00 . . . . , .04.09.2013 40% . . , ? ? , - - . ? . .

    4 ..3 Section-II (To be completed by Hospital Authorises) Particulars , 5() / , / / / ? - complete loss of vision in Right eye M.S.(EYE) . . . ..9 , 40% . . , , - .

    5 . , . . . .

    6 10 75 loss of one limbs/light in one eye -50,000/- . (d) (2) - In the case of married woman the policy will be extended to cover the death of the insureds husband arising out of accidental death caused by external violent and visible means in which event the compensation will be payable to the wife only. The compensation shall be Rs.25,000/-. It is clarified for avoidance of doubt that is the event of wife predeceasing the husband or in the event of simultaneous death of both the . husband and insured wife no compensation shall arise under this extension - . . .

    7 , , , . , . [HON'BLE MR. Sanjay P. Borwal] PRESIDENT [HON'ABLE MR. Dinesh S. Gavali] MEMBER [HON'ABLE MRS. Rupali D. Ghatage] MEMBER

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    Late Housabai Dattu ... v. United India Insuran...
    (Jun 27, 2014)