AMALENDU SAHOO Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed challenging the judgment and order dated 13.10.2008 of the National Consumer Disputes Redressal Commission (hereinafter, 'National Commission') which upheld the concurrent finding of the District and State Consumer Forums that the car at the time of the accident was being driven on hire and was outside the scope of the insurance policy.

(3.) The appellant who is the original complainant had taken a comprehensive insurance policy in respect of his private car being No. WB-34C/1919 vide policy No. 311701/3/99/7172 of 1999 and the complainant paid the insurance premium duly.