JYOTIKA Vs. TATA AIG GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) In the present case, a new car was purchased on 30/3/2012 for Rs.6,80,688.00 and was insured for the said amount under the cashless policy of respondent No. 1. It is an accepted and admitted position that the car met with an accident on 27/8/2012, within six months from the date of purchase of the car. As per the appellant, it was a case of complete loss and the car dealer/the work shop had estimated the cost of repairs at Rs.6,50,822.00.

(3.) The surveyor, however, had estimated the repair cost at Rs.2,49,723.00. Due to this dispute, the workshop did not carry out the repairs under the cashless policy. On the contrary, they raised a claim for demurrage and parking charges.