ALEX J REBELLO Vs. LIC OF INDIA

JUDGEMENT

(1.) The question for determination in this appeal against the order of the State Commission of Rajasthan is whether the Insurance Cover Note dated 16th June, 1988as actually issued after the accident to the vehicle which it insured or was it issued on the 16th of June, 1988 as stated in the Cover Note ?

(2.) After a comprehensive examination of the oral as well as documentary evidence, the State Commission of Rajasthan has come to conclusion that the Cover Nate on the basis of which liability is sought to be fastenhd on the Respondent (Insurance Company), was not issued on 16th of June, 1988 but that it was issued subsequently after the accident.

(3.) The salient facts are that a car was purchased by the Appellant- Complainant from the manufacturer M/s Hindustan Motors Ltd., Calcutta. The Gate Pass for the Vehicle was issued by the manufacturer on 15th June, 1988. The Vehicle was issued a temporary registration certificate on 16th June, 1988 and insurance is an essential precondition for granting a registration certificate.