RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. SULTAN SINGH

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 11.6.2007 passed by District Consumer Forum, Kurukshetra in complaint No. 554/2006 which relates to the insurable benefits of Motorcycle bearing Registration No. HR -07C -8219.

(2.) UNDISPUTED facts of the present case are that complainant had purchased Motorcycle bearing Registration No. HR -07C -8219 from the respondent -opposite party No. 2 Amrik Singh. The Registration Certificate was transferred in complainant's name on 5.9.2006. The complainant got insured the aforesaid vehicle in the name of previous owner Amrik Singh on 15.9.2006 for the period w.e.f. 15.9.2006 to 14.9.2007. The vehicle caught fire on 7.10.2006. The claim submitted by the complainant with respect to the aforesaid vehicle was repudiated by the opposite party No. 1 (appellant herein) vide letter dated 16.1.2007 as there was no valid contract between the complainant and the Insurance Company. The complaint filed by the complainant before the District Consumer Forum was resisted by the opposite party - Insurance Company on the ground stated above. However, the District Forum accepted the complaint and issued following direction to the opposite parties:

(3.) AGGRIEVED against the impugned order, the opposite party has come up in appeal.