ALPHA G CORP DEVELOPMENT PRIVATE LIMITED, GOLD VIEW CORPORATE TOWERS WING A Vs. HDFC ERGO GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) CASE called several times since morning but none has appeared on behalf of the complainant through the case is fixed for motion hearing.

(2.) WE have ourselves perused the case file.

(3.) COMPLAINANT got insured its car AUTO MODEL A6 bearing Registration No.HR -26 -P -0012 with the opposite party - HDFC ERGO General Insurance Company Limited, Plot No.C -9, 3rd Floor, Pearl Best Heights -2, Netaji Subhash Place, Pitampura, New Delhi -110034. On 15.09.2011 the engine of the above said car abruptly stopped due to entering of flood water on the road. According to the complainant a sum of Rs.10,64,975/ - has been spent on the repair of vehicle but still the Company has not been receiving the flawless luxurious experience and thus the Company has still to spent more money for the repair of the car, however, the opposite party is not paying the insurable benefits to the complainant. Accordingly, to the complainant a sum of Rs.19,89,527/ - is likely to be spent on the repair of vehicle.