UNITED INDIA INSURANCE COMPANY Vs. ASHOK AGGARWAL

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dated 30.10.2006 passed by the District Consumer Disputes Redressal Forum, Panipat whereby following relief was granted to the respondent -complainant:

(2.) THE case set up by the respondent -complainant before the District Forum was that he had purchased a car bearing registration No. HR -06 -3837 which was insured with the appellant (opposite party No. l) vide Insurance Policy No. 110100/31/01162 for the period from 10.9.2004 to 9.9.2005. Unfortunately, the above said car met with an accident on 24.6.2005 and damaged. The complainant gave intimation to the opposite parties and got repaired the same from Karnal Motors Pvt. Ltd. authorized dealer for Maruti Udyog Ltd., 71/3, Mile Stone, GT Road, Karnal by spending Rs. 30,000. Complainant submitted claim to the opposite parties along with all relevant documents.

(3.) THE opposite parties deputed Mr. Manmeet Singh Makkar and Chawla Associates to asses the loss of the vehicle in question, who investigated the matter and gave their report. However, the opposite parties repudiated the claim of the complainant on the ground that at the time of accident, the driving licence of the driver who was driving the vehicle at the time of accident, was not valid. Forced by these circumstances, the complainant invoked the jurisdiction of the District Forum.