P SURBRAMANIAN Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) The petitioner in O.P. No. 75/94 on the file of the District Consumer Disputes Redressal Forum, Tiruchirapalli, hereinafter called 'the District Forum', is the revision petitioner.

(2.) The petitioner had filed a claim petition before the District Forum for the recovery of a sum of Rs. 1,20,439.50, against the Insurance Company/respondent, for the damages to his vehicle, sustained in the accident, which took place on 29-9-1993, on the ground that the Insurance Company had not performed its obligation, whereas it had committed deficiency in service.

(3.) The respondent/Insurance Company opposed the application contending, that on the date of the accident, the petitioner did not possess a valid and effective driving license, to drive the Tourist Taxi and in this view, they are entitled to repudiate the claim of the petitioner.