ASHA RANI Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE appellant was the owner of Mini Door 3 Wheeler bearing registration No. PB07 -K -9297. It was insured with the respondents for the period from 7.2.2002 to 6.2.2003.

(2.) IT was further pleaded that it met with an accident on 20.12.2002 in the Hadbast area of village Adda Fateh for which DDR No. 21 dated 22.12.2002 was got registered in PS Phagwara. It was extensively damaged in this accident. The insurance claim was also lodged with the respondents.

(3.) IT was further pleaded that the respondents had appointed Shri Rajeshwar Nath Surveyor who submitted his report and assessed the damage to the tune of Rs. 76,803. The insurance claimed lodged by the appellant was repudiated by the respondents. Hence, the complaint for insurance claim. Compensation, interest and costs were also prayed.