UNITED INDIA INSURANCE COMPANY LIMITED Vs. REETA SHARMA

JUDGEMENT

(1.) APPELLANT -opposite party (hereinafter called 'the appellant') filed this appeal against the impugned order dated 3.3.2009 passed by the District Consumer Disputes Redressal Forum, Ropar (in short, 'the District Forum').

(2.) FACTS in brief are that the complainant/respondent -Reeta Sharma (hereinafter called 'the respondent') filed the complaint taking the plea that she is owner of the car make Alto -LX bearing registration No. PB -16 -B -5031 and the same met with an accident on the intervening night of 29/30.11.2006 in the area of village Sahorran, Police Station Kharar, District S.A.S. Nagar. In this accident, four persons including the husband of the complainant lost their life. FIR No. 443 dated 30.11.2004 was registered at Police Station, Kharar. The said car was insured with the appellant vide cover note No. 566510, which was valid from 2.2.2006 to 1.2.2007. The car was totally damaged and survey was conducted by the Surveyor of the appellant. The estimate regarding the damage was prepared by Vishwakarma Motors, Maruti Authorised Service Station, Chanalon on 24.4.2007.

(3.) RESPONDENT lodged the claim with the appellant but the appellant did not make the payment and kept on putting of on one pretext or the other. The appellant is bound to make the payment of Rs. 2,15,000 as the cost of the damaged car along with interest, towing charges and other expenses. Compensation and litigation expenses were also prayed.