NATIONAL INSURANCE COMPANY LTD Vs. BASANT BIHARI SINGH

JUDGEMENT

(1.) THIS appeal has been directed against the order dated 15.4.2006 passed in Consumer Complaint No. 147/2003 by District Consumer Disputes Redressal Forum, Gopalganj (hereinafter to be referred to as District Forum) whereby and whereunder the learned District Forum has directed the appellant -Insurance Company to pay Rs. 40,000 on account of repair of the car and Rs. 2,000 for legal expenses.

(2.) THE complainant -respondent B.B.Singh filed a complaint to this effect that he purchased Maruti Car bearing registration No. DL -3C A/ 9897 from O.P No. 2 after paying Rs. 72,000 for which cash receipt was given by him. The aforesa'd car was insured in the name of the O.P. No. 2 for a period from 21.7.2001 to 20.7.2002 and accordingly cover note was issued by the office of the appellant.

(3.) THE furth case of the complainant was that on 18.5.2002, i.e., the period under cover of insurance, the vehicle of the complainant became damaged due to collusion in the tree standing at NH 28 in the district of Motihari. The only point, which is for consideration here is as to whether the compensation granted to the respondent by the learned District Forum could be upheld or not.