JAGDISH SINGH Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS is an appeal filed against order dated 2.12.2003 passed by District Consumer Disputes Redressal Forum -II, U.T., Chandigarh [for short hereinafter referred to as the District Forum] in Complaint Case No. 12 of 2002, dismissing the complaint and leaving the parties to bear their own costs.

(2.) THE appellant/complainant got insurance of his horse from respondent No. 2, which he purchased along with a horse cart for a sum of Rs. 20,000/ -. Out of Rs. 20,000/ -, a sum of Rs. 15,000/ - was borrowed from the State Bank of Patiala, Village Kajheri, U.T., Chandigarh arrayed as respondent No. 3/O.P. No. 3 and Rs. 5,000/ - were paid as subsidy by the Chandigarh Scheduled Castes, Backward Casts and Minorities Financial and Development Corporation Limited, Chandigarh. The said horse was medically examined at Government Veterinary Hospital, Hallomajra, U.T., Chandigarh and was declared fit vide certificate (Annexure C -1) issued by the Veterinary Officer in -charge, Government Veterinary Hospital. The description of the horse was given as under:

(3.) THE name of the appellant Shri Jagdish Singh son of Sh. Arjan Singh resident of House No. 2675, Sector 52, Chandigarh as purchaser and name of Shri Rajinder Singh son of Shri Sita Singh resident of House No. 1933, Sector 52, Chandigarh as seller were mentioned in the certificate. (Annexure C -1).