BHARPUR SINGH BANDESHA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 21.9.2004 passed by the Consumer Disputes Redressal Forum -I, U.T. Chandigarh, whereby the Forum dismissed his complaint.

(2.) BRIEFLY stated the facts are that the appellant is registered owner of car No. PB -A7258, which was insured with respondent vide cover note No. 749272 which was valid for the period 9.8.2002 to 8.8.2003.

(3.) IT was next averred that the appellant while travelling in the said Maruti car, from his native village near Nakodar to Jalandhar along with his parents and wife, met with an accident on 20.2.2003. The car suddenly slipped and dashed againt a tree on the road and was damaged. The wife of the complainant Mrs. Mandeep Bandesha died in the accident and his parents suffered severe injuries and were hospitalized in the military hospital, Jalandhar. It was further averred that the appellant was a retired Wing Commnader and was driving the car himself at the time of accident. He was having experience of driving for about 40 years and had driving licence which was not renewed at the time of accident, but was renewed later on.