KASHMIRA SINGH Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 12.12.2006 passed by Consumer Disputes Redressal Forum -II, U.T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which his complaint was dismissed as he was not having valid driving licence to drive transport vehicle.

(2.) BRIEFLY stated the facts are that appellant (complainant) is owner of three -wheeler bearing registration No. CH -03 -P -6810 and was having valid driving licence to drive the vehicle. The said vehicle was insured with the respondent company under policy No. 350300/31/5/02046 vide Annexure C -3 which was valid from 24.6.2005 to midnight 23.6.2006.

(3.) IT was next averred that the said three -wheeler met with accident on 22.8.2005 resulting in its total damage and the appellant also suffered multiple injuries and remained admitted in PGI and was still under treatment. He lodged DDR No. 7 on 26.8.2005 in P.S. Kurali, whose copy is Annexure C -4.