NEW INDIA ASSURANCE COMPANY LIMITED Vs. JAI PAL

JUDGEMENT

(1.) THIS appeal has been directed by opposite party against order dated 24.7.2002 passed by Consumer Disputes Redressal Forum, Hisar (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent Jai Pal was accepted with costs of Rs. 500 and the Insurance Company was directed to pay Rs.64181.15 as assessed by the surveyor along with interest @ 12% p.a. from the date of filing of complaint till payment and in addition to it to pay Rs. 5,000 as compensation for harassment and mental agony.

(2.) BRIEFLY stated the facts are that Sh. Jai Pal respondent (complainant) was the registered owner of Tata Sumo bearing registration No. HR -20D/3077. It was insured with the New India Assurance Company Ltd. It met with an accident on 20.3.2001 in the area of police station of Fatehpur and FIR was registered there. Intimation was sent to the New India Assurance Company Ltd. which appointed surveyor. The respondent had alleged that he had suffered loss of Rs. 1,61,878 as this was the amount spent by him on repair of the vehicle but the appellant did not make payment of the said amount.

(3.) ALLEGING deficiency in service, the complaint was filed.