UNITED INDIA INSURANCE COMPANY LIMITED Vs. NARINDER SINGH

JUDGEMENT

(1.) THIS appeal has been directed by opposite parties against order dated 29.1.2002 passed by Consumer Disputes Redressal Forum Panipat (herein after to be referred as District Consumer Forum) vide which the complaint of respondent Narinder Singh was accepted and the appellant was directed to pay a sum of Rs. 1,50,000 along with interest @ 9% p.a. from the date of repudiation of the claim i.e. 15.2.2000 till payment.

(2.) BRIEFLY stated the facts are that respondent Narinder Singh (complainant) is owner of jeep Mark Mahindra and Mahindra maxicab bearing registration No. HR -06B/0219 of 1997 model. The jeep was duly insured with the appellant No. 2 vide cover note with effect from 24.7.1998 to 23.7.1999 . Sh. Pushpinder Singh used to drive the said vehicle and was having valid driving licence issued by R.T.O. Sonitpur, Assam.

(3.) IT was next averred that the jeep in question was hit by truck bearing No. HR -29/2695 and consequently FIR was lodged bearing No. 65 dated 21.3.1999 with the police Station, Samalkha. Respondent also informed appellant No. 2 about the accident. Accordingly Surveyor was appointed on 30.3.1999 who assessed loss to the extent of Rs. 2,95,330.90 but the appellants passed claim of Rs. 1,78,000. However, even the said amount was not paid.