ORIENTAL INSURANCE COMPANY LIMITED Vs. BRAJLAL JAT

JUDGEMENT

(1.) THIS appeal has been filed against the order dated 29.8.2003 passed by the learned District Forum, Sri Ganganagar whereby the Appellant Insurance Company has been directed to pay to the Complainant a sum of Rs. 1,69,866.90 with interest @ 9% per annum from the date when the claim of the Complainant was rejected along with Rs. 5,000 as compensation and cost of litigation.

(2.) THE Complainant's Jeep which was insured with the Appellantmet with an accident on 18.11.1999 whereby he sustained loss which was assessed by the Surveyor at Rs. 1,69,866.90. The claim of the Complainant was repudiated on the ground that at the time of accident, the person driving the vehicle was not entitled to hold valid and effective driving licence as he had not attained the age of 18 years required under Motor Vehicles Act.

(3.) WE have gone through the record. A copy of the duplicate certificate has been placed on record. It has now here been alleged that this certificate is a forged one. It has been argued that after the death of the Driver, the duplicate copy of the licence could not have been issued.