PRAVATA KUMAR BEHERA Vs. DIVISIONAL MANAGER, ORIENTAL INSURANCE

JUDGEMENT

(1.) In this Writ Petition, the petitioner, aggrieved by the Ombudsman's order dtd. 17/5/2013, seeks to have the decision quashed by this Court. The petitioner requests a directive to the insurance company to cover the repair costs amounting to Rs.47,500.00 for damages sustained by his auto-rickshaw.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: