ORIENTAL INSURANCE COMPANY LTD. Vs. BALJINDER SINGH

JUDGEMENT

(1.) This order will dispose of two identical writ petitions bearing CWP No. 26425 of 2013 and CWP No. 26474 of 2013 filed by the same insurance company against the same owner-claimant about two incidents pertaining to the same vehicle at different points of time. However, for the facility of reference, facts are being culled out from CWP No. 26425 of 2013.

(2.) Facts first.

(3.) A Tata Indigo car bearing registration No. HR-42B-1847 owned by the claimant was insured with the petitioner-insurance company. The insured vehicle met with an accident on 9.10.2012. The incident was immediately reported. The respondent-claimant claimed to have incurred loss of Rs. 70,000/- on repair of the vehicle. The petitioner-company appointed its Surveyor to assess the loss, who submitted his report assessing the loss to the tune of Rs. 37,684/-.