BETH SPAUL Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS consumer complaint has been filed by the complainant to recover from the Opposite Party, (OP) Rs. 29,71,000/ - by way of compensation. The delay in filing the complaint, was condoned by this Commission, by order at 30/08/13.

(2.) THE complaint was initially filed against the head office of OP Company as well as their branch office at Dharamshala in Himachal Pradesh who were shown as OP Nos. 2 and 3, respectively. No notice was issued to them by this Commission and subsequently the complainant by application filed on 2/12/13 got their names deleted.

(3.) THE complainant has given her address at Anjuna, Goa. The complainant is a traveller and appears to be always on the move. The complainant purchased a Tempo Traveller at Chandigarh in Punjab on 3/9/2003 for a sum of Rs. 5,85,000/ - and got it registered in Himachal Pradesh, under No. HP -51 -A -0346.