KIRAN GUPTA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) A complaint was filed with the allegations that the vehicle in question bearing Registration No. UP -63A -8077 which was comprehensively insured with the opposite parties for a period 22.11.1997 to 21.11.1998 met with an accident on 23.7.1998 while taking cement bags at Dramandganj due to which there was total loss. The claim was filed but on the ground that documents in question were not given, the claim was not settled.

(2.) INITIALLY a total loss was assessed for a sum of Rs. 5,00,000. When the representation was made, another Surveyor was deputed who assessed the loss for Rs. 5,48,500. The money was ready to be offered but the complainant instead accepting filed the complaint that it was not coverage on the ground of total loss.

(3.) WE have seen the material available on record. It is true that the vehicle in question was initially purchased as per admission contained in paragraph 2 of the complaint for a sum of Rs. 6,52,028 on which accessories, etc. were fitted the cost of which was Rs. 1,82,921. In the first assessment of the Surveyor Kodesia and Company the total loss was assessed by the Surveyor for a sum of Rs. 7,00,000 but on the computation point the loss was assessed on the market value. It was assessed for a sum of Rs. 4,98,500. It is itself admitted to the Insurance Company, as given in the second survey report Naresh Kumar and Company, that the total loss was assessed for a sum of Rs. 5,48,500. On the one hand where the stand of the first Surveyor is that the salvage value comes to Rs. 1,25,000, in the second survey report of Naresh Kumar and Company the salvage value has been assessed between Rs. 1,50,000 to Rs. 1,60,000. For the purpose of decision we are satisfied that the salvage which can be claimed as a right will be only a sum of Rs. 1,25,000. We also find that there is no further error in the case. The loss assessed by Naresh Kumar and Company except the salvage is just and proper.