ORIENTAL INSURANCE COMPANY LIMITED Vs. SANJAI SINGH

JUDGEMENT

(1.) THERE has not been denial of the fact that the Jeep bearing registration No. U.P. 53/J -9771 met with an accident on 29.5.2000 near Kharoh Chauraha, Deoria -Gorakhpur Road. It is also not disputed that the appellant Oriental Insurance Company Ltd. had covered comprehensive insurance which was valid upto 6.8.2001 having been purchased on 7.8.1999. The value of the vehicle was 3,30,000. It was driven by Mr. Umesh Yadav who had valid licence. Some dispute arose when the claim for the amount allegedly spent in repairing the vehicle was demanded from the appellant by the complainant. The matter ultimately came before District Consumer Forum, Deoria which by its order dated 31.8.2005 directed payment of Rs. 53,524 with 09% interest till the date of payment along with Rs. 1,000 as cost.

(2.) AGGRIEVED , the Insurance Company has filed this appeal.

(3.) MR . B.C. Pandey, learned Counsel for appellant has been heard. Mr. R.N. Singh and Mr. R.L. Ojha learned Counsel for respondent have been heard. Since all the documents have been filed in appeal and Counsel for both the parties have requested, the appeal is being disposed of at admission stage.