NEW INDIA ASSURANCE COMPANY LIMITED Vs. VIKKAR AHMAD

JUDGEMENT

(1.) THIS appeal has been filed by New India Assurance Company Ltd. against the judgment and order dated 14.3.2002 passed by the District Forum, Rampur in Complaint Case No. 259/1999 Vikaar Ahmad v. The New India Assurance Company Limited and Another.

(2.) THE only issue involved in this case is as to whether in spite of the receipt available on the record indicating payment of Rs. 2,42,000, "on total loss basis in full and final settlement and discharge of my/our claim upon the Company under Policy No. 31/3795 in respect of accident to vehicle Registered No. UP -02 -C -5061 on 18.6.1997 settled on total loss basis. I/we agree towards the above settlement and the policy/certificate of insurance stands cancelled" can entitle the complainant to file a complaint under the COPRA provision for getting the insured amount.

(3.) MR . Neeraj Palival, learned Counsel for the appellant has been heard. Mr. R.K. Gupta, learned Counsel for the appellant has been heard. Mr. R.K. Gupta, learned Counsel for the complainant has also been heard. The entire record has been examined.