BRANCH MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE CO., LTD Vs. IMMAREDDY PAVAN KUMAR S/O GOPALA REDDY DIVISIONAL MANAGER

JUDGEMENT

(1.) Both appeals are the offshoot of the same order passed in CC 32 of 2008 by the District Forum whereby the opposite parties no.1 to 3 have been directed to pay an amount of Rs.3,35,152/- along with costs.

(2.) The opposite parties No.1 to 3 have filed F.A.No.1549 of 2008 questioning the legality of the order whereas the complainant has filed F.A.No.957 of 2009 seeking enhancement of the compensation. The parties are referred to as they have been arrayed in the complaint.

(3.) The complainant purchased Santro XING XL car bearing registration No.AP 16AG TR 3014 and insured it with the first opposite party under comprehensive insurance policy for a period of one year from 2.10.2006 to 1.10.2007 for a sum of Rs. 3,35,150/-. On 11.1.2007 the complainant had parked the vehicle at NTR Shopping Commercial complex under the valet parking with token No.35715 and left for shopping at the commercial complex. The complainant lost the key of the vehicle and he did not find the car where he parked it. The complainant had sent wireless message to the police stations concerned. A case in Crime No.10 of 2007 was registered on 12.1.2007 by the police Governorpet, Vijayawada. The complainant lodged claim with the opposite parties no.1 to 3 and addressed letter to the Regional Transport Authority not to register the vehicle in favour of any other person. The opposite parties no.1 to 3 had deputed the surveyor and got assessed the loss caused due to the theft of the vehicle.