NEW INDIA ASSURANCE CO. LTD Vs. ABDULHAKKIM

JUDGEMENT

(1.) THE appellant is the opposite party/Insurance Company who has sought for setting aside the order of the Forum awarding a sum of Rs. 1 lakh with future interest at 14.5% and Rs. 3000 as compensation and Rs. 1,500 as costs.

(2.) THE complainants are the previous owner and the present owner of the Omni Bus that had met with an accident on 14.12.1999. The policy was in the name of the previous owner/1st complainant. The policy was tranferred in the name of the purchaser/second complainant with effect from 8.6.1999.

(3.) THE appellants/opposite party had contended that as the policy was tranferred after the accident they are not liable. They had also repudiated the claim which is for Rs. 1,35,000 whereas the Surveyor has estimated only Rs. 76,206.