NARENDRA RATHOD Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE complainant has filed this complaint seeking for a direction to pay damages of Rs. 10,00,000/ - in respect of the loss sustained in the accident occurred on 23.12.2001.

(2.) THE complainant is the owner and driver of the vehicle called Tipper bearing registration No. KA -35 -1835. According to the complainant, the said vehicle fell down from steep hill top to the ground on 23.12.2001 at about 6.00 p.m. and in that accident the vehicle suffered a total loss.

(3.) THE fact that the vehicle in question was insured with the O.P. and the policy was in force as on the date of the accident is not disputed. The assured sum under the policy is for Rs. 5,00,000/ - is also not disputed.