NEW INDIA ASSURANCE COMPANY LIMITED Vs. MITHILESH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.1.2000 passed by District Consumer Forum, Lakhimpur-Kheri in Complaint Case No.246/1999.

(2.) That facts of the case stated in brief are that the complainant claimed a sum of Rs.1,12,472.96 alongwith interest at the rate of 18% per annum and cost.

(3.) The Jeep No.31c/0298 was insured with the opposite party. The duration of policy was 13.7.1998 to 12.7.1999. This jeep met with an accident on 21.2.1999. The second survey was made on 28.2.1999 and after its repair the survey was again made on 2.5.1999. The claim was put forward with the Insurance Company but inspite of several attempts, the amount has not been paid by the Insurance Company.