NEW INDIA ASSURANCE COMPANY LIMITED Vs. POONAM RASTOGI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 30.8.1999 passed by District Consumer Forum-I, Moradabad in Complaint Case No.723/1994.

(2.) The facts of the case stated in brief are that the complainant had claimed a sum of Rs.2,50,000/- as damages to the truck alongwith interest at the rate of 18% per annum from 1.4.1994 till the date of payment as well as Rs.5,000/- compensation for mental tension etc. and Rs.2,000/- as cost of the litigation.

(3.) Truck No. UP 21 8126 belonging to the complainant No.1's husband was insured with the opposite party, New India Assurance Company Limited. The premium had been paid upto August, 1993. The truck met with an accident on 22.1.1994. A Surveyor was appointed by the opposite party when the intimation was given immediately after the accident. The claim has not been settled by the opposite party.