ORIENTAL INSURANCE COMPANY LIMITED Vs. VED PRAKASH KAMRA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.7.1992 passed by District Consumer Forum, Shahjahanpur in Complaint Case No.63/1991.

(2.) The facts of the case stated in brief are that the complainant filed this complaint for recovery of Rs.1,456.75 against the opposite party on account of damages sustained to his scooter.

(3.) The learned District Forum has not given the facts of the case in the judgment and the parties have not filed copies of complaint or written statement. Therefore, the only fact which appears from record is that the scooter of the complainant was insured with the Oriental Insurance Company which met with an accident on account of which the complainant had filed this complaint.