LAWS(NCD)-2000-6-89

OM PRAKASH Vs. ORIENTAL INSURANCE COMPANY LIMITED

Decided On June 09, 2000
OM PRAKASH Appellant
V/S
ORIENTAL INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 7.10.1997 passed by learned District Consumer Forum, Sultanpur in Complaint Case No.177 of 1996.

(2.) The facts of the case stated in brief are that the complainant filed a complaint for recovery of Rs.2,31,000/- alongwith 18% per annum interest, as price of the car.

(3.) According to the complainant, complainant got his jeep insured on 22.10.1994 for a sum of Rs.2,31,000/-. The policy was effective till 21.10.1995. The jeep was used for personal use. The complainant's friend Safeeq Ahmad @ Toufeeq Ahmad, r/o Toufeeq Colony, Civil Lines was also owner of a jeep which was attached with the Swatantra Bharat Press for transporting the newspaper from Lucknow to Sultanpur. On 24.3.1995 his friend told the complainant that his jeep has broken down, hence according to the contract, he has to transport the newspaper from Lucknow to Sultanpur, hence he requested to give his jeep for that purpose. The complainant on account of good relation had given his jeep without any charges.