ICICI LOMBARD GENERAL INSURANCE Vs. RADHE YADAV

JUDGEMENT

(1.) The complainant/respondent owned a vehicle which he had got insured with the petitioner company for the period from 04.03.2010 to 03.03.2011. The said vehicle allegedly met with an accident firstly on 29.04.2010 and then on 03.02.2011. The case of the complainant is that the first claim was registered vide claim no. 01543430 whereas the second claim was registered vide claim no. 01906636. No payment however, was made to the complainant despite the survey having been conducted by the surveyor appointed by the petitioner company. He therefore, approached the concerned District Forum by way of a Consumer Complaint claiming a sum of Rs.13,84,000/- inclusive of monetary compensation and compensation for the mental agony and harassment.

(2.) The complaint was resisted by the petitioner company which inter-alia stated in its reply that after receiving the intimation of the alleged loss, they had registered claim no. 01906636 for the loss alleged by the complainant on 03.02.2011 and they had deputed Mr. Shyam Sunder Prasad as the surveyor who visited the spot and submitted a report. It was further stated in the reply that the complainant did not cooperate with the assessor since he did not produce the required documents. It was also stated in the reply that the assessor had assessed the loss at Rs.82,090/-. The complainant was asked by the insurer to submit documents such as tax token, route permit etc. which he failed to submit.

(3.) The District Forum, vide its order dated 31.05.2014, directed the insurer to pay a sum of Rs.9,24,000/- to the complainant with interest. Compensation quantified at Rs.6,000/- was also awarded to him.