NATIONAL INSURANCE COMPANY LTD Vs. SANJAY KUMAR SIHOTIA

JUDGEMENT

(1.) Mr. Ratan Prakash, Member-National Insurance Company has filed this appeal against the order of the learned District Forum, Sikar dated 13.9.1999 whereby the claim advanced by the complainant Sanjay Kumar Sihotia has been decreed to an extent of Rs.11,080/- along with interest @ 12% p. a. w. e. f.21.8.1998 till the date of payment.

(2.) Facts relevant for disposal of this appeal in brief are that the respondent Sanjay Kumar Sihotia had obtained an insurance from the appellant in respect of his Tata Bus No. R. J.-14-P-4504 for the period between 31.3.1998 to 30.3.1999. The said vehicle met with an accident on 17.5.1998. When a claim was advanced by the respondent claiming on amount of Rs.21,916/- spent by him on repairs of the vehicle; the Company's Surveyor assessed the loss at Rs.13,870/-. Even this amount having not been paid and his claim being repudiated; he approached the learned District Forum who decreed the claim as aforesaid. Aggrieved now the appellant has sought to quash the order of the learned District Forum.

(3.) We heard the learned Counsel for the parties and have examined the record carefully.