INDERJIT KAUR Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This complaint has been filed under Sec.17 (1) of the Consumer Protection Act, 1986 [for short hereinafter referred to as the C. P. Act] read with Sections 12 and 14 of the C. P. Act claiming compensation for a sum of Rs.9 lacs along with interest @ 24% per annum from the date of theft of truck TATA-L. P. T. No. PB-12-B-1326.

(2.) The complaint has been filed against the New India Insurance Company Limited through its Branch Manager, Divisional Office, SCF No.9, Sector 27-C, Chandigarh and the New India Insurance Company Limited through its Regional Officer/manager, Sector 17, U. T. , Chandigarh. The relevant facts for disposal of this complaint may be mentioned, briefly, as under :

(3.) The complainant - Smt. Inderjit Kaur is the owner of the aforesaid truck. The relevant particulars regarding the said truck are mentioned in para 1 of the complaint, which may be mentioned as under : (i) Registration No. : PB-12-B-1326 (ii) Chassis No. : 360324-BUQ-703690 (iii) Engine No. : 697d-23auq 709618 (iv) Model : 1995 (v) Make : TATA-L. P. T. The photocopy of the registration certificate has been placed on record as Annexure C-1.