ORIENTAL INSURANCE CO LTD Vs. HARDYAL SINGH NEGI

JUDGEMENT

(1.) Present revision petition under section 21 of the Consumer Protection Act, 1986 (for short 'Act') has been filed against order dated 10.5.2010, passed by Himachal Pradesh State Consumer Disputes Redressal Commission, Shimla (for short 'State Commission'). Vide impugned order, appeal filed by the petitioners was dismissed.

(2.) Brief facts are that Shri Hardayal Singh Negi, complainant/ respondent herein, got his vehicle bearing Registration No. HP-26-0168 insured with the petitioners for the sum of Rs. 7,50,000/-. The vehicle met with an accident on 21.12.2001 during the validity of the Insurance policy. Shri R. S. Gill was deputed as Surveyor to assess the loss. When the claim was not settled, respondent/complainant filed a complaint before the State Commission against the petitioners/Oriental Insurance Co. Ltd. and its Branch Manager at Parwanoo. In the complaint, it was pleaded by the petitioners that they were ready and willing to settle the claim for the sum of Rs. 2,92,190/- as full and final payment on deposit of salvage and requisite documents.

(3.) On 22.11.2002, State Commission passed an order to the following effect:-