UNITED INDIA INSURANCE CO LTD Vs. INDERJIT SINGH

JUDGEMENT

(1.) United India Insurance Co. Ltd., Petitioner herein, which was the Opposite Party before the District Forum has filed the present revision petition against the judgment dated 6.11.2006 passed by the State Consumer Disputes Redressal Commission (for short, State Commission) whereby the State Commission dismissed the appeal filed by the Petitioner.

(2.) Briefly stated that facts are that the Respondent-Complainant filed the Complaint before the District Consumer Disputes Redressal Forum (for short, the District Forum), Ambala seeking a direction to the Petitioner to pay the sum of Rs. 85,191 against damage to this truck along with interest and compensation. In the complaint it was stated that that the complainant was the owner of the truck bearing registration No. HR37-5575 which was insured with the Petitioner for the period 18.3.2001 to 17.3.2002. That the insured truck met with an accident on 7.6.2001 which was intimated by Complainant to Petitioner and in spite of fulfilling all the requirements his claim was not settled.

(3.) On being served, Petitioner entered appearance and filed its written statement denying the contents of the complaint. The District Forum allowed the complaint and directed the Petitioner to pay Rs.85,191 towards loss as by the Surveyor along with interest @ 10% from the date of submission of the claim till its realization, Rs. 500 were awarded by way of compensation and Rs. 500 towards costs.