BHARATKUMAR C PATEL Vs. UNITED INDIA INSURANCE CO

JUDGEMENT

(1.) The bare facts of this case are practically admitted by both the parties which run as under:

(2.) That the complainant had insured the Ashok Leyland Truck No. GJ-l-U-3607 with the opposite party, the United India Insurance Company Limited. According to the complainant the new truck was purchased by him on 26.11.90 but for the safety he took insurance effective 26.11.90 to 25.11.91. The truck' was put to actual use only after a month.

(3.) The truck while going from Ahmedabad to Madhya Pradesh met with an accident near Bhilai on the night of 6.3.91.