ANKIT GOYAL Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This revision petition has been filed by Shri Ankit Goyal against the order of State Consumer Disputes Redressal Commission, UT of Chandigarh, which had dismissed his appeal.

(2.) The Consumer Complaint, as already noted, was dismissed by the District Forum, which observed that the copy of the driving license showed that Karan (who was reportedly driving the vehicle at the time of the accident), was entitled to drive LMV, Non-transport Vehicle. The Complainant did not produce the registration certificate of the vehicle, which would have been required to ascertain whether the vehicle in question was a transport vehicle or a non-transport vehicle. The District Forum took note of the fact that the Complainant had failed to produce the registration certificate not only for verification by the Insurance Company, but even before the Forum. It therefore, drew adverse inference against the Complainant, in relation to the answer to the question whether it was a transport or non-transport vehicle.

(3.) Considering the appeal of the Complainant against the above dismissal of his complaint, the State Commission took adverse note of the fact that the appellant/complainant had failed to produce certain documents, including the registration certificate, which were repeatedly sought by the OP/New India Assurance Company to decide the claim.