NEW INDIA ASSURANCE CO. LTD. Vs. A. KALAVATHI

JUDGEMENT

(1.) There is delay of 26 days' in filing the present revision petition, as reported by the Registry. For the reasons detailed in the application for the condonation of delay, the said delay is condoned.

(2.) The facts of the above said revision petition are these. One, Armugam was the owner of vehicle bearing No.KA-18-8257. He obtained insurance from the New India Assurance Co. Ltd., of the above said vehicle for the period from 30.05.2008 to 29.05.2009. Unfortunately, Mr. Armugam died on 12.07.2008. Complainant, Smt.A. Kalavati, is his wife and Legal Representative.

(3.) On 19.03.2009, the said vehicle met with an accident. The complainant had to spend more than Rs.2,96,412/- upon the repairs of the vehicle. She made a claim before the petitioner, Insurance Company Ltd. The petitioner repudiated the claim on 16.07.2009 on the ground that the policy was not transferred in the name of the complainant, after the death of her husband.