UNITED INDIA INSURANCE CO. LTD Vs. PARAMJIT KUMAR

JUDGEMENT

(1.) This revision petition has been filed against the order dated 04.04.2012 passed by the learned Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission') in F.A. No.456/2008 United India Insurance Company Vs. Paramjit Kumar by which appeal was dismissed and order of District Forum was affirmed.

(2.) Brief facts of the case are that Complainant-respondent got his Tata Safari bearing Regn. No. PB-23-A-6093 insured with the petitioner-opposite party from 04.05.1999 to 03.05.2000. The said vehicle caught fire on 13.3.2000 resulting in loss of Rs.1,10,000/- to the vehicle. Opposite party appointed surveyor and in spite of completing all the formalities petitioner did not settle the claim, hence, complaint was filed.

(3.) Opposite party-petitioner filed reply and submitted that surveyor reported loss of Rs.67,720/-, but as driver of vehicle Rupinder Singh was not having valid driving licence and as complainant failed to comply necessary formalities, claim was repudiated. District Forum after hearing both the parties allowed the claim and directed the petitioner to make payment of Rs.67,720.93 with interest @ 9% p.a. and also directed to make payment of Rs.10,000/- for harassment and Rs.500/- as cost of the petition. Appeal filed by the petitioner was dismissed by learned State Commission vide impugned order against which this petition has been filed.