NARESH KUMAR Vs. RELIANCE GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) This is a case of an insured vehicle that met with an accident on 5.5.2008. The surveyor appointed by the Insurance Company to look into the claim of the Complainant, assessed the loss at Rs.1.54 lacs, as against estimate of repair of Rs.2.94 lacs given by the Complainant. The District Forum allowed the complaint and directed the OP/Reliance General Insurance Co. Ltd. to pay the amount of Rs.1.54 lacs, as assessed by the surveyor, with interest and cost. The order of the District Forum was set aside by the Haryana State Consumer Disputes Redressal Commission, which allowed the appeal of the Insurance Company and dismissed the complaint.

(2.) This revisions petition has been filed by Complainant, Mr Naresh Kumar against the order of the State Commission. We have carefully perused the records and have heard Mr. Naresh K. Chahar, Advocate on behalf of the revision petitioner.

(3.) As seen from its Written Response before the District Forum, the OP/present respondent sought to justify non-acceptance of the claim of the Complainant on the ground:-