MOHAN SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS revision has been filed by the petitioner/complainant, Sh.Mohan Singh. The case of the petitioner/complainant is that he purchased a Mahindra Balero XL Jeep on 13.02.2005 for a sum of Rs.4,25,966/ - after obtaining finance from Mahindra & Mahindra Finance Company Ltd., and got it registered. The complainant got the vehicle insured with the National Insurance Co. Ltd., the respondent, for the period covering 13.02.2005 to 12.02.2006.

(2.) ON 16.04.2005, the vehicle met with an accident. Intimation was given to the Insurance Company. The Insurance Company appointed Sh. T.S. Bhatia, Surveyor to assess the loss by taking the salvage from the Insured Declared Value and the compulsory clause. The assessment of damage was quantified at Rs.2,30,168/ -.

(3.) THE complainant approached the District Forum. The District Forum assessed the loss by taking into account the sum of Rs.4,04,668/ - (Insured Declared Value) and deducted salvage of Rs.95,000/ - therefrom. It quantified the value at Rs.3,09,668/ - and awarded 9% interest w.e.f. 29.01.2008 from the date of repudiation of the claim. The District Forum also awarded costs in the sum of Rs.1,000/ -.