BHANWAR LAL SHARMA Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 20/11/2014 of the State Commission in appeal no. 516 of 2013 arising out of the Order dtd. 18/4/2013 of the District Commission in complaint no. 1017 of 2012.

(2.) We have heard the learned counsel for the complainant (the petitioner herein) and the learned counsel for the insurance co. (the respondent herein). We have also perused the record, including inter alia the Order dtd. 18/4/2013 of the District Commission, the impugned Order dtd. 20/11/2014 of the State Commission and the petition.

(3.) The matter relates to an insurance claim. Admitted facts of the case are that the complainant had taken the subject insurance policy on 24/6/2009. The premium was paid. The policy was valid. During the subsistence of the policy the insured vehicle met with an accident. The sole point in dispute is regarding the quantum of loss i.e. the quantum at which the claim merits to be honoured.