NATIONAL INSURANCE CO.LTD. Vs. RAMAN SAHNI

JUDGEMENT

(1.) THIS appeal has been filed by the National Insurance Company (hereinafter referred to as the Company) against the order of the district Forum dated 13.8.91 by which they have been directed to pay the amount of Rs. 15,625.02 to the complainant as compensation with interest @ 18% p.a. within 30 days from the date of the order.

(2.) BRIEFLY the facts are that the complainant was the owner of the Maruti Car DIL -41 which he got insured with the company vide policy dated 30.11.86. The policy was valid upto 29.11.87. Sh. S .K. Sharma borrowed the car from him on 7.6.87 and parked it opposite Metro Hotel. It met with an accident while it stood parked there. It is alleged that the intimation of the accident was given by the complainant to the Insurance Company on 8.6.87.

(3.) THE company appointed a Surveyer who inspected the car at the workshop. After the inspection, the car was got repaired by the complainant from M/s. Frontier Automobiles. Earlier an estimate for labour and replacement of the parts had been given to the said surveyer by the repairer on 10.6.87. It is further pleaded that the complainant completed all the formalities but the company did not settle the claim inspite of his various reminders and visits. He has prayed that the respondent be directed to pay an amount of Rs. 15,625.02p.