ORIENTAL INSURANCE CO LTD Vs. RAJIV SHARMA

JUDGEMENT

(1.) This appeal has been filed against the order dated 24.2.1994 passed by the District Forum, Hardwar where the claim was allowed for a compensation of Rs.90,000/- for the theft of his vehicle and a compensation of Rs.1,000/-.

(2.) The brief facts of the case are that the complainant has purchased a Taxi UMT 7602 in 1987. It was insured on 26.6.1988. It was stolen. Information was given to the Company but it repudiated the claim on the ground that no policy was issued in respect of Car No. UMT 7602, but it was issued in respect of Car No. U. G. A.9464.

(3.) Since the claim was repudiated, the claim petition was filed. It is conceded fact that Car No. UMT 7602 is the same car as U. G. A.9464. What was insured was the vehicle and not the registered number.