NATIONAL INSURANCE CO LTD Vs. AASHIR MENON

JUDGEMENT

(1.) This appeal is directed against the order of the District Consumer Dispute Redressal Forum, Raipur (hereinafter called District Forum for short) dated 21.2.2002 in Case No.468/2001, directing the appellant to pay the complainant/respondent herein a sum of Rs.40,030/- with interest @ 12% per annum.

(2.) The relevant facts which are not now in dispute are, that the complainant/respondent owns Taxi Jeep No. MP-23 T 1527. The opposite party/appellant comprehensively insured the said taxi for the period from 28.2.2000 to 27.2.2001. The said taxi jeep met with an accident on 27.8.2000 i. e. during the period in which it was covered by the said insurance. The complainant/respondent incurred an expenditure for the repair of the taxi jeep to the tune of Rs.40,030/-.

(3.) The contention of the appellant/opposite party in the District Forum was that the jeep driver did not have an effective driving licence inasmuch as the licence issued by the R. T. O. , Bhilai was for light motor vehicle only.