PALTU RAM Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) REVISION petition no. 2191 of 2013 has been filed challenging the judgment dated 19.01.2011 coupled with the order dated 07.10.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ( 'the State Commission ') in appeal no. 1987 of 2004.

(2.) THE brief facts of the case as per the petitioner/ complainant are that the petitioner had purchased a new brand Swaraj Mazda from M/s Swaraj Mazda Ltd., Pune for a sum of Rs.5,13,216/ - on 28.03.2001, the body and chasis of the Swaraj Mazda was prepared by Khan Brothers and Body Repairing Kapashera Delhi for a sum of Rs.70,000/ -. The above said vehicle was got financed from M/s Interstate Finance Ltd.,/ City Corporation Finance India, Delhi. The above said vehicle bearing Engine no. S/CBN 044677, Chasiss no NBW EL 4GN 0052027 was fully insured by the respondent against a value of Rs.5,50,000/ - vide cover note no. 216354 dated 30.03.2001. It was a comprehensive insurance policy. On purchasing the above said vehicle, the petitioner entered into an agreement with M/s Speedage Express Cargo a division of ARC India Ltd. On 01.04.2011 and attached the vehicle in question bearing registration no. HR 55 - 8007 with effect from 01.04.2001 to 31.03.2003.

(3.) HOWEVER , the respondent has delayed the payment of the total loss to the tune of Rs.5,50,000/ -. The application in respect of the payment of loss was also given on 04.04.2002 and again verbally so many times, but the respondent has not paid any heed towards the request of the petitioner rather delayed the matter on one pretext or the other and has not settled the claim of petitioner till today.