ORIENTAL INSURANCE CO LTD Vs. KRISHNAVENI LAKSHMANAN

JUDGEMENT

(1.) The appeal is directed against the order of the District Consumer Disputes Redressal Forum, Madras dated 29.3.93 in O. P.48/92. The opposite parties are the appellants.

(2.) The husband of the first complainant and father of complainants 2 and 3 late Mr. Lakshmanan who owned a scooter had taken up a policy with the opposite party Oriental Insurance Company Ltd. He met with an accident while driving the vehicle and died on 29.5.91 during the period of policy. The complainant claimed the policy amount of Rs.20,000/- and this was resisted by the opposite party. Hence this claim.

(3.) The opposite parties contended that Indian Motor Tariff No.71 incorporated in the policy did not cover the insured and it covered only drivers other than the paid drivers. Insured who drove the vehicle was not covered by the policy.