NATIONAL INSURANCE CO LTD Vs. SANT KUMAR GOYAL

JUDGEMENT

(1.) This revision is directed against the order of the State Consumer Disputes Redressal Commission, Punjab dismissing Appeal No. 703 of 1999 dated 21.3.2001 by rejecting repudiation of the insurance claim.

(2.) The insured vehicle of the complainant/respondent suffered accidental damage on 26.1.1997. It was got repaired and the loss assessed by the Insurance Company was Rs. 53,515.00. The claim of the complainant/respondent was repudiated on the ground that the driving licence of the driver employed by the complainant/owner was fake as per inquiry report dated 20.10.1998 by Ext. R-3 of Additional Licensing Authority. The District Forum by relying on the judgment reported as 1998 (2) CON.LT 370, Des Raj Vs. United India Insurance Co. Ltd., accepted the claim of the complainant by allowing the claim of the petitioner for payment of Rs. 53,515.00. The State Commission confirmed the order of the District Forum.

(3.) Feeling aggrieved by the aforesaid order, the present revision has been filed.