UNITED INDIA INSURANCE CO. LTD Vs. DADA MIYAN

JUDGEMENT

(1.) The complainant/respondent purchased a vehicle bearing registration No.KA 36/P 5566. The said vehicle, at the time it was purchased, was insured by the petitioner-insurance company by way of a policy which was valid for the period from 28-09-2006 to 27-09-2007. However, despite purchasing the vehicle and getting it transferred in his name on 31-10-2006, the complainant/respondent did not apply to the insurance company to transfer the insurance of the said vehicle in his name. On 28-01-2007, the vehicle met with an accident. A claim in this regard was lodged by the complainant with the insurance company. The claim was declined on the ground that the policy did not stand in the name of the complainant.

(2.) Being aggrieved from denial of his claim the complainant/respondent filed a complaint before the Raichur District Consumer Disputes Redressal Forum (for short, the District Forum). The said forum directed the petitioner-insurance company to pay a sum of Rs.1,50,000/- the same being the insured value, along with compensation amounting to Rs.8,000/-.

(3.) Being aggrieved from the order of the District Forum the insurance company approached the Karnataka State Consumer Disputes Redressal Commission (for short, the State Commission) by way of an appeal. The said appeal having been dismissed by the State Commission vide its order dated 17-10-2008, the insurance company is before us by way of this revision petition.