NEW INDIA INSURANCE CO. LTD. Vs. BIMLESH

JUDGEMENT

(1.) THE respondent/complainant purchased a car No.HR -06 -J -3124 make Santro on 02 -04 -2004 and obtained an insurance policy in respect of the above referred vehicle from the petitioner -company for the period from 08 -04 -2005 to 07 -04 -2006. On 02 -11 -2005, the said vehicle caught fire and got totally damaged along with its original papers. A report was lodged with the police in this regard on the same date. On being informed, a surveyor was also appointed by the petitioner -company for assessment of the damage to the vehicle, but the claim was later repudiated by the insurance company, on the ground that the vehicle had not been registered in the name of the complainant.

(2.) BEING aggrieved from the rejection of her claim the complainant approached the Central Consumer Disputes Redressal Forum, Delhi (for short, the District Forum), seeking the following reliefs:

(3.) THE complaint was resisted by the petitioner -company, on the sole ground that the vehicle was not registered in the name of the complainant at the time it got damaged. The District Forum vide its order dated 24 -07 -2007, gave the following directions: