PUNEET PHUTELA Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Mr. Puneet Phutela, the complainant, purchased a Truck, which met with an accident, on 14.06.2004, during the subsistence of the insurance policy. The Surveyor assessed the loss of the Truck in the sum of Rs.1,39,587/-, for repairs. The Oriental Insurance Co. Ltd., the OP, repudiated the claim of the complainant, on the ground that the driving licence of the driver was found to be invalid.

(2.) The District Forum allowed the complaint and directed the Insurance Co., OP, to pay a sum of Rs.1,99,591/- as claimed by the complainant along with interest @ 9% p.a, from the date of lodging of the claim, till its payment. It also imposed litigation expenses in the sum of Rs.5,000/- and awarded damages in the sum of Rs.10,000/-.

(3.) The State Commission, however, accepted the appeal filed by the insurance company and dismissed the complaint.