KEDAR NATH SETHI Vs. NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) This appeal had been directed by the complainant against order dated 23.8.2005 passed by District Consumer Disputes Redressal Forum-I, U. T. Chandigarh, whereby his complaint was dismissed.

(2.) Briefly stated the facts are that the appellant owned car No. CH01j-3318 which was insured vide policy No.31/00/1053 with New India Assurance company Ltd. SCO-58, Sector-26, Chandigarh. The said vehicle met with an accident. The Insurance Company got the vehicle inspected from different Surveyors for the purpose of granting of compensation. The claim was lodged with respondents after completion of formalities but later on he was informed that the file relating to his claim had been misplaced.

(3.) It was next averred that the appellant met the Regional Manager of New India Assurance Company and handed over all the documents and vide letter dated 23.7.2004 he was informed that the claim file had been destroyed as per norms of the company. Alleging deficiency in service on the part of respondents, appellant filed complaint and claimed an amount of Rs.20,000 with interest as compensation.