KANAKALAKSHMI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This Revision Petition is directed against the order passed by the Karnataka State Consumer Disputes Redressal Commission in Appeal No. 6/96 on 8th January, 1999. The facts of the case are as follows:

(2.) The petitioner, Mrs. Kanakalakshmi purchased a new Maruti Omni from Mondovi Motors Limited with financial assistance from Karnataka State Finance Corporation on 15.2.1993. The vehicle had the coverage of Comprehensive Insurance from Oriental Insurance Company Limited on payment of premium of Rs. 3,331/- for a period of one year from 15.2.1993 to 14.2.1994. During the currency of the insurance, the vehicle met with an accident on 12.6.1993. Immediately, thereafter she filed her claim with the Insurance Company towards damages. The company permitted her to get the vehicle repaired at Mondovi Workshop. The Surveyor inspected the same and after 3 months the insurance company wrote to her repudiating her claim on the ground that the driver's licence held by the driver was not specifically endorsed to drive this vehicle.

(3.) The petitioner filed a case before the District Forum and sought for a direction to the O.P. to pay her a sum of Rs. 45,766.28 that she had claimed, along with compensation of Rs. 25,000/-, interest at 21% p.a. on the claim amount and reimbursement of a sum of Rs. 35,000/- describing it as the amount of interest she had paid on the loans obtained by her from her friends and others at 25% p.a. as detailed in the relief para of her complaint.