BANOWARILAL AGRAWALLA Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) The petitioner was the complainant before the District Forum, where he had filed a complaint alleging deficiency in service on the part of the respondents.

(2.) Brief facts of the case are that the complainant had purchased a second hand vehicle from one E.C. Bose & Co. for a consideration, which was insured with the respondent No. 1, which was damaged extensively by fire on 10.9.1995. On a claim being preferred by the purchaser/complainant, the claim was repudiated on the ground that since the policy has not been transferred in the name of the complainant, the claim cannot be settled in his favour. Thus, alleging deficiency in service, a complaint was filed before the District Forum, which was dismissed.

(3.) An appeal being filed by the petitioner before the State Commission, met with the same fate, hence this revision petition has been filed before us.