UNITED INDIA INSURANCE CO LTD Vs. ANIL BATTA

JUDGEMENT

(1.) I . A. NO. 4160 OF 2014 This is an application seeking condonation of delay in filing the revision petition. Heard. For the reasons stated in the application the delay is condoned subject to payment of Rs.10,000/ - as cost. The application stands disposed of. The learned counsel for the petitioner undertakes to pay the cost within four weeks. The cost shall be remitted to the complainant within that much period by way of a pay order/demand draft in his name.

(2.) THE complaint was resisted by the insurance company, primarily on the ground that at the time it met with an accident the vehicle was driven by Mr. Lala Ram but the complainant projected one Ratan Lal as Lala Ram. The reason for projecting Ratan Lal as Lala Ram was that Lala Ram did not possess a valid driving license. On investigation the insurance company came to know that Lala Ram resident of Village Gordhapura, Tehsil Rajgarh, Distt. Alwar of Rajasthan have five sons namely Ram Dayal, Ram Avtar, Hari Ram, Nanda Ram and Lala Ram. It would be confirmed during investigation that Lala Ram was also known as Ratan Lal.

(3.) VIDE its order dated 16 -11 -2011 the District Forum dismissed the complaint filed by the respondent.