PURANMAL Vs. SHRI RAM GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This revision petition has been filed by Puranmal, the petitioner against the common order dated 07.02.2011 of the Haryana, State Consumer Disputes Redressal Commission, (in short 'the State Commission') in First Appeal No.18 of 2010 and First Appeal No.156 of 2010.

(2.) The facts of the case are that petitioner's vehicle Tata 407 bearing registration No.HR-45-A-1555 met with an accident on 21.05.2009. The vehicle was insured with the respondent, Shri Ram General Insurance Pvt. Ltd.. The revisionist informed the insurance company about this accident and got assessed the loss by Metro Motor Private Ltd Karnal on 23.05.2009. The petitioner submitted the quotation for Rs.2,58,138/-..The Insurance Company appointed the surveyor who assessed the loss at Rs.1,28,757/-. The petitioner did not accept the claim of Rs.1,28,757/- as the cheque was in the name of the financier, allegedly the sister concern of the respondent. The petitioner then filed a consumer complaint before the District Consumer Disputes Redressal Forum, Karnal, (in 'short the District Forum'), which allowed the complaint vide its order dated 26.11.2009 and passed the following orders:-

(3.) The appellant and the respondent both filed two separate appeals before the State Commission, which were disposed of by the State Commission vide its common order dated 7.02.2011. The operative portion is as follows:-