UNITED INDIA INSURANCE CO LTD Vs. KISHORE SHARMA

JUDGEMENT

(1.) Revision petition no. 2600 of 2014 has been filed against the order dated 07.04.2014 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') in Appeal no. 822 of 2012.

(2.) The brief facts of the case as per the respondent/ complainant are that the respondent an educated unemployed youth, for his bread and butter, on 20.11.2009 purchased a jeep for Rs.5,32,500/- from M/s Xylo Motors on loan from Mahindra and Mahindra and Com. The said vehicle was purchased by the respondent to ply it as a taxi. After finalization of purchase deal, the seller of the vehicle, i.e., M/s Xylo Motors issued a temporary registration certificate no. RJ 07 TA 122376 which was valid for one month and the petitioner insurance company issued a policy for comprehensive risk for the period from 20.11.2009 to 19.11.2010.

(3.) On 29.11.2009, the respondent went to village Bidasar from his village Tehandesar in a marriage party and on 30.11.2009 in the morning at 05.00 a m when the respondent was coming back to his village and on Bidasaw Sandwa road near village Sandwa Bhatlai suddenly a cow appeared before the vehicle and the vehicle got imbalanced, overturned and damaged. Respondent's vehicle was being driven by Kishna Ram who possessed the driving licence to drive such type of vehicle. Due to this accident the respondent and his driver sustained minor injuries but the vehicle was totally damaged.