NATIONAL INSURANCE CO LTD Vs. ASHOK MALHOTRA

JUDGEMENT

(1.) Respondent has been duly served through dasti notice. Since, there is no appearance on behalf of respondent, he is proceeded ex parte.

(2.) Heard.

(3.) Brief facts are, that Respondent/Complainant got his Santro vehicle insured with Petitioner /Opposite Party for a sum of Rs.2,75,000/-. Against the claim of theft of the car, the petitioner assessed the market value of the car at Rs.2,00,000/- and offered the same to the respondent which was accepted by him. According to respondent, the market value of car was the insured amount of the vehicle, he filed complaint before the District Forum, claiming payment of balance amount of Rs.75,000/- plus compensation of Rs.1,00,000/- alongwith cost.