ORIENTAL INSURANCE CO LTD Vs. SIDDALINGAMMA

JUDGEMENT

(1.) Brief facts are, that Respondent/Complainant was having comprehensive insurance policy commencing from 03.09.2004 to 02.09.2005 for her vehicle. It is stated, that on 29.12.2004 at about 7.40 a.m., the said vehicle met with an accident and was severely damaged. A complaint was made to the Police Station and information in this regard was also made to the Petitioner/ Opposite Party. Respondent spent a sum of Rs.76,672/- which includes labour charges as well as spare parts for repairs of the vehicle and submitted the claim with the petitioner. However, petitioner repudiated the same on 08.06.2005 on the ground, that driver of the vehicle was not holding valid and effective driving license to drive the vehicle. Thus, a consumer complaint was filed before the District Forum.

(2.)

(3.) Petitioner contested the complaint and filed its written statement, denying all the allegations made by respondent in her complaint.