SALINDER KUMAR Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 1.5.2015 passed by the learned State Consumer Disputes Redressal Commission, U.T., Chandigarh (in short, 'the State Commission') in Appeal No. 91 of 2015 Salinder Kumar Vs. The New India Insurance Co. Ltd. by which, appeal was dismissed.

(2.) Brief facts of the case are that complainant/Petitioner owner of Car HR 03P 7241 got it insured from OP/respondent for a period of one year from 18.1.2013 to 17.1.2014. Car met with an accident on 24.10.2013. FIR was lodged and Complainant got his car repaired. Complainant submitted claim to OP which was repudiated on the ground that at the time of accident, complainant was not holding valid and effective driving licence. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that complainant's licence was valid only upto 29.5.2013 and he was not holding valid driving licence at the time of accident, claim was rightly repudiated and prayed for dismissal of complaint. Learned District forum dismissed complaint. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the petitioner and perused record.