P PALANISWAMY Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) In this complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the Complainant has sought compensation in a sum of Rs.3,00,000/- from the Opp. Party M/s. Oriental Insurance Company.

(2.) The Complainant had insured his vehicle bearing Registration No. KA-01-1076 with the Opp. Party for a period of one year commencing from 30.1.1992 to 29.1.1993. The insured amount was a sum of Rs.2,20,000/-.

(3.) The said vehicle during the currency of the policy, met with an accident on 30th March, 1992. It sustained serious damages in the said occurrence.