D SHIVA KUMAR Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) In this complaint, under Sec.17 read with Sec.12 of the Act, the complainant has sought compensation in a sum of Rs.5,34,860/- with interest thereon from the Opp. Party, the Oriental Insurance Company Limited. ,

(2.) The complainant had insured his goods vehicle bearing registration No. KA-05-2043 with the Opp. Party for a period from 14.10.1991 till 13.10.1992 as per Exs. C-2 and C-3. The insured sum was a sum of Rs.3,20,000/-.

(3.) The said vehicle met with an accident on 21.6.1992 in the Market Yard near Channegowdana Doddi, on Bangalore-Mysore Road, in consequence of which, the said vehicle got damaged. The complainant further averred that he had spent huge amount for the repair of the said vehicle in a sum of Rs.3,47,878.90.