M R SHANTHAPPA Vs. NAVEENCHANDRA RAJ

JUDGEMENT

(1.) This appeal is directed against the order dated 7.11.2002 of Consumer Disputes Redressal Commission, Maharashtra State dismissing the complaint.

(2.) Petitioner, owner of transport vehicle bearing Registration No. MCY 2793 obtained a policy from the respondent/Insurance Company for the period from 23.10.1993 to 22.10.1994. Insured amount was Rs. 1,56,000. Vehicle met with an accident on 24.9.1994. In regard to the accident FIR was lodged with the police. Respondent was also intimated by the appellant. Respondent appointed L.M. Kirpalani as a Surveyor. Appellant submitted estimate of Rs. 1,91,626.64 towards cost of the spare parts needed and labour charges. On claim not being settled, the appellant filed complaint which was contested by the respondent/Insurance Company.

(3.) We have heard Mr. R.H. Pal for appellant and Mr. A.K. Raina for respondent and have been taken through the record.