UNITED INDIA INSURANCE COMPANY Vs. JEET SINGH

JUDGEMENT

(1.) This appeal is directed against the order dated 31.5.2003 passed by District Forum, Una, Camp at Amb, in Consumer Complaint No.89/2002.

(2.) Number of pleas were urged on behalf of the parties for and against at the time of hearing of this appeal.

(3.) Mr. Sharma, learned Counsel for the appellant urged that the complaint was barred by time inasmuch as that his client had repudiated the claim of the respondent on 17.2.2000 whereas complaint was filed on 6.4.2002. Purely on question of law, it is not disputed on behalf of the respondent that if this is the factual position, then the complaint would be barred by time. However, Mr. Chauhan hastened to add, that repudiation letter is of 17.8.2000 and was received by his client on this date, therefore, complaint was within time. As such, plea to the contrary on behalf of the appellant is without substance and merits rejection.