NATIONAL INSURANCE COMPANY LTD Vs. DHARMARAJ

JUDGEMENT

(1.) This appeal is by the Insurance Company challenging the order of the DF allowing the complaint of the complainant.

(2.) The parties in this order are referred to according to their position before the DF.

(3.) The said vehicle met with an accident on 10.1.2003 that is within four days from the date of transfer of the vehicle. In the said accident the vehicle suffered certain damage. In respect of this damage, the complainant made a claim before the Insurance Company claiming compensation as the policy was in force as on the date of the accident. But the said claim was repudiated by the Insurance Company on the ground that there is no transfer of insurance policy from the transferor to the transferee as on the date of the accident. This has made the complainant to file a complaint before the DF.