UNITED INDIA INSURANCE COMPANY LTD Vs. AMBIKA

JUDGEMENT

(1.) This appeal is directed against the order dated 12.8.2005, passed by District Forum Chamba, in Consumer Complaint No. 3 of 2005. Vehicle bearing registration No. HP 68-0373 was insured with appellant between 24.1.2003 and 23.1.2004. It met with an accident on 15.1.2004 in which husband of the appellant and father of minor Chain Singh, Sanjay Kumar and Pooja Devi died. Vehicle was badly damaged. Claim was lodged by her with the appellants but without any consequence. Therefore complaint under Section 12 of the Consumer Protection Act, 1986 was filed. We may notice here that appearance was put on behalf of the appellants on 11.3.2005 when following order was passed :

(2.) When the case came up before the Forum below on 8.4.2005 again time was sought for filing their version by the appellants. It was allowed subject to cost of Rs. 200 and for this purpose case was listed for 13.5.2004. Again request was made on this date i.e., 13.5.2005 for time to enable the appellants to file their version but it was declined. This resulted in closure of their right to file its version to the complaint and case was listed for the evidence of the respondent.

(3.) Thereafter, evidence was filed by the respondent and on 10.6.2005 arguments were heard of by both the parties on 8.7.2005. Complaint was disposed finally on 12.8.2005. Hence this appeal by the appellants.