ICICI LOMBARD GENERAL INSURANCE COMPANY LTD. 4TH FLOOR RED FORT CAPITAL PARSVNATH TOWER, BHAI VEER SINGH MARG, GOLE MARKET, NEW DELHI Vs. YOGESH YADAV S/O SH. DHANVEER, R/O VILLAGE TIKI, TEHSIL AND DISTRICT

JUDGEMENT

(1.) The complainant/respondent purchased a car, bearing registration no. HR-26-J-4780 and got the same transferred in his name on 24.09.2010. At the time of purchase of the car by the complainant, it was insured in the name of its previous owner namely Mr. Jai Prakash. The complainant however, did not get the said policy transferred in his name. The car caught fire on 21.10.2010 and got badly burnt. A claim was then lodged by its previous owner namely Mr. Jai Prakash with the petitioner company which repudiated the same vide its letter dated 31.12.2010, which to the extent it is relevant, reads as under:

(2.) The complaint was then filed by the respondent/complainant Mr. Yogesh Yadav before the concerned District Forum, seeking an award of Rs. 4 lacs on the ground that the vehicle in question was owned by him on the date it got burnt.

(3.) The petitioner company resisted the complaint primarily on the same ground on which the claim had been repudiated.