BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. 7TH FLOOR,BLOCK Vs. ANITA MAHAJAN & ANR. W/O SH.RAMESH MAHAJAN, C/O M.R JEWELLERS, MAIN BAZAR, BATA CHOWK, GURDASPUR,TEHSIL & DISTRICT: GURDASPUR PUNJAB

JUDGEMENT

(1.) This revision is directed against the order dated 06.06.2014 of the State Commission, Punjab in Appeal No. 987 of 2010.

(2.) Briefly put the facts relevant for the disposal of the revision petition are that Smt. Anita Mahajan and Sh. Agya Pal Singh filed a joint consumer complaint against the Petitioner/Insurance Company alleging that Smt. Anita Mahajan(Complainant No.1) was the original owner of vehicle No. JK-2X-3322. She got the vehicle insured with the Petitioner-Insurance Company in the year 2005 and the insurance policy was renewed from year to year.

(3.) That on 18.03.2008, the original owner (C-1) sold the aforesaid vehicle to Sh. Agya Pal Singh (C-2) and delivered the possession of the Car to him. The earlier policy taken by complainant no. 1 was expiring on 21.03.2008. Complainant No.1-Anita Mahajan despite of having sold the car to Complainant No.2-Agya Pal Singh got the fresh insurance of the car by way of renewal of the policy for the period from 22.3.2008 to 21.03.2009.