NATIONAL INSURANCE COMPANY LTD Vs. RAMA NANDA

JUDGEMENT

(1.) Ia/6287/2015

(2.) The complaint was resisted by the insurer pointing out that the alleged cost of repair of the vehicle even exceeded the insured value of the vehicle. It was further stated in the said reply that the damage to the vehicle had rightly been assessed by the surveyor Shri Manpreet Singh Lamba and the insurer was not liable to pay the amount demanded by the complainant.

(3.) The District Forum vide its order dated 03.10.2008 directed the insurer to pay a sum of Rs.5 Lakhs to the complainant along with Rs.20,000/- as compensation.