BHAGU RAM Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 05.05.2016 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') in Appeal no. 97 of 2016.

(2.) The brief facts of the case as per the petitioner/ complainant are that the petitioner has got his turbo truck vehicle with registration no. RJ 21 GA 2617, insured from the respondent. The period of insurance was from 06.07.2011 to 05.07.2012. According to the petitioner, the turbo truck no. RJ 21 GA 1566 met with an accident on National Highway no. 15 and the petitioner had to incur an expenditure of Rs.13,50,819/- for its repair. A claim was filed but the respondent has not settled the claim.

(3.) The respondent has stated in their reply that the surveyor had assessed the damage at Rs.7,57,059/- in its survey report. There was no valid and effective fitness of the said vehicle of the petitioner and due to violation of the policy conditions, this amount was not payable.