KIRPA RAM Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 21. 2. 2007 passed by Consumer Disputes Redressal Forum-II, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which his complaint was dismissed as meritless.

(2.) BRIEFLY stated the facts are that appellant (complainant) bought Janta Personal Accident insurance Policy vide cover note No. CH264787 Annexure C-1 from the respondent by making payment of Rs. 300 effective from 29. 9. 1998 to 28. 9. 2010.

(3.) IT was averred that appellant (complainant) left his house from Mauli Jagran for distributing Jagran cards and when after distributing cards at Ram Darbar, he was returning to his house, then near Hallomajra Chowk a Tata Sumo at a high speed from behind struck against his motorcycle bearing registration No. HR01-D-9086 and caused him injuries. He was taken to Government Hospital, Sector-32, Chandigarh for treatment by Mr. Surinder and others and was treated there. However, no FIR was registered against the driver of Tata Sumo as he was won over by the police and only DDR No. 40 dated 23. 3. 2004 was registered in Police Station, Sector-31, Chandigarh. After recovery, complaint was filed to the Illaqa Magistrate, Chandigarh and also gave information to the respondent vide letter dated 12. 10. 2004 vide Annexure C-3 but despite reminders and legal notice, the claim was not paid to him.