NATIONAL INSURANCE COMPANY LTD. Vs. DEV RAJ

JUDGEMENT

(1.) WE have heard the learned counsel for the parties and with their assistance have examined the record of this case.

(2.) VEHICLE being insured on the date of accident is admitted by the appellant. However, liability to indemnify the respondent was seriously contested as he had failed to provide necessary documents including driving licence of the driver who was on the wheels at the time of accident. Record of the case shows that when claim of the respondent No. 1 was not settled, he filed the complaint and placed on record number of documents including driving licence of the driver Pawan Kumar and the bills totalling in the sum of Rs. 20,261// - against his claim of Rs. 51,500/ - having been spent by him in the repair of the vehicle.

(3.) DISTRICT Forum below after hearing the parties, has allowed the complaint and directed the appellant to pay a sum of Rs. 20,261/ - with 9% interest from the date of filing of the complaint i.e. 18.5.2004 till payment along with cost of Rs. 1000/ -.