SUSHILA DEVI Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) this appeal has been directed by the complainant against order dated 3.10.2007 passed by Consumer Disputes Redressal Forum-I, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), whereby her complaint was dismissed being meritless.

(2.) Briefly stated the facts are that a motorcycle model 2005 bearing Registration No. HR-49-A-4382 was registered in the name of Sh. Balu Ram, husband of the appellant (complainant ). The said motorcycle was also insured with the respondent (Oriental Insurance Company Ltd.) vide policy No.4961 of 2006, whose copy is Annexure C-1.

(3.) It was next averred that unfortunately Sh. Balu Ram died in a road accident on 1.11.2005 while driving his motorcycle. The copy of the DDR registered with the police is Annexure C-2.