SHRIRAM GENERAL INSURANCE CO. LTD. Vs. SAMPATI DEVI

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission, Rajasthan dated 09.11.2015 in Appeal No.591 of 2015 whereby the State Commission concurred with the order of the District Forum and dismissed the appeal.

(2.) Briefly put the facts relevant for the disposal of the revision petition are that the respondent/complainant filed a consumer complaint before the concerned District Forum alleging that she had insured her vehicle make Swaraj Mazda having Registration no. RJ-14GA-0031 with the petitioner company. The said vehicle met with an accident resulting in damage. On being informed, the petitioner/OP appointed a surveyor who confirmed the damage caused to the vehicle due to the accident. According to the complainant, she incurred expenses of Rs.2,81,119/- for the repair of the vehicle but her insurance claim was not settled. Being aggrieved, the respondent/complainant raised the consumer dispute.

(3.) The petitioner/OP in the WS admitted that the subject vehicle was insured with the OP. The vehicle met with an accident and sustained damage. According to the petitioner/OP on the basis of survey report, the insurance claim of the complainant was settled for Rs.50,000/- for which a cheque was issued to the complainant after obtaining her consent for settlement. The petitioner/OP pleaded that the complainant after having settled the matter was estopped raising the consumer dispute.