UNITED INDIA INSURANCE COMPANY Vs. CHARAN DASS

JUDGEMENT

(1.) This appeal has been directed by the opposite parties against order dated 25.7.2006 passed by Consumer Disputes Redressal Forum-Ludhiana (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent Charan Dass (complainant) was accepted and United India Insurance Company was directed to pay the amount as per rules and regulations and terms and conditions of the policy keeping in view report of the Surveyor Ex. R.5 along with interest @ 9% p. a. from the date of repudiation of claim till entire payment was made.

(2.) Briefly stated the facts are that Shri Charan Dass, respondent (complainant) was owner of TATA Sumo bearing No. PB-10au-8653. It was got insured with United India Insurance Company Limited vide policy dated 17.10.2001 with effect from 17.10.2001 to 16.10.2002. Unfortunately an accident had taken place on 10.3.2002 as the TATA sumo struck against a tree on the side of road and was totally damaged. DDR No.11 dated 10.3.2002 was recorded with Police Station, Raikot. Intimation was also given about the accident to United India Insurance Company Limited which appointed Surveyor and the Surveyor assessed loss to the tune of Rs.1,85,000 but the Insurance Company failed to pay this amount in spite of registered notice.

(3.) Alleging deficiency in service, complaint was filed.