NATIONAL INSURANCE CO LTD Vs. AVTAR SINGH

JUDGEMENT

(1.) PETITIONER herein who was the complainant before the District Consumer Disputes Redressal Forum, Amritsar (hereinafter referred to as the District Forum for short) has filed the present Revision Petition.

(2.) BRIEFLY stated, the facts of the case are: -Respondent/complainant had filed the complaint before the District Forum alleging that he was the owner of Maruti Car bearing Registration No. PB-02-AC-3363, which was insured with the petitioner. The validity of the policy was from 21. 11. 2001 to 20. 11. 2002. The vehicle met with an accident on 29. 09. 2002. Respondent incurred an expenditure of Rs. 1,17,391. 63 on repair of the vehicle and a sum of Rs. 1,500/- as towing charges. Thus, in total, the respondent spent a sum of Rs. 1,18,891/ -. He submitted his claim to the petitioner-Insurance Company which was repudiated aggrieved against which the respondent filed the complaint before the District Forum.

(3.) ON being noticed, petitioner filed its reply. It admitted the factum of insurance of car and occurrence of accident. Petitioner took the stand that the claim of the respondent could not be entertained as the car was fitted with CNG Gas Kit, which was not permissible under the rules of the Insurance Company.