NATIONAL INSURANCE CO LTD Vs. RAJESH KUMAR

JUDGEMENT

(1.) The complainant owned a vehicle which he had got registered with the petitioner company for the period from 02.07.2012 to 01.07.2013. The said vehicle met with an accident on 25.03.2013 when a cow suddenly came in front of the vehicle. The accident resulted in injuries to a person namely Sajjan Singh who later expired. A report was lodged with the concerned Police Station on the same day but intimation in writing to the insurer came to be given only on 28.03.2013, as is evident from the written version available on record. Since the vehicle was unattended after the injured had been taken to the hospital, it got burnt due to short-circuiting. It was noticed on 28.03.2013 and another report was lodged with the concerned Police Station.

(2.) The claim not having been paid, the complainant approached the District Forum by way of a Consumer Complaint.

(3.) The complaint was resisted by the petitioner primarily on the ground that there was delay of three days in intimating the accident and the vehicle was left unattended for three days. The investigator appointed by the insurer opined that the accident was the handy work of the complainant itself.