RELIANCE GENERAL INSURANCE CO Vs. PRAHLAD CHAND GURJAR

JUDGEMENT

(1.) The complainant/respondent owned a vehicle which he had got insured with the petitioner company for the period from 19.12.2010 to 18.12.2011. On 22.9.2011, the said vehicle allegedly met with an accident and got damaged. On intimation being given to the insurer, a surveyor was appointed to inspect the vehicle and assess the loss. The surveyor assessed the loss to the complainant at Rs.2,32,000/-. The claim, however, was repudiated vide letter dated 31.8.2012, which to the extent it is relevant, reads as under:-

(2.) Being aggrieved from the repudiation of the claim, the complainant approached the concerned District Forum by way of a consumer complaint.

(3.) The complaint was resisted by the petitioner company primarily on the ground on which the claim had been repudiated.