BHAG SINGH Vs. SHRIRAM GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Bhag Singh against the order dated 24.10.2016 of the State Consumer Disputes Redressal Commission, Haryana, (in short 'the State Commission') passed in First Appeal No.288 of 2016.

(2.) Brief facts of the case are that the petitioner/complainant insured his vehicle with the respondent and an amount of Rs.4,577/- was paid as premium. The policy was valid from 20.1.2010 to 19.1.2011. On 22.4.2010, the vehicle fell in a drain due to which it was damaged. The petitioner paid money for the repair of the car on different occasions. When the claim was made, he was paid only Rs.47,992.00 on 8.9.2010. The complainant's case is that he was assured that the balance amount will be paid later but the same was not paid.

(3.) The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum Karnal, (in short the 'District Forum'), which was allowed vide its order dated 27.01.2016 as follows:-