CHATTAR SINGH Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The complainant/petitioner owned a jeep bearing registration No. HP-09B-0837, manufactured in 2008. The said vehicle was got insured with the respondent for the period from 3.4.2012 to 2.4.2013 for a sum assured of Rs. 4 lacs. The vehicle met with an accident on 6.5.2012 and the complainant claims to have spent a sum of Rs. 2.25 lacs on its repair including replacement of parts. The insurer however, paid only a sum of Rs. 64,887.50 to the complainant as per the recommendation made by the surveyor. Being aggrieved, the petitioner/complainant approached the concerned District Forum by way of a Consumer Complaint.

(2.) The complaint was resisted by the respondent which inter alia pleaded that the surveyor had rightly assessed the loss to the complainant.

(3.) The District Forum directed the respondent to pay a sum of Rs. 1,60,613 to the complainant in addition to the sum of Rs. 64,887.50 which had already been paid to him along with compensation quantified at Rs. 10,000 and the cost of litigation quantified at Rs. 3,000.