DINESH CHAND Vs. NEW INDIA ASSURANCE CO LTD
LAWS(RAJCDRC)-2006-9-1
RAJASTHAN STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on September 06,2006

DINESH CHAND Appellant
VERSUS
NEW INDIA ASSURANCE CO LTD Respondents

JUDGEMENT

- (1.)THIS appeal has been filed by the complainant -appellant against the order dated 20.10.1998 passed by the District Forum, Udaipur in complaint case No. 45 of 1997, by which the complaint of the appellant was dismissed.
(2.)IT may be stated here that the complainant -appellant had filed a complaint against the respondent Insurance Company on 4.1.1997 inter alia stating that a bus No. RJ - 27 -P -0017 was insured with the respondent Insurance Company and that bus had met with an accident on 16.5.1995 and for the damage to the bus a claim was preferred by the complainant -appellant before the respondent Insurance Company. But that claim was repudiated by the appellant company through letter dated 14.12.1995 inter alia stating that at the time of accident the licence which is alleged to have been issued by the DTO, Una of Himachal Pradesh was found forged one. Thereafter the complaint was filed.
(3.)A reply was filed by the respondent Insurance Company and in the reply the same plea was taken by the Insurance Company which was taken by them in their repudiation letter dated 14.12.1995.
The District Forum after hearing both the parties through the impugned order dated 20.10.1998 had dismissed the complaint inter alia holding that at the time of accident the licence of the driver was not valid.



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