PRIYANKA JOSHI Vs. ICICI LOMBARD GENERAL INSURANCE

JUDGEMENT

(1.) THIS appeal has been filed by the complainant appellant against the order dated 8.12.08 passed by the District Forum -I,Jaipur in Complaint Case No. 270/08, by which the complaint of the complainant appellant was allowed against the respondents Insurance Company in the manner that the respondents were directed to make payment in respect of two accidents by which the vehicle was damaged and in case she is still dissatisfied,she would be free to file a fresh complaint.

(2.) IT arises in the following circumstances: That the complainant appellant had filed a complaint against the respondents Insurance Company before the District Forum -I, Jaipur on 13.3.2008 inter alia stating that she had purchased a Maruti car on 31.12.2004 and thereafter she has got the car insured with the respondents Insurance Company and the insurance period was going to expire on 31.12.2007 and before that a letter dated 11.7.2007 was received by the complainant appellant from the office of the respondents Insurance Company for renewal of the insurance period and in compliance of that letter a post -dated cheque dated 25.12.2007 was sent to the office of the respondents and since the insurance period was to expire on 31.12.2007 and since the letter for renewal of the policy was not received by the complainant appellant from the respondents, therefore, for the deficiency the complaint was filed.

(3.) NOTE : So far as the issue of two accidents after the renewal of the policy is concerned, there is no dispute between the parties as the respondents had not filed any appeal against the impugned order dated 8.12.2008.