- (1.) - This is an appeal against the order dated 13.8.1999 passed by the District Forum, Nainital whereby the complaint of the complainant was rejected.
(2.) THE complainant had a Mahendra Jeep. It was insured from 17.6.1997 to 16.6.1998 for a sum of Rs. 2,00,000/ -. It met with an accident on 16.8.1997 near Pitthoragarh. The complainant lodged the claim with the Insurance Company but it was repudiated. Therefore, he filed the complaint for recovery of Rs. 2,00,000/ -, insured amount.
(3.) THE Insurance Company admitted the insurance. However, it alleged that there was no endorsement on the licence of the driver for driving the vehicle in the hills of Kumaon, although there was no endorsement for driving the vehicle at Dehra Dun. It is said that since the driver did not hold a valid licence, therefore, the claim was repudiated. After taking the evidence of the parties and hearing them the learned Forum held that although the driver has got the licence to drive the vehicle in the hills of Dehra Dun, i.e., Garhwal region but he has got no endorsement to drive the vehicle in Kumaon region. The learned Forum held that although the roads are similar but since this is a valid and technical objection, the complaint was rejected. Against this order the present appeal has been filed.;