- (1.) THIS appeal, under Section 15 of the Consumer Protection Act, 1986 , is directed against the order dated 13.8.2004 in Complaint No. 42/2004 by District Consumer Disputes Redressal Forum, Sarguja (hereinafter called the District Forum for short) directing the respondent/insurer to pay to the appellant a sum of Rs. 19,415/ - as compensation as well as cost of Rs. 1,000/ -.
(2.) THE relevant averments in the complaint necessary for the disposal of this appeal stated in brief are that the complainant is the owner of the vehicle No. CG -15 ZB -0329, which was comprehensively insured with the respondent/insurer for the period from 22.1.2003 to 21.1.2004. Undisputably the said vehicle met with an accident on 6.3.2003 while going from Ambikapur to Balrampur. The intimation of the accident was given by the complainant/appellant to the respondent/insurer. Consequently, respondent/insurer appointed a Surveyor who found that the vehicle was damaged, details of which are as mentioned in his report. The Surveyor assessed the net loss of Rs. 19,415/.
(3.) THE complainant/appellant feeling aggrieved with the extent of loss as assessed by the Surveyor, approached the District Forum and filed a complaint wherein he claimed compensation of Rs. 4,12,000/ -. The complaint was resisted by the respondent/insurer. District Forum by the impugned order awarded compensation of Rs. 19,415/ - as assessed by the Surveyor. The complainant/appellant has challenged the quantum of compensation awarded. It has been prayed by the complainant/respondent that the compensation as claimed by him should have been awarded.;