S.P.SELVARAJ Vs. DIVISIONAL MANAGER, LTD
LAWS(TNCDRC)-2011-6-39
TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on June 14,2011

Appellant
VERSUS
Respondents

JUDGEMENT

M.THANIKACHALAM J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant/appellant being the owner of the lorry Ashok Leyland Taurus Goods vehicle bearing Registration No.KA-IA-285, insured the same with the opposite party for the period commencing from 14.10.1998 to 13.10.1999 as a comprehensive insurance, for a total value of Rs.8,50,000/-, paying a premium of Rs.14,163/-.
(3.) On 05.09.1999 at about 7.15 p.m. the above said vehicle involved in an accident with the lorry bearing No.KA-04A-9990 in the National Highways No.4 at Nilahar, Tumkur District, in which, the complainant?s vehicle sustained heavy damage, subsequently destroyed completely by fire, since diesel tank was damaged, which got fire. The accident was immediately reported to the opposite party and qualified Surveyor also inspected, submitted the survey report.;


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