A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant is the owner of the Mahindra Maxi Cab Van TN 41-J-8197 having insurance for the vehicle from 13.11.05 to 12.11.06 from the opposite party and as the vehicle met with an accident on 24.5.06 at about 9.30 pm while on travel there was injuries to the 12 persons and driver apart from the heavy damages to the vehicle and thereby police case was registered and a claim was made from opposite party for Rs.1,01,000/- towards the damages for the vehicle which was repudiated by the opposite party for the reasons that there was violation of condition.
(3.) Aggrieved by the same the complainant came forward with this consumer complaint claiming the sum of Rs.1,01,000/- towards the insurance amount with interest and Rs.50,000/- as compensation for mental agony and for costs.;