M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent / complainant being the owner of Cargo Tempo bearing Registration No.TN?27?H-2707, insured the same with the opposite party. On 17.04.2005, it met with an accident, collided with TN-23-E-4957 at Sulagiri on NH 7, in which, the vehicle was completely damaged. The vehicle was driven by one A.Perumal, who was having a valid license.
(3.) The complainant claiming damage enclosing Survey report, lodged a claim with necessary documents, which was repudiated, as if, the driver name differs, thereby they have committed deficiency in service. Thus alleging, a consumer complaint was filed for the recovery of a sum of Rs.1 lakh with costs.;