M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent/complainant being the owner of a Fiat Car, bearing Registration No.TN-27-C-2313, insured the same with the opposite party for the period from 16.7.2003 to 15.07.2004, by paying a premium of Rs.2,946/-. The said vehicle met with an accident on 19.5.2004, in which, it sustained damages, which was inspected by the Surveyor, appointed by the opposite party, on information.
(3.) The complainant has spent nearly a sum of Rs.45,000/- towards repair charges. Claiming the said amount with relevant documents, a complaint was lodged and the opposite party had not settled the claim and even for the notice, there was no reply, thereby, the opposite party had committed negligence as well as deficiency, causing mental agony to the complainant, for which, he is entitled to a compensation of Rs.50,000/-, in addition to, repair charges of Rs.45,000/-.;