UNITED INDIA INSURANCE CO LTD Vs. ANAND Y BANDEKAR

JUDGEMENT

(1.) THE appeal seeks to challenge order dated 6.6.2006 passed by the District Forum, South Goa at Margao. Appellant herein was original Opposite Party, while Mr. Anand Y. Bandekar was original Complainant. Parties shall be referred to as arraigned in the complaint.

(2.) FACTS are that Complainant was owner of Leyland bus No. GA 02 -T -4268 which was insured with the Opposite Party under Policy No. 1999/04751 for the period 21.4.2001 till 20.3.2002. The bus met with an accident on 10.12.2001. Complainant said to have repaired the bus and incurred an expenditure of Rs. 33,000 As such, he claimed the same from the opposite party who instead informed that they had sanctioned an amount of Rs. 14,000 which has been estimated according to their valuers.

(3.) DISSATISFIED by the amount offered by the opposite party, the Complainant approached the District Forum and prayed that he be paid the entire claim of Rs. 33,000 along with interest @ 22% p.a. from 25.2.2002 till final payment.