RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. THANWAR YADAV

JUDGEMENT

(1.) S .C. Vyas, President: 1. This appeal is directed against the order dated 02.05.2011 of District Consumer Disputes Redressal Forum, Raipur (C.G.) (hereinafter called ''District Forum '' for short) in Complaint Case No.191/2010, whereby allowing complaint of the respondent herein, the appellant/Insurance Company has been directed to pay a sum of Rs.2,22,326/ - to the complainant along with interest @ 6% p.a. from the date of filing of the complaint till date of payment and also to pay Rs.5,000/ - as compensation for mental agony and Rs.1,000/ - as cost of litigation on account of damages to the insured vehicle Swaraj Mazda, in a road accident.

(2.) IT is not in dispute that a vehicle Swaraj Mazda bearing No.C.G.04/J -8442 is of the registered ownership of the respondent, Thanwar Yadav and was insured by the appellant Insurance Company for a period between 19.10.2008 to 18.10.2009 as Goods Carrying vehicle and licence carrying capacity including driver was three as per terms of the policy.

(3.) LEARNED District Forum, did not agree with the defence taken by the Insurance Company and allowed the complaint by the impugned order.