NEW INDIA ASSURANCE CO. LTD., REP. BY ITS DIVISIONAL MANAGER Vs. SYED SALEEM

JUDGEMENT

(1.) This is an appeal filed by insurance company questioning the order of the District Forum that went against it.

(2.) The facts that led to filing this appeal are briefly as follows:

(3.) The complainant insured his vehicle with the appellant by paying the requisite premium upon which the appellant issued a policy in respect of the subject vehicle valid from 8-7-2005 to 7-7-2006. On 2-3-2006 the said lorry dashed against a tree in the road margin, as a result it suffered damage. The complainant filed a claim with the appellant to recover the expenses for the repairs. The said claim came to be rejected by the insurance company branding it as false. Thereupon the complainant filed the present C.D. from out of which this appeal arises claiming Rs.2,00,000/- towards the repairs, Rs.15,000/- towards mental agony and Rs.10,000/- towards costs.