NATIONAL INSURANCE COMPANY LIMITED Vs. AMBALA BELTING HOUSE
LAWS(P&H)-2022-5-232
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 06,2022

NATIONAL INSURANCE COMPANY LIMITED Appellant
VERSUS
Ambala Belting House Respondents


Referred Judgements :-

NARINDER SINGH VS. NEW INDIA ASSURANCE COMPANY LTD [REFERRED TO]


JUDGEMENT

RAJ MOHAN SINGH, J. - (1.)Petitioner has assailed the order dtd. 19/10/2015 passed by the Permanent Lok Adalat (Public Utility Services) Ambala/respondent No.2 being illegal, arbitrary and without jurisdiction.
(2.)Respondent No.1 had purchased a vehicle on 8/1/2011 for personal necessity and got the same insured from the petitioner on the same day. As per certificate of insurance-cum-policy schedule, insurance was valid from 9/1/2011, 4.00 P.M. to midnight of 8/1/2012. The cover note was issued by the petitioner showing payment of requisitepremium against the insured value of Rs.5,97,550.00. Temporary certificate of registration was issued. The vehicle was required to be permanently registered on the due date after completion of all the necessary formalities.
(3.)The vehicle in question was never permanently registered and the same was stolen in the intervening night of 5/6/5/2011. Respondent No.2 accepted the claim of respondent No.1 thereby awarding an amount of Rs.5,97,550.00in favour of respondent No.1 and against the petitioner with cost(s) of Rs.5,000.00 towards unnecessary harassment and compensation.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.