NATIONAL CONSUMER DISPUTES
REDRESSAL COMMISSION
NEW DELHI
REVISION PETITION
NO. 532 OF
1998
(From the order dated 1.4.98
in appeal No.168/97
of the State
Commission, UT Chandigarh)
K.L.
Malhotra
Petitioner
Vs.
Oriental
Insurance Co. & Anr.
Respondents
BEFORE:
HONBLE MR. JUSTICE D.P. WADHWA,
PRESIDENT
MRS. RAJYALAKSHMI RAO, MEMBER.
MR. B.K. TAIMNI, MEMBER
Insurance claim - insurer cannot hold back
the amount due
as pressure
tactic to get receipt of full
satisfaction from insured -
such practice
must stop forthwith.
For the petitioner : In Person
For the respondents : N E M O
ORDER
Dated the 15th January, 2002
PER JUSTICE D.P. WADHWA,
(PRESIDENT).
The matter has been called at second
time. Nobody appears for the
respondent. We, therefore, proceeded
to hear the arguments of the petitioner who appeared in person.
Complainant is the petitioner before us. He is aggrieved by the order of the State
Commission reducing the amount of compensation payable to him on account of the
accident of his car which was comprehensively insured with the
respondent-insurer. On a complaint
filed by the complainant-petitioner, District Forum awarded him
Rs.34,519.27 against the insurer and Rs.5,000/- against the respondent No.2 - opposite party No.2 for
delay in delivery of the car after repairs.
State Commission while upholding the award of Rs.5,000/- against the second respondent, reduced the
amount of compensation that was awarded
against insurer to Rs.19,268/-.
Petitioner owned a Maruti van which was insured with the
respondent-insurer for the period from 8.5.90 to 7.5.91. It was involved in an accident on
9.2.1991. On the insurer being
intimated, a surveyor was appointed to survey the damaged vehicle who assessed
damage at Rs.20, 868/- . Vehicle was
given for repairs to the second
respondent who admittedly is the authorised agent of the manufacturer of Maruti
vehicles for sales and service of Maruti vehicles.
Second respondent presented the complainant
with a bill of Rs.37,557.27 for which he wanted reimbursement from the
insurer. However, the insurer wanted to settle the claim for
Rs.20,868/- which was not agreeable to
the petitioner and he wrote words under
protest on the receipt purported to be given
in full and final settlement of the claim of the petitioner. Because of this writing, it would appear
insurer did not make any payment to the
petitioner. Rather by writing letter
subsequently, insurer reduced the amount of compensation to Rs.19,268/-.
Alleging deficiency in service complainant
approached the District Forum. It was
observed by District Forum that there was no justification for the insurer to reduce the amount of
compensation from Rs.20,868/- which was
originally agreed to be given by it to Rs.19,268/-. It was pointed out that the
second respondent was the authorised sales and service agent of the
manufacturer. District Forum then took
note of the argument of the insurer that depreciation has to be allowed on the
value of the old parts which were replaced by new parts. Accepting that argument, District Forum
arrived at the amount of compensation of Rs.34,519.27. District Forum also awarded Rs.5,000/- to
the petitioner against second
respondent because it delayed repair of the vehicle entrusted to it. We find the order of the District Forum to
be well considered one.
Feeling aggrieved of the order of the
District Forum insurer filed appeal before the State Commission. Without considering the pros and cons of
the case, State Commission just reduced the amount of compensation to be
awarded to the petitioner to Rs.19,268/-.
When repairs had been carried
out by an authorised agent of the
manufacturer there was no justification for the State Commission to ignore that
and to award Rs.19,268/- because the insurer thought that to be the correct amount
to be given. Insurer had not justified
its stand as to why when it agreed to pay compensation of Rs.20,868/- it
brought it down to Rs.19,268/-. Insurer also could not deny the payment of
the amount of compensation to the insured what it itself considered to be the right amount of compensation and it could not withhold
that amount as a pressure tactics
requiring the insured to give it
a receipt of full and final settlement and only then to release the amount of
compensation. This practice of the
insurer must stop forthwith. As far as
it should be clearly understood that if the insured gives an imaginary or inflated claim, it will have to suffer the consequences of exemplary cost
which we may impose on it.
Accordingly, this petition is allowed, order
of the State Commission is set aside and that of District Forum is restored. Since respondents were not represented, there shall be no order
as to cost.
Sd/-
.J.
(D.P.
WADHWA)
PRESIDENT
Sd/-
.
(RAJYALAKSHMI
RAO)
MEMBER
Sd/-
..
(
B.K. TAIMNI)
MEMBER