State Consumer Disputes Redressal Commission
New India Assurance Co.Ltd. vs M/S.Lekhraj Shevaram on 31 March, 2011
BEFORE THE CONSUMER DISPUTES REDRESSAL COMMISSION, RAJASTHAN, JAIPUR APPEAL NO: 92/2004 The New India Assurance Co. Ltd. Through its Asstt.Manager, Jaipur Vs. M/s. Lekhraj Shevaram, 454 Chandpole Bazar, Jaipur through its Partner Tulsi Das Manwani 31.3.2011 Before: Mr.Justice Ashok Parihar- President Mr.Sikandar Punjabi- Member
Mr.Vinay Kumar Chawla- Member Mr.Vizzy Agarwal counsel for the appellant Mr.Sukhraj Jain representative on behalf of the respondent BY THE STATE COMMISSION The appeal is directed against the order dated 28.11.03 passed by the District Forum, Camp Jaipur by which while allowing the complaint of the respondent, the appellants have been directed to pay a sum of Rs. 2,99,722/- with interest as well as cost of litigation also.
The dispute is in regard to claim against the Open Marine 2 Policy.
The limit of the marine policy is not disputed. The accident of the vehicle has also not been disputed. The District Forum on the basis of report of the surveyor has allowed the claim of the respondent as referred above.
The learned counsel for the appellant with all vehemance at his command submitted that as per the policy the coverage was made for the goods dispatched from anywhere in Rajasthan to anywhere in India. However, the respondent while submitting declarations with the appellant at the time of dispatch of the consignment has not included the consignments dispatched within the State and as per policy it should be presumed that the consignments dispatched from one place to another place within the State should also be included and as per the C.A.report, if such consignments are included during the relevant period the respondent had already exhausted the limit much prior to the date of accident.
Having considered submissions of the representative of the parties, we have carefully gone through the material on record. The interpretation as pressed by the counsel for the appellant does not hold good in view of the clear conditions mentioned in the policy itself. Words are the consignment sent ' from anywhere in Rajasthan ' to ' anywhere in India '. If the interpretation of the counsel for the appellant is accepted then there should have been clarification in the policy itself in regard to the consignments sent within the State of Rajasthan also. There is no allegation that the respondent had concealed any fact in regard to consignments sent from Rajasthan to other states in his declaration forms. Even otherwise insurance company is liable only on the basis of declarations duly submitted by the insured. If no declaration has 3 been submitted by the insured as per policy the claim could not have been made for any such consignment.
Since on the basis of material available on record, relying on report of the assessor the District Forum has given just and proper directions, we find no error or illegality in the same so as to call for any further interference in the present appeal. The same is dismissed accordingly as having no merits. The respondent may now withdraw the amount deposited by the appellant with the District Forum and remaining compliance may be made by the appellant within 30 days.
Member Member President