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Judgment
THIS is an appeal against the order dated 12.4.1996 passed in Complaint Case No. 448/94 by the District Consumer Disputes Redressal Forum, Indore (for short the ''District Forum''), wherein the District Forum has dismissed the complaint of the complainant on the ground that the complaint is barred by limitation and there has been a violation of the condition of the insurance policy.
HEARD the arguments of both the parties and perused the record of the case. On a perusal of the record of the case, we find that the vehicle in question was insured for the period from 3.7.1987 to 2.7.1988. During this period the vehicle met with an accident and the opposite party i.e. the Insurance Company repudiated the claim on 14.9.1991. The complainant filed the complaint before the District Forum on 19.7.1994, that is more than after three years. Thus, the complaint having been filed after 3 years, the District Forum has not committed any illegality in treating the complaint as barred by limitation.
In view of the fact that complaint was barred by time it is not necessary for us to express any opinion on the condition of breach of policy of carrying 20 passengers in the L.M.V. Omni Bus beyond the permissible limit of 14 persons.
AS the complaint on the fact of it was barred by time the order of the District Forum cannot be faulted with. Appeal is dismissed with no order as to costs. Appeal dismissed.