ORIENTAL INSURANCE CO. LTD. Vs. PARVESH CHANDER CHADHA

JUDGEMENT

(1.) Leave granted.

(2.) Whether the direction given by District Consumer Disputes Redressal Forum-I, Delhi (District North) (for short, 'the District Forum ') to the appellant - Oriental Insurance Co. Ltd. to settle the claim of the complainant-respondent on non-standard basis was legally correct and justified and whether the State Consumer Disputes Redressal Commission, Delhi (for short, 'the State Commission ') and the National Consumer Disputes Redressal Commission (for short, 'the National Commission ') rightly declined to interfere with the same is the only question which requires consideration in this appeal.

(3.) The respondent had obtained insurance policy in respect of his car bearing No.DL 2C E 9425 for a period of one year commencing from 17/1/1995. The car is said to have been stolen between 18/1/1995 and 20/1/1995 from outside the house of the respondent. He claims to have lodged First Information Report on 20/1/1995 about the alleged theft of car but no intimation was given to the appellant till 22/5/1995 when a letter is said to have been sent to the Branch Manager.