BINOD KUMAR SINGH Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal is arising out of order dtd. 19/8/2020 passed by National Consumer Disputes Redressal Commission, New Delhi, (for short, "the National Commission") in First Appeal No. 1778 of 2017.

(3.) The facts of the case reveal that the appellant before this Court is the owner of Truck bearing registration No. BR-02- Q9220 make TATA-251625.0LPKTC. The truck was insured with the respondent National Insurance Company for a period of one year i.e. from 18/9/2013 to the midnight of 17/9/2014 and unfortunately, the truck caught fire on account of short-circuit on 8/6/2014 meaning thereby during the validity of insurance cover.