DEV RAJ Vs. THE RELIANCE GENERAL INSURANCE COMPANY

JUDGEMENT

(1.) This appeal, under Section 15 of the Consumer Protection Act, 1986, is directed against the order dated 08.08.2013, of learned District Consumer Disputes Redressal Forum, Sirmour at Nahan, whereby appellant's complaint, which he filed, under Section 12 of the Consumer Protection Act, 1986, has been dismissed, with the observation that the same is pre -mature.

(2.) Appellant owned a motorcycle, which was insured in the sum of Rs.27,000/ - with the respondent for the period from 20.12.2008 to 19.12.2009. Motorcycle had allegedly been stolen, on the night, intervening 23rd/24th June, 2009. Report was lodged at Police Station, Nahan, on 24.06.2009, with regard to the theft. Intimation of accident was given to the respondent also. However, insurance claim was not settled and, therefore, the appellant filed a complaint, under Section 12 of the Consumer Protection Act, 1986, seeking a direction to the respondent to pay insurance money and also to compensate the appellant for delay in settlement of claim.

(3.) Respondent contested the complaint and pleaded that intimation of accident had been given more than forty days, after the alleged occurrence and documents required for settling the claim, had not been submitted, despite repeated demands.