SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. ASHOK KUMAR

JUDGEMENT

(1.) SHRIRAM General Insurance Company Limited (for short 'Insurance Company') is in appeal against the order dated October 31st, 2014 passed by District Consumer Disputes Redressal Forum (for short District Forum), Bhiwani.

(2.) ON the intervening night of November 17th/18th, 2011, truck bearing No.HR -61A -2113 of the complainant was stolen. The complainant informed the Police of Police Station Sadar Dadri. The Police recorded F.I.R. No.325 under Section 379 I.P.C. on November 19th, 2011. Untraced Report was filed by the Police.

(3.) THE truck was insured with the Insurance Company for the period from January 18th, 2011 to January 17th, 2012. The Insured Declared Value (for short 'IDV') of the truck was Rs.5,20,000/ -. The Insurance Company was also informed. The complainant filed claim with the Insurance Company. The Insurance Company repudiated the claim vide Repudiation Letter dated January 19th, 2012 on the ground that there was delay of three days in giving intimation to the Insurance Company. Aggrieved of the repudiation of his claim, the complainant filed complaint under Section 12 of the Consumer Protection Act, 1986.