UNITED INDIA INSURANCE COMPANY LIMITED Vs. ANIL SEHGAL

JUDGEMENT

(1.) THIS is an appeal by the United India Insurance Company Limited, Ludhiana against the order of the District Consumer Disputes Redressal Forum, Jalandhar (hereinafter called the "District Forum") dated 20.4.2005, by which the complaint of the complainant (respondent in this appeal) was allowed as follows :

(2.) HENCE the present appeal by the Insurance Company.

(3.) RESPONDENT in this appeal, i.e., Anil Sehgal, had filed a complaint before the District Forum alleging that he had purchased a policy with regard to coverage of theft of jewellery and paid the premium for the same. His further allegation was that his son Vikram Sehgal had gone to attend the marriage of his wife s cousin along with his wife. During the marriage, the purse of daughter -in -law Pooja Sehgal was stolen which contained Rs. 6,000 cash, one diamond ring worth Rs. 35,000, 4 bangles worth Rs. 16,000, one golden chain weighing 1 and Tola worth Rs. 9,000. The report was lodged with the police. The complainant loged the claim with the Insurance Company but the same was repudiated only on the ground that FIR had not been registered. It was alleged in the complaint that the police was duly informed.