LAJWANTI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 17.12.2004, passed by the District Consumer Disputes Redressal Forum -I, U.T. Chandigarh, vide which her complaint was dismissed.

(2.) BRIEFLY stated the facts are that the Maruti car bearing Registration No. PB -27 -A0489 was insured with the National Insurance Co. Ltd., vide comprehensive policy No. 0575, w.e.f. 26.12.2001 to 25.12.2002, and a premium of Rs. 4,968 was paid in cash vide receipt No. 2727 dated 24.12.2001. Prior to it, it was insured with the United India Insurance Co. Ltd. for a period of 26.12.2000 to 25.12.2001.

(3.) IT was next alleged that the said Maruti car was stolen on 19.1.2002 at about 4.00 a.m. from a place situated at a distance of 1 kilometres from Lalru, while coming from Ambala to Chandigarh. FIR No. 19 dated 19.1.2002, under Section 379, IPC, was got registered by the son of appellant Rahul Chander, in Police Station, Lalru. In fact, Sh. Rahul Chander was the driver of the vehicle when the car was stolen. The car could not be traced, in spite of best efforts made by the police and, ultimately, the police sent untraced report to the Judicial Magistrate, Rajpura.