SANWARMAL Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS appeal has been filed by the complainant -appellant against the order dated 8.8.2007 passed by the District Forum, Jhunjhunu in complaint No. 186/06, by which the complaint of the complainant -appellant was dismissed.

(2.) IT arises in the following circumstances:

(3.) THAT the complainant -appellant had filed a complaint against the respondent Insurance Company before the District Forum, Jhunjhunu on 23.3.2006 inter alia stating that his bus bearing No. RJ. 18.P.1334 was got insured with the respondent Insurance Company for the period 18.2.2005 to 17.2.2006 for a sum of Rs. 5 lacs. It was further stated in the complaint that on 15.3.2005,Vimlesh was the driver on that bus and some miscreant people had set fire on the bus as a result of which the bus was damaged and report of the incident was lodged with the police station, Pilani where FIR No. 55/05 was registered and information of the incident was also given by the complainant -appellant to the office of the respondent Insurance Company. It was further stated in the complaint that no doubt, the police had submitted FR No. 55/05 after investigation, but the police had not conducted the investigation fairly and that was done under the influence of the accused persons named in the FIR and since claim was not settled by the respondent Insurance Company, therefore, for the deficiency the present complaint was filed.