ORIENTAL INSURANCE COMPANY LTD Vs. REETA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 29.11.2012 of District Consumer Disputes Redressal Forum, Surguja - Ambikapur (C.G.) (henceforth called "District Forum" for short) in Complaint Case No.90/2012, whereby complaint of the respondent/complainant alleging deficiency in service on the part of the appellant/O.P. due to non -payment of insurance claim towards theft of her vehicle, has been allowed.

(2.) BRIEFLY stated, facts of the case are that the Highwa Truck bearing registration No.C.G.15 -A -5075 of the respondent/complainant was insured with the appellant/O.P. under insurance policy No.152402/31/2009/12680 covering risk for the period from 26.03.2009 to 25.03.2010. During the subsistence of the insurance policy, it was stolen on 04.08.2009. Incident was reported to the Police and Insurance company was also informed. Police could not trace the stolen vehicle, therefore, a claim was preferred before the Insurance Company. The Insurance Company repudiated the claim on the ground of delayed intimation. It amounts violation of terms of the insurance policy, therefore, the Insurance Company, is not liable to compensate the respondent/complainant.

(3.) IN its reply the appellant/O.P. resisted the complaint and denied the allegations leveled by the respondent/complainant in the complaint.