RATUL BORGOHAIN Vs. OFFICE OF THE INSURANCE OMBUDSMAN

JUDGEMENT

(1.) Invoking the extra-ordinary and discretionary jurisdiction under Article 226 of the Constitution of India, assail is made in this writ petition to an Award dtd. 31/3/2023 passed by the Insurance Ombudsman, Guwahati as well as to an Order dtd. 10/1/2023 passed by the respondent Chola MS General Insurance Company Limited.

(2.) By the Order dtd. 10/1/2023, the respondent Chola MS General Insurance Company Limited [hereinafter also referred to as 'the Insurer', at places, for easy reference] as the Insurer had repudiated a claim submitted by the petitioner as the Insured allegedly on the ground of deliberate and wilful misrepresentation on the part of the petitioner-Insured. By the Award dt. 31/3/2023, the Insurance Ombudsman had treated the complaint lodged by the petitioner-Insured against the claim repudiation as 'closed'.

(3.) The background facts which are necessary and relevant for adjudication of the issues raised and involved in the writ petition can be exposited, briefly, at first.