DINESH CHAND Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE complainant owned a vehicle for the Insurance of which on 10 -05 -2006 as alleged, he paid Rs. 13,000/ - to the agent of the OP NIC Ltd. The agent of the Company delivered him cover -note bearing No. 360500/31 towards the insurance of the vehicle effective from 21 -05 -2006. The car was stolen on 22 -05 -2006, which he reported to the Police the same day but Police at Police Station Faridabad registered the FIR on 28 -05 -2006 and after the investigation, filed an untraced report. The complainant on 11 -07 -2006 lodged a claim with the OP Insurance Company to pay him Rs. Three lakhs sixty thousand, towards the cost of the vehicle alongwith interest and the compensation, which the OP Company repudiated on the ground that the vehicle was never insured with the OP Company.

(2.) THE complainant therefore filed a complaint before the District Consumer Forum narrating the aforementioned facts and reiterating his prayer. The OP Insurance Company opposed the claim in it's written statement on the ground that the vehicle was never insured with the OP Company and the OP rightly repudiated the claim.

(3.) THAT is what brings the appellant complaint in appeal before this Commission.