UNITED INDIA INSURANCE CO. LTD Vs. RANI SHARMA

JUDGEMENT

(1.) THE facts of the are that the complainant owned a car for which he obtained Private Car Package Policy on 25.1.2008 from the OP Insurance Company. Copy of the policy is available at page 44 -45 of the record. The car was stolen on the intervening night of 31.1.2008 and 1.2.2008 and the Complainant lodged an FIR(copy Annexure D)of theft on 2.2.2008 at Police Station Dilshad Garden, New Delhi. The police failed to trace it. The untraced report is available on record(Copy Annexure D -1). The complainant thereafter lodged a claim before the OP Insurance Co. for Rs.5,50,000/ - but the OP Insurance Co. did not settle the claim within the stipulated period.

(2.) FEELING weary with the attitude of the OP, the complainant filed a complaint before the District Forum, subsequent to which, the OP paid an amount of Rs.5,49,000/ - towards the claim of the complainant. The OP opposed the claim and filed a written version.

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