ORIENTAL INSURANCE CO LTD Vs. ANAND BEARING COMPANY

JUDGEMENT

(1.) The present appeal is against order dated 2.1.1996 of the District Forum, Sundargarh-II, Rourkela in C. D. Case No.15 of 1995.

(2.) The respondent (complainant) lodged F. I. R. about the theft of different stocks from his shop on 9.3.1994 to 10.3.1994 night for which he had a policy with appellant. The Policy No.345501/430/m. S. /94 was valid from 27.1.1994 to 26.1.1995 the assured amount being Rs.2,50,000/-.

(3.) The theft occurred during 9/10.3.1994 night which was within the valid period of policy and no doubt have been raised by the appellant for such theft.