ORIENTAL INSURANCE CO LTD Vs. SATBIR SINGH

JUDGEMENT

(1.) Oriental Insurance Co. Ltd., which was the Opposite Party before the District Forum has filed this Revision Petition against the Judgment and Order dated 26th September, 2006 passed by the Delhi State Consumer Disputes Redressal Commission whereunder the State Commission upheld the order passed by the District Forum.

(2.) Respondent-Complainant after purchasing a truck rang up Parvinder Singh, Development Officer of the Petitioner- Insurance Company for getting the truck insured. Parvinder Singh deputed his representative Mr. Pran Khanna @. Rinku to deliver the cover note. The Respondent on receipt of the cover note paid premium amount of Rs. 25,186 to Khanna. The said truck met with accident on 14thNovember, 2003 in respect of which a report was lodged with the Police Station, Charkhi Dadri and a claim was filed with the Petitioner. Claim of the Respondent was repudiated on the ground that insurance cover note produced by the respondent was fake and was not issued by the authorized agent of the Petitioner.

(3.) Aggrieved by the repudiation of the claim, Respondent filed the complaint before the District Forum.