ORIENTAL INSURANCE CO LTD Vs. ASHWANI KUMAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Oriental Insurance Co. Ltd. and anr. against the order dated 23.5.2013 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') passed in First Appeal No.930 of 2012.

(2.) Brief facts of the case are that the respondent No.1/complainant was having insurance of his truck from the opposite parties/petitioners herein with effect from 05.02.2007 to 04.02.2008. During the currency of the insurance policy, the truck was stolen on 01.01.2008 from petrol pump. The truck was being driven by driver Suresh Kumar. The police was informed by the complainant and the Insurance Company was also informed. The claim was repudiated by the Insurance Company on the ground that the ignition key was left inside the truck. The complainant then filed a consumer complaint before the District Forum being complaint No.132 of 2011. The District Forum vide its order dated 14.05.2012 allowed the complaint and directed the Insurance Company to pay the IDV of the vehicle Rs. 8,00,000/-. The Insurance Company preferred an appeal before the State Commission being appeal No.930 of 2012. The State Commission dismissed the appeal vide its order dated 23.5.2013.

(3.) Hence the present revision petition.