ANANDBHAI MANSANGBHAI CHAUDHURY Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 07.04.2017 of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad ('the State Commission') in Appeal no.101 of 2015.

(2.) The brief facts of the case are that the petitioner/ complainant bought Maruti SX 4 car in the year 2010 bearing registration number GJ 02 AP 9910. The said car was insured with the respondent/ insurance company for Rs.6,00,000/-. On 15.03.2012 the said car was stolen. On 16th March 2012, the claim intimation was given on phone and by personal visit. On 26.02.2014 company repudiated the claim on the ground that there was a delay of 27 days in giving intimation.

(3.) The complaint was resisted by the respondent/ opposite party/ insurance company stating that the claim of the petitioner was repudiated vide letter dated 26.02.2014 on the ground that the intimation of theft of the vehicle was given after a delay of 27 days and the earlier claim taken from the earlier insurance company ICICI Lombard was not mentioned in the proposal form.