ROHIT ROY Vs. RELIANCE GENERAL INSURANCE CO

JUDGEMENT

(1.) No one is present for the respondent Insurer when the matter is called. Though an Advocate had appeared on the last date of hearing, no one is present today on its behalf and no Vakalatnama in favour of any Advocate has been filed. I have therefore, heard the learned counsel for the complainant/petitioner.

(2.) The complainant/petitioner owned a vehicle which he had got insured with the respondent for the period from 7.11.2008 to 6.11.2009. The said vehicle was stolen in the night intervening 24th -25th June, 2009 from District Dhausa of Rajasthan. An FIR was lodged by the petitioner/complainant initially with Police Station Jhansi which was later transferred to Dhausa Police Station Maanpur in District Dhausa of Rajasthan. The claim was however, rejected by the insurer vide letter dated 24.6.2020 which to the extent it is legible in the copy filed by the petitioner reads as under:-

(3.) Being aggrieved from the repudiation of the claim, the petitioner/complainant approached the concerned District Forum by way of a consumer complaint.