NEW INDIA ASSURANCE COMPANY LIMITED Vs. DIWAKAR AGNIHOTRI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 22.7.2000 passed by District Consumer Forum-I, Moradabad in Complaint Case No.61 of 2000.

(2.) The facts of the case stated in brief are that the complainant got his Motor Cycle No. UP 21 E6322 insured for a sum of Rs.42,000/- from 16.9.1997 to 15.9.1998 with The New India Assurance Company Limited. On 30.6.1998 at about 6.15 p. m. this motor cycle was looted near Village Anauta, at Sambhal-Chandausi Road. The complainant lodged an F. I. R. on 30.6.1998 and also informed the Insurance Company. The complainant submitted the claim. The opposite party got the claim processed but a sum of Rs.10,000/- was demanded as illegal gratification which the complainant refused to pay. Hence the claim was repudiated on 24.3.1999.

(3.) The opposite party did not appear before the learned District Forum inspite of service. Hence the complaint proceeded ex-parte.