NEW INDIA ASSURANCE CO LTD Vs. MAHIMANAND

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 3.11.2000 passed by District Consumer Forum, Uttar Kashi in Complaint Case No.33/2000.

(2.) The facts of the case stated in brief are that the complainant got his cow insured with the opposite party, The New India Assurance Company Limited for a sum of Rs.8,000/-. This amount was taken by the complainant on loan from State Bank of India. A tag was fixed on the ear of the cow. At the time of insurance the medical examination of the cow was also done. On 19.4.1998 the tiger killed the cow, the information of which was sent to the Insurance Company as well as State Bank of India. Thereafter the post-mortem of the cow was got done by the Veterinary Officer Gyansu, Uttra Kashi. The claim papers were submitted to the Insurance Company. The Insurance Company has repudiated the claim, hence the complaint was filed.

(3.) The opposite party No.1, the New India Assurance Company has contested the case and alleged that complainant has not submitted the tag, hence the death of the cow has not been confirmed.