ORIENTAL INSURANCE CO LTD Vs. LEKHRAJ DANG

JUDGEMENT

(1.) SHRI S.C. Dhanda, learned Advocate appeared on behalf of the Revision Petitioner � The Oriental Insurance Co. Ltd. and the Respondent did not appear either in person or by any authorised representative.

(2.) AFTER hearing Mr. Dhanda, Counsel for the Revision Petitioner, and giving our anxious consideration to the matter, we have unhesitatingly come to the conclusion that the revision petition has to be allowed on the short ground that the claim put forward by the complainant was clearly barred by time. The substance of the complaint is that the complainant had insured a vehicle with the revision petitioner company which was subsequently destroyed by fire and that notwithstanding his having put forward the claim before the Insurance Company furnishing all required particulars, the Company had failed to settle the claim. On this allegation the complainant approached the District Forum with a prayer for recovery of Rs. 93,000.00 and odd alleging that the said sum represented the balance money payable to him by the Insurance Company on a proper settlement of his claim under the policy.