TRIPTA Vs. UNITED INDIA INSURANCE CO

JUDGEMENT

(1.) This complaint has been filed by Dr. Tripta against United India Insurance Company for recovery of Rs.3,27,3 20/-. It is alleged by her that she got her car No. DIA 9188 Olds Mobile Omaga insured on 13.7.87 with the respondent for a sum of Rs.2,14,600/-. During the continuance of the insurance, the car was stolen on 28th January, 1988 at Ghaziabad and she lodged a complaint with the P. S. Kotwali at Ghaziabad which was registered on the same date. The police could not trace out the car and subsequently issued a certificate that it was not traceable.

(2.) The complainant further alleged that she lodged a claim with the respondent but she had not been paid the claim. Consequently she made the above said complaint

(3.) The respondent has contested the claim and inter alia pleaded that they made thorough investigation in the matter and came to the conclusion that the car had not been stolen and that the certificate from the police had been obtained by manipulation. It is further stated that after the investigation by the surveyor, he came to the conclusion, that the petitioner failed to establish loss. They have pleaded that in the circumstances the Commission should not entertain the claim.