WASEEM AHMED Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS revision petition arises out of the appeal decided by the State Consumer Disputes Redressal Commission, Uttar Pradesh.

(2.) THE brief facts of the case are that the petitioner is alleged to have obtained a policy of insurance in respect of his vehicle - Maruti Van bearing registration No. DL-4C-1988 on 20th February, 1992. It is further in evidence that the vehicle was stolen between 20/21st February, 1992 in respect whereof the First Information Report was lodged with the police on 21st February, 1992. Since the office of the Insurance Company was closed on Saturday, the information about theft was given to it on 24th February, 1992 which was a Monday. Surveyors were appointed by the Insurance Company on the same day who submitted the report on 29th February, 1993.

(3.) IN the light of all these factors and reasons noticed by the State Commission in coming to the conclusion that there was no deficiency in service as the Insurance Company had made an elaborate inquiry before coming to the conclusion that insurance policy was obtained by the complainant fraudulently after the vehicle had already been stolen, cannot be said to be suffering from any legal infirmity. In these circumstances, the impugned order is affirmed and the revision petition is dismissed with costs assessed at Rs. 2,000/-.