MUSHTAQ MOHD. Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Mr. Avtar Singh, complainant/petitioner No. 2 was the owner of truck No. PB-13K 6205. He had obtained an insurance policy valid from 25.6.2006 to 24.6.2007 from the National Insurance Company Limited, opposite party. In the meantime, Mushtaq Mohd.-complainant/petitioner No. 1 purchased the said vehicle in question from petitioner No. 2. A power of attorney was also executed by petitioner No. 2 in favour of the petitioner No. 1. Intimation was given to the Branch Office of the respondent situated at Ahmedgarh, Punjab. Unfortunately, the said vehicle was stolen during the night intervening 26-27/1/2007 from the premises of Rehman Filling Station (Petrol Pump), Raikot Road, Malerkotla. The F.I.R. was also lodged with the police station Malerkotla. An intimation of theft was also given to the Branch office of the respondent at Malerkotla as well as Ahmedgarh on 8.2.2007.

(2.) The petitioner No. 2 submitted the claim which was repudiated by the opposite party.

(3.) The District Forum allowed the complaint filed by the complainants. However, the State Commission accepted the appeal and dismissed the complaint.