AMAL SAI Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Shri Amal Sai and Smt. Pancho are the owners of a tractor with trolly attached. They had taken loan from Sarguja Kshetriya Gramin Bank, opposite party No. 2. The above said tractor was insured by United India Insurance Company Limited, opposite party No. 1. The said tractor met with an accident on 26.3.2009 and it was damaged considerably. The complainants claimed damages from the opposite party No. 1 but the opposite party No. 1 refused to pay the claim on the ground of violation of terms and conditions of the insurance policy issued by opposite party No. 1.

(2.) The complainants filed a complaint alleging deficiency in service by respondents. The complaint was dismissed. The complainants filed an appeal through registered post to the State Commission, Raipur. They were under the impression that the learned State Commission would send a notice for hearing in their favour. However, no such notice was received.

(3.) Through this revision petition, they have challenged the order passed by the State Commission dated 3.2.2012.