ASHOK KUMAR MITTAL DEVELOPMENT OFFICER Vs. SHANTI DEVI

JUDGEMENT

(1.) This revision petition is against the order dated 12.04.2007 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in appeal no. 1527 of 2000 arising from the order dated 20.05.2000 of the District Consumer Disputes Redressal Forum (North-West), Shalimar Bagh, Delhi (in short, 'the District Forum') in complaint case no. 1795 of 1999.

(2.) By this order, the State Commission allowed the appeal filed by the National Insurance Company Ltd. (Respondent 2 in this revision petition) by observing inter alia as under:

(3.) Respondent 1 in this petition was the complainant before the District Forum. She alleged that her motor car was insured for Rs. 1,70,000/- with opposite party (OP) 1 with the help of OP 2 who was then a Development Officer with OP 1 (petitioner before us). She further claimed that for insurance of the car commencing from 30.09.1998, she paid a premium of Rs. 4,333/- by cheque. However, her car was stolen on 04.10.1998, in respect of which she lodged an FIR no. 746 of 1998 the same day with the Police Station concerned and informed OP 1 of the theft on 05.10.1998. She also submitted the claim form and other documents to the office of OP 1 on 16.10.1998. However, after investigation into the alleged theft, OP 1 repudiated the claim on the ground that the cover note for the insurance policy had been drawn up and issued after the car had been stolen, i. e. , ante- dating the cover note.