BHUPAL SINGH THAKUR Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The complaint of the revision petitioner was dismissed by District Forum, Raipur and his appeal against this dismissal itself was dismissed by the State Commission, Chhattisgarh.

(2.) In very brief, the facts of the case of the Complainant related to his insurance claim arising from accident of his insured Tata truck. The claim was repudiated by the insurance company on the ground that the truck was being operated under an inter-state permit, which was found to be fake. Before the District Forum, the Complainant denied that the permit was fake and claimed that the OP had not been able to prove that the permit was a fake one. While dismissing the complaint, the District Forum observed that

(3.) The State Commission has noted that the relevant permit (Authorisation No. 3563/2006 dated 4.12.2006), on verification with the Regional Transport Authority, Raipur, was found to have not been issued by the Raipur Authority. The State Commission therefore concluded that