AMBE RICE MILL, KAITHAL Vs. REGIONAL MANAGER

JUDGEMENT

(1.) BY way of present revision petition there is challenge to order dated 6.4.2012, passed by State Consumer Disputes Redressal Commission, Panchkula (for short, 'State Commission ').

(2.) CASE of petitioner/complainant is that it purchased Marine Transit Insurance Policy from Respondents/O.Ps, vide cover note No. 059592 dated 27.1.2005. On 22.2.2005, petitioner loaded 361 bags of rice and 202 bags empty (bardana) in Truck No. HR -56C -1795 through Swami Trading Company, Kaithal for delivery to Kashmir House, Hyderabad, vide bill/challan No. 659 and invoice No. 3128 dated 22.2.2005 valued Rs. 4,80,031/ -. It is alleged by the petitioner that on the night of 23/24.2.2005, driver of the truck parked the said truck at Bus Stand of village, Igrah District Jind. Some unknown persons committed theft of 37 bags of rice out of the said truck valued at Rs.50,000/ -, weighting 50 Kg. each. FIR No. 32 under Section 379 IPC dated 3.3.2005, was got recorded with police Station Sadar, Jind. Necessary intimation was given to the respondents but they failed to settle the claim submitted by the petitioner. Thus, alleging it a case of deficiency in service, petitioner invoked the jurisdiction of the District Forum.

(3.) DISTRICT Forum, vide its order dated 1.2.2012, dismissed the complaint of the petitioner as time barred.