SHRIRAM GENERAL INSURANCE CO. LIMITED Vs. KUNAL THAKUR

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 10/9/2014 of the State Commission in appeal no. 120 of 2014 arising out of the Order dtd. 10/3/2014 of the District Commission in complaint no. 68 of 2012.

(2.) We have heard the learned counsel for the insurance co. (the petitioner herein) and the learned counsel for the complainant (the respondent herein) and have perused the record including inter alia the Order dtd. 10/3/2014 of the District Commission, the impugned Order dtd. 10/9/2014 of the State Commission and the petition.

(3.) Admitted facts of the case are that the complainant had insured his JCB machine with the insurance co. The premium was paid. The policy was valid. During the subsistence of the policy the machine met with an accident. The claim was repudiated by the insurance co. vide its letter dtd. 12/5/2012.