SATPAL Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner/Complainant against the order dated 21.09.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 628/2012 United India Ins. Co. Ltd. Vs. Satpal by which, while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that complainant/petitioner's vehicle bolero jeep HR-62-1761 was insured by OP/respondent for the period 5.9.2008 to 4.9.2009. Vehicle was stolen on 13.12.2008 and FIR was lodged on the same day with the Police Station and intimation was also given to OP, but OP failed to settle the claim. Alleging deficiency on the part of OP, complainant filed complaint with the District Forum. OP contested complaint and submitted that complainant informed OP on 15.1.2009, i.e. after more than 30 days from the alleged theft and has violated terms and conditions of the policy. It was further submitted that inspite of repeated letters, petitioner did not supply relevant documents; so, claim was repudiated in August, 2009 and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint against which, appeal filed by the OP was allowed against which, this revision petition has been filed along with application for condonation of delay of 140 days.

(3.) Heard learned Counsel for the petitioner at admission stage and perused record.