NEW INDIA INSURANCE CO. LTD Vs. JAGTAR SINGH

JUDGEMENT

(1.) New India Insurance Company Ltd, has filed this revision petition challenging the order of Punjab State Consumer Disputes Redressal Commission in First Appeal No.1485 of 2009. The State Commission has upheld the order of the District Consumer Forum, Sangrur, which had allowed the complaint of the respondent/Complainant Jagtar Singh.

(2.) The dispute pertains to a harvesting combine, which was reported missing since 6.5.2008. An FIR was lodged and later the police reported it as 'untraced'. But, the claim of the Complainant was repudiated by the OP/RP Insurance Company. The letter of 16.7.2009 from the RP/OP the following reasons for non-acceptance of the claim were given:-

(3.) During the visit of our investigating team Mr. Jagtar Singh S/O Sukhdev Singh in his written statement admitted and confessed which was given to the investigator clearly state that the Key of the Combine was kept by him in the Tool Box which shows and confirm the negligence on your part."