JILAY SINGH Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner/complainant against the order dated 10.10.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission ') in Appeal No. 1154 of 2012 - Jilay Singh Vs. National Insurance Co. Ltd. and Ors. by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/petitioner 's vehicle HR -38 -J -4095 was insured by OP/respondent for a period of one year commencing from 24.1.2005 to 23.1.2006. On 9.5.2005, vehicle parked in front of the house of driver was stolen. FIR was lodged on 4.6.2005 and respondents were informed immediately regarding theft of the vehicle. Respondents repudiated claim alleging deficiency on the part of petitioner/complainant. Petitioner/complainant filed complaint before District forum. Respondents contested complaint and submitted that FIR was lodged at a very belated stage and OP was not informed about theft and prayed for dismissal of complaint.

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