UNITED INDIA INSURANCE COMPANY LIMITED Vs. VAKEEL SINGH

JUDGEMENT

(1.) This revision petition is filed against the order dated 12th August 2011 passed the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in appeal no. 327 of 2006 which has been allowed and set aside the order dated 23.01.2006 in Consumer Complaint no. 261 of 2005 passed by the District Consumer Disputes Redressal Forum, Patiala ('the District Forum')

(2.) As per the respondent/complainant he purchased one Indica Car having its registration no. PB 11 W 9777 from Harish Kumar son of Shri Gobind Ram, resident of H No. 202, Bajwa Colony, Patiala duly insured with the Petitioner / opposite party - Insurance Company from 04.08.2003 to 03.08.2004. The respondent/complainant got the R C of the said car transferred in his name and unfortunately the said car was stolen on 03.11.2003. A claim was lodged with opposite party along with the letter for transfer of policy of the said car from Harish Kumar and all the formalities were duly completed.

(3.) To the surprise of the respondent/complainant received the letter dated 25.05.2005 informing that the respondents have no insurable interest and why his claim should not be repudiated. The said letter is illegal against the provisions of law and is liable to be withdrawn.