UNITED INDIA INSURANCE COMPANY LTD Vs. RANI SHARMA

JUDGEMENT

(1.) United India Insurance Company Ltd has filed this revision petition against the order of the Delhi State Consumer Disputes Redressal Commission in Appeal No.395/2011. State Commission has dismissed the appeal of the revision petitioner against the order of the District Forum in which the complaint of the respondent/Rani Sharma was allowed.

(2.) In very brief, the matter arose out of the incident of theft of the vehicle of the Complainant on 31.1.2008, which was insured with the RP/OP. The claim under the policy was repudiated on 21.5.2008 on the ground that the RC was fake and the Complainant was not the registered owner of the vehicle. The consumer complaint against repudiation was filed on 2.9.2008 and was allowed by the District Forum observing:-

(3.) Interestingly, the revision petition filed by the Insurance Company itself carried the explanation for the observation of the District Forum that the insurance claim was paid after the proceedings before the District Forum had already been initiated. In para 2 (e) of the revision petition it is stated that:-