UNITED INDIA INSURANCE COMPANY Vs. N C BANSAL

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act (hereinafter called 'the Act') against the order dated 2.7.1993 passed by District Consumer Forum, Aligarh in Complaint Case No.343 of 1992.

(2.) A complaint was filed with the allegation that the computer in question which was subject matter of theft was insured with the appellant and for no rhyme or reason the sustainable claim of the complainant was repudiated. Compelled by the situation a complaint was preferred under Sec.12 of the Act. Written statement was filed by the appellant. The learned District Forum passed the impugned order allowing the complaint for a sum of Rs.60,200/-.

(3.) Being aggrieved the present appeal has been preferred by the appellant.