NATIONAL INSURANCE COMPANY LTD Vs. SANTOSH KUMAR

JUDGEMENT

(1.) THIS appeal has been filed by National Insurance Company Ltd. against the judgment and order passed by District Consumer Forum, Jaunpur dated 11.2.2002 whereby a sum of Rs.1.00 lacs being the value of the insurance of the shop against theft risk has been decreed.

(2.) MR . Vineet Srivastava, learned Counsel for appellant has been heard at length while Sri R. K. Gupta appearing for complainant/respondent has also been heard in detail and the entire record has been scrutinized.

(3.) THE principal argument advanced by Sri Vineet Srivastava was that since an F. I. R. had been allegedly lodged and no final report had been filed by the police the case of the complainant does not find any support. He contended that the appellant Insurance Company requested the complainant to furnish the police papers including final report if any but the complainant did not honour the request.