ARVIND SINGH Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) this appeal, under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 12.2.2001 in Complaint No.15/2000 by the District Consumer Disputes Redressal Forum, Sarguja, Ambikapur (hereinafter called 'the District Forum' for short) dismissing the appellant's complaint.

(2.) The complainant's case stated in brief was that he had purchased a cow after obtaining loan from respondent No.2, Bank and had insured it with respondent No.1 Insurance Company for the period from 9.1.1996 to 8.1.1997. The policy was thereafter renewed from 22.4.1997 to 21.4.1998. The said cow allegedly died on 18.6.1997. Intimation about the death of the cow was given to the respondent. The respondent No.3 Dr. Tanvir Ahmed conducted post-mortem examination of the cow. However, assured amount was not paid to the complainant; hence he approached the District Forum.

(3.) The complaint was resisted by the respondent No.1. Its averments were that intimation about the death of the cow was received by it on 18.6.1997. Respondent No.1 has also averred that it was discovered that the claim form of the complainant was having many discrepancies regarding the date, time of death etc. It was averred that the complainant, was not found entitled to receive the assured sum. Hence, the respondent No.1 repudiated the appellant's claim. It was averred that there was no deficiency in service by the respondent No.1.