VIJAY SOMANY Vs. RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 23.05.2013 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 329 of 2013 Vijay Somany Vs. Reliance Gen. Ins. Co. Ltd. by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) Brief facts of the case are that complainant/petitioner got insured his Scoda Activa DL-9CG09923 from OP/respondent for a period of one year from 9.10.2010 to 8.10.2011. On 25.11.2010, vehicle met with an accident and damage was caused. Complainant submitted claim before OP, but OP repudiated the claim. Alleging deficiency on the part of OP, complainant filed complaint before District Forum., OP resisted complaint and submitted that complainant suppressed material fact at the time of obtaining policy and availed no claim bonus deduction, though, he was aware that he had received bonus from earlier insurer Bajaj Allianz Insurance Co. and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.