NATIONAL INSURANCE COMPANY LTD. Vs. PREMAJI BABUJI

JUDGEMENT

(1.) This Revision Petition is filed by the Petitioners/OPs/ Insurer under Sec. 21(b) of the Consumer Protection Act, 1986 ("the Act") against the order dtd. 4/7/2022, passed by the learned Gujarat State Consumer Disputes Redressal Commission, Ahmedabad ('the State Commission') in FA No.378/2017 wherein the State Commission partly allowed the Appeal filed by the Respondent/ Complainant against the order dtd. 15/6/2017 passed by the District Consumer Disputes Redressal Forum, Ahmedabad (City), ('the District Forum') wherein the District Forum dismissed Complaint No.985/2013.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) Brief facts of the case, as per the Complainant, are that he is owner of vehicle No.UP-66 E-9989 Tata IVA, and had taken the insurance from the Petitioners/OPs from 17/12/2011 to 16/12/2012. On 20/12/2011 vehicle was stolen and on 30/12/2011 complainant's power of attorney holder's son Mr. Ashwinbhai lodged a complaint in the Vejalpur Police Station and the vehicle was not found thereafter. On 15/2/2012 a claim was placed before the insurance company and the same was repudiated on 7/8/2013. Being aggrieved, the Complainant filed a consumer Complaint before the District Forum.