NATIONAL INSURANCE CO LTD Vs. DARSHAN SINGH

JUDGEMENT

(1.) This appeal is at the behest of the opposite parties in the complaint, i.e. National Insurance Company Ltd., against the order of the District Consumer Disputes Redressal Forum, Sangrur (for short, the 'District Forum') dated 6.6.2005 by which the complaint filed by the complainant had been allowed.

(2.) THE facts giving rise to this appeal are not in dispute. Hi -tech Electronics, Sangrur had sold a Nokia mobile set to complainant - Darshan Singh (respondent in this appeal) on 21.2.2004 for a sum of Rs. 3700. To attract buyers and to give them some incentive/concessions, the Nokia Company had entered into an agreement with the National Insurance Company Ltd. that the Nokia mobile sets, which are sold, would be covered under the Special Contingency Insurance Policy. It is not disputed that the mobile set, which was purchased by the complainant, was covered under the Special Contingency Insurance Policy. It was alleged in the complaint that the mobile set was stolen from the complainants pocket on 4.1.2005 (wrongly mentioned 14.1.2005 in the order of the District Forum) at Dirba bus stand. The complainant informed the Police about the loss of his mobile set on 8.1.2005. The D.D.R. was recorded by the Police at Police Station Dirba. A claim was lodged with the Insurance Company that since the mobile set had been stolen, he should be reimbursed the price of the set under the Special Contingency Insurance Policy. The claim was repudiated on the ground that no F.I.R. had been lodged. The complainant filed a complaint before the District Forum, which has been allowed vide order dated 6.6.2005, whereby the Insurance Company was directed to reimburse the amount of Rs. 3700 to the complainant. An amount Rs. 1000 was also awarded as compensation and litigation expenses. Hence the present appeal.

(3.) FOR the foregoing reasons, we do not find any infirmity in the order of the District Forum. The appeal is dismissed in limine. Appeal dismissed.