NEW INDIA ASSURANCE CO LTD Vs. NIRANJAN SINGH

JUDGEMENT

(1.) COMPLAINANT Niranjan Singh had got his jeep insured with OP -1/New India Assurance Company Ltd. with effect from 8.1.2000. Four months later, it was stolen on 10.5.2000. However, his claim under the policy was repudiated by OP -1 on 25.1.2001. The letter of repudiation stated the following as the ground for repudiation

(2.) DISTRICT Forum dismissed the complaint holding that the repudiation was justified. It observed that

(3.) THE above order was reversed by the Punjab State Consumer Disputes Redressal Commission in the Appeal filed by the Complainant. The State Commission has made an independent detailed examination of the pleadings and evidence and arrived at the following findings of facts: -