CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD. THE DY. GENERAL MANAGER, CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD., PUSA ROAD, KAROL BAGH, NEW DELHI Vs. MAHESH KUMAR AND ANR. S/O. SHRI RATTAN SINGH, R/O. VILLAGE SIHMA, TEHSIL NARNAUL, MAHENDER GARH HARYANA

JUDGEMENT

(1.) Counsel for the parties present. Arguments heard.

(2.) The truck belonging to Mahesh Kumar was stolen on 28-02-2010 in the area of Police Station Kanina. Satish Kumar, driver of the truck, informed the police and lodged the report on 05-03-2010. The information was given to the insurance company on 20-03-2010. The District Forum vide its order held as under:

(3.) Aggrieved by that order the complainant filed an appeal before the State Commission. The State Commission accepted the appeal on the basis of IRDA Circular which is mentioned in Shriram General Insurance Co. Ltd. Vs. Rajesh Kumar,2014 2 CLT 390. The State Commission awarded a sum of Rs.8,55,000/- with interest at the rate of 9% per annum. Rs.8,55,000/- is the IDV value.