SURINDER SINGH Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) This Revision Petition has been preferred by the Petitioner, with a delay of 38 days, for which an application for condonation of delay has been filed. For the reasons stated in the application for condonation of delay, the said delay is hereby condoned.

(2.) Challenge in this Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), against M/s. United India Insurance Company Limited, is to order dated 23.10.2008 passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula in First Appeal No. 1799 of 2008 by which the State Commission confirmed the order of the District Consumer Disputes Redressal Forum, Fatehabad and dismissed the Appeal preferred by the Complainant in F.A. No. 1799 of 2008.

(3.) The brief facts as set out in the complaint are that the Complainant, on 26.12.2006, purchased a Bee Keeping Unit comprising of 78 boxes of bees at the rate of Rs. 4,200/- per box and got it insured for an amount of Rs. 3,33,000/- for the period 31.1.2007 to 30.1.2008. The Complainant submitted that the norms prescribed for Bee Keeping units are that the bees should be kept in a cool place during summer season and therefore, in the month of May, 2007, the Complainant had taken the boxes of Bees to the canal at village Dhanger Tehsil and placed them under the "Safeda" trees. While so, on 27.5.2007, all 78 boxes of bees were burnt and the Complainant applied to the Opposite Party for settlement of his claim which was repudiated by them on 27.7.2007 on the ground that the fire incident had taken place 41/2 kms. away from the 'insured premises' which is in violation of the terms of Policy. The Complainant submitted that the entire Bee Keeping unit is situated at Village Dhanger Tehsil which is the insured premises.