SHYAMLAL NAPIT Vs. UNITED INDIA INSURANCE COMPANY LTD & 3 ORS ; DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO LTD ; CHIEF MANAGER,, UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 21-01-2014 passed by the learned State Consumer Disputes Redressal Commission, Madhya Pradesh (in short, 'the State Commission'), in Appeal No. 987/2012 Shyamlal Napit Vs. United India Insurance Co. Ltd. & Ors., by which while dismissing appeal order of District Forum dismissing complaint was upheld.

(2.) Brief facts of the case are that complainant/petitioner got his vehicle MP 15A-1620 insured from opposite party/respondent for a period of one year from 17-05-2003 to 16-05-2004. Vehicle was stolen on 25-06-2003 and FIR was lodged and claim was submitted to the opposite party. Opposite party accepted claim and issued cheque dated 21-03-2006 for Rs.2,60,000/- in favor of the complainant but that was not encashed due to some reasons within the stipulated time. Opposite party assured to issue fresh cheque but so far cheque has not been issued. Alleging deficiency on the part of opposite party, complainant filed complaint before District Forum. Opposite party was proceeded ex-parte. Learned District Forum after hearing complainant dismissed complaint as barred by limitation. Appeal filed by the complainant was dismissed by learned State Commission vide impugned order against which this revision petition has been filed.

(3.) Heard learned counsel for the petitioner finally at admission stage and perused record.