NEW INDIA ASSURANCE CO LTD Vs. PARMINDER SINGH

JUDGEMENT

(1.) The track report has been seen. It reveals that bag was opened by the post office. The service is deemed to have been effected. None present for the respondent. Therefore, the respondent is proceeded against ex parte.

(2.) Arguments heard.

(3.) The truck belonging to Shri Parminder Singh was stolen on the night intervening 4th/5th May 2005. The matter was reported to the police. However, this is an admitted fact that the intimation was given to the respondent after the lapse of 14 months. The District Forum dismissed the complaint; however, it is strange that the State Commission accepted the appeal. It appears that the view taken by the State Commission is not correct.