UNITED INDIA INSURANCE COMPANY LTD Vs. RAMESH PODDAR

JUDGEMENT

(1.) The complainant hold a Petrol Pump, namely Poddar Petrol Pump near Jawahar Circle, Jagatpura Bye-Pass Road, Jaipur. He had taken an insurance policy from the petitioner company for the period from 13.06.2007 to 12.06.2008. The case of the complainant is that on 06.10.2007, cash amounting to Rs.2,02,166/- lying in a safe in the petrol pump was stolen. The claim lodged by the complainant for reimbursement in terms of the insurance policy taken by him, however, was repudiated by the insurance company, vide letter dated 12.11.2008 which to the extent it is relevant reads as under:-

(2.) The District Forum, vide its order dated 26.10.2012, dismissed the complaint. Being aggrieved, the complainant approached the concerned State Commission by way of an appeal. The said appeal was allowed and the petitioner company was directed to pay a sum of Rs.1,98,000/- to the complainant along with interest @ 9% p.a. and compensation quantified at Rs.25,000/-. Being aggrieved, the petitioner company is before us by way of this revision petition.

(3.) The insurance policy, to the extent which is relevant reads as under:-