NEW INDIA ASSURANCE CO LTD Vs. USHA KHERA

JUDGEMENT

(1.) THIS revision petition has been filed by petitioner against order dated 12.10.2012 passed by State Commission in FA No. 1016 of 2012 - New India Assurance Co. Ltd. & Anr. Vs. Smt. Usha Khera; by which while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/respondent purchased car on 13.2.2004 and got it insured from opposite party/petitioner for a period of one year from 13.2.2004 to 12.2.2005. This car was stolen on 20.8.2004. FIR was lodged and claim was submitted to opposite party. As claim was not settled, alleging deficiency on the part of opposite party, complainant filed complaint before District Forum. Opposite party resisted claim and submitted that chasis number of the vehicle does not match with insured vehicle and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed opposite party to pay Rs. 6,54,445/ - with 8% p.a. interest and further directed to pay cost of Rs. 2,200/ -. Opposite party filed appeal which was dismissed by Learned State Commission vide impugned order against which this revision petition has been filed.

(3.) HEARD Learned Counsel for the parties and perused record.