HARPINDER SINGH Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) The petitioner, Harpinder Singh, is aggrieved by the order of the State Consumer Disputes Redressal Commission, Chhattisgarh (in short 'the State Commission') that the State Commission has allowed the insurance claim for the lost vehicle on non-standard basis rather than on full claim basis.

(2.) Facts of the case are that the petitioner left his vehicle with the keys inside the vehicle and the vehicle was stolen. The District Consumer Disputes Redressal Forum, Bastar at Jagdalpur (in short 'the District Forum') vide its order dated 30.4.2010 rejected the complaint of the petitioner on the basis that due care and precaution was not taken by the petitioner and therefore, the terms and conditions of the policy have been violated. An appeal was filed before the State Commission, which allowed the insurance claim on non-standard basis.

(3.) Hence, this revision petition.