GANESH RAM CHANDRAKAR Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal, under Sec. 15 of the Consumer Protection Act, 1986, is directed against the order dated 21.9.2005 in Complaint No. 143/2005 by Consumer Disputes Redressal Forum, Raipur (hereinafter called "District Forum" for short) dismissing the appellant's complaint.

(2.) The facts not in dispute are that the complainant/appellant is the owner of Truck No. C.G. 06-B-4968. The said vehicle was comprehensively insured by the respondent/insurer and the policy issued by the respondent/insurer covered the risk of the said vehicle from 22.2.2005 to 21.2.2006.

(3.) The complainant averred that while the said vehicle was parked on 16.3.2005, in front of Oswal Petrol Pump at Tapas Garage for construction of the body thereof, some unknown miscreants stole its tyres along with discs, of the said vehicle. The complainant further averred that he reported the matter to the police as well as to the respondent/insurer. However, respondent/insurer by their letter dated 19.4.2005 repudiated the complainant's claim on the ground that the risk was not covered under the terms of policy. Aggrieved, the complainant approached the District Forum and filed the complaint. He prayed that compensation of Rs. 53,300 be awarded.