GURLAL SINGH Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) The petitioner/complainant purchased a Maruti Alto K10 car and after obtaining a temporary registration valid from 30.03.2012 to 29.04.2012, got the same insured with the respondent. On 04.07.2012, the car was allegedly parked by the petitioner/complainant outside Delhi Gate at Ferozepur. When the petitioner/complainant came back from the market, he found the car stolen. The matter was reported to the police on 11.07.2012 and intimation of the theft was given to the Insurance Company on 25.07.2012. The claim lodged by the petitioner/complainant with the Insurance Company, however, was rejected vide letter, which, to the extent it is relevant, reads as under:-

(2.) Being aggrieved from the rejection of the claim, the petitioner/complainant approached the concerned District Forum by way of a consumer complaint. The said complaint was resisted by the insurer primarily on the same ground on which the claim was rejected.

(3.) The District Forum, vide order dated 14.10.2013, allowed the claim and directed the insurer to pay a sum of Rs. 3,02,033/- to the petitioner/complainant, alongwith interest @ 9% per annum from the date of filing the complaint and cost of litigation quantified at Rs. 5,000/-.