NATIONAL INSURANCE CO. LTD. Vs. HARPREET SINGH

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Punjab dated 15.5.2012 in First Appeal no. 64 of 2009.

(2.) Briefly stated, the facts relevant for the disposal of the revision petition are that respondent Harpreet Singh filed a consumer complaint in District forum Ropar alleging that he had insured his truck no. PB-12-F-3535 with the petitioner insurance company for the period from 09.09.2005 to 08.09.2006. On 02.09.2006, the truck met with an accident resulting in damage. The matter was reported to the police and insurance claim was filed with the petitioner alongwith requisite documents including the bills of repair. The petitioner insurance company, however, failed to decide the claim.

(3.) Feeling aggrieved, the respondent filed a consumer complaint no. 156 of 2007 in the District Forum and the District Forum vide its order dated 05.11.2007 disposed of the said complaint with the following observations :