ORIENTAL INSURANCE COMPANY LIMITED Vs. SHANKAR SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 26.8.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 13/2013, Oriental Ins. Co. Ltd. Vs. Shankar Singh by which, appeal was dismissed.

(2.) Brief facts of the case are that Complainant/respondent's vehicle insured by OP/petitioner was stolen on 16.12.2008 during subsistence of insurance policy. FIR was lodged and intimation was given to Insurance Co., but claim was not accepted by OP. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that on account of delay in lodging FIR and delay in intimation to Insurance Co., claim was rightly repudiated and prayed for dismissal of complaint. Learned District forum after hearing both the parties allowed complaint and directed OP to pay 75% of the sum assured on non-standard basis with 9% p.a. interest and further directed to pay compensation of Rs.3500.00 and cost of litigation of Rs.1500.00. Appeal filed by OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the parties and perused record.