NEW INDIA ASSURANCE CO. LTD. REGIONAL OFFICE, NEW INDIA BHAVAN, BANK STREET, MUMBAI Vs. BHUPENDRA BHEDA PM

JUDGEMENT

(1.) In this revision petition there is challenge to impugned order dated 4.10.2007, passed by State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (for short, 'State Commission').

(2.) Brief facts are, that Respondent/Complainant-owner of vehicle had given value of his vehicle as Rs.4,33,000/. This was insured's declared value of the vehicle. Petitioner/Opposite Party accepted premium on the declared value of the vehicle. The vehicle was stolen away on 5.3.2008. Thereafter, respondent submitted his claim. Petitioner offered only Rs.1,50,000/- less salvage of Rs.30,000/- on the basis of total loss. The respondent refused to accept that amount. Alleging deficiency on the part of petitioner, respondent filed consumer complaint.

(3.) Consumer Disputes Redressal Forum, Central Mumbai (for short, 'District Forum') issued notice to petitioner for appearance and to file its reply, but petitioner chose not to remain present before the District Forum and also did not file any reply. Hence, petitioner was proceeded ex parte.