BAJAJ ALLIANZE GENERAL INSURANCE CO. LTD. 7TH FLOOR, BLOCK NO.4, DLF TOWER 15, SHIVAJI MARG NEW DELHI 110015 Vs. TEJAS TRIMBAKLAL UPADHAYA & ANR. R/O SHIVSHAKTI TRANSPORT NEAR BAGICHA HOTAL, SANGVI, NANDED MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the order dated 19-03-2015 of the Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Aurangabad (for short, the State Commission) the petitioner-insurance company has filed this revision petition.

(2.) Brief facts are that the petitioner had insured the truck No.MH-26H-7426 of the respondent for Rs.10,37,400/- valid from 10-05-2010 to 09-05-2011. On 15-05-2010 cotton was loaded on the truck and the driver found that the truck had got fire and was totally burnt. Surveyor was appointed by the insurance company. The insurance company repudiated the claim on 13-07-2010 on the ground that the complainant had given wrong information in connection with No Claim Bonus (NCB). The complainant lodged a consumer complaint before the Nanded District Consumer Disputes Redressal Forum (for short, the District Forum) which allowed the complaint vide its order dated 16-05-2012 as under:

(3.) Aggrieved with the order dated 16-05-2012 of the District Forum the petitioner preferred an appeal before the State Commission which was dismissed vide its order dated 19-03-2015.