RELIANCE GENERAL INSURANCE COMPANY LIMITED 60, OKHLA INDUSTRIAL ESTATE PHASE III, 2ND FLOOR, NEW DELHI Vs. VINOD KUMAR S/O MR. KANSHI RAM, R/O VILLAGE AND POST OFFICE TEHA, TEHSIL GANAUR DISTRICT SONEPAT HARYANA

JUDGEMENT

(1.) The complainant/respondent got his truck bearing Registration No.HR-42D-4649 insured with the petitioner Company for the period from 20.8.2009 to 19.8.2010. The aforesaid vehicle was allegedly stolen on 16.6.2010. An FIR at Police Station, Samalkha in District Panipat of Haryana was registered on 22.6.2010 and intimation of the theft was given to the insurer on 15.7.2010. The claim lodged by the respondent/complainant with the insurer was repudiated vide letter dated 18.11.2010, which, to the extent it is relevant, reads as under:-

(2.) Being aggrieved from the rejection of the claim, the complainant approached the concerned District Forum by way of a complaint. The complaint was resisted by the insurer not only on the ground on which the claim had been repudiated but also on the ground that there was delay in lodging FIR and intimating the loss of theft to the insurer.

(3.) Vide order dated 8.5.2014, the District Forum allowed the complaint and directed the insurer to pay a sum of Rs.7,07,000.00 to the complainant along with interest and cost of litigation quantified at Rs.2200.00.