SANJAY KUMAR DAS Vs. ZONAL MANAGER, NATIONAL INSURANCE COMPANY LIMITED & ANR; BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This revision is directed against the order of the State Commission, Chhattishgarh dated 8.7.2016 vide which the State Commission dismissed the appeal FA/2016/293 preferred by the petitioner/complainant against the dismissal of his complaint by the District Forum, Mahasandh.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the complainant raised a consumer dispute by filing a complaint alleging that he got his cow insured by paying a premium of Rs.1406/- to the authorized agent of respondent No.2 i.e. Branch Manager of the National Insurance Co. Ltd., branch Office, Kenal Avenue, Post Office Bargadh, Oddisa. The cow was insured for Rs.11,000/-. The period of insurance was w.e.f. 17.6.2009 to 16.6.2012. It is the case of the complainant that on the receipt of the premium Ramesh Sharma, Agent of opposite party No.2 gave him a small piece of paper acknowledging the issue of insurance policy No.47/2009/9400000028 but the policy bond was never provided to him.

(3.) On 20.3.2012 the insured cow died. Intimation of the death of cow was immediately given to local administration, Government Veterinary Hospital, Basna, District Mahasamund as also the concerned gram panchayat with a request to complete the required formality. The intimation of death of cow was given to the opposite party by email. The insurance claim was submitted by the opposite party insurance company failed to settle the claim. Being aggrieved the petitioner filed the consumer complaint.