LAWS(NCD)-2017-2-79

GOPINATH Vs. UNITED INDIA INSURANCE COMPANY LTD.

Decided On February 13, 2017
GOPINATH Appellant
V/S
UNITED INDIA INSURANCE COMPANY LTD. Respondents

JUDGEMENT

(1.) The complainant/petitioner got a vehicle bearing Registration No. MH 24 F 6959 insured with the respondent for the period from 30.3.2010 to 29.3.2011. The aforesaid vehicle allegedly was stolen in the night of 23.6.2010. Though an FIR with the concerned police station was lodged on the same date, the intimation to the insurance company came to be given only on 23.9.2010, i.e., after three months from the date of the theft. The claim lodged by the petitioner/complainant was repudiated by the insurer on account of the aforesaid delay. Being aggrieved, the petitioner/complainant approached the concerned District Forum by way of a consumer complaint, seeking redressal of his grievances.

(2.) The complaint was resisted by the insurer primarily on the same ground on which the claim had been rejected.

(3.) The District Forum vide its order dated 16.9.2014 allowed the complaint and directed the insurer to pay an amount of Rs.4,12,500/- to the complainant along with compensation quantified at Rs.5,000/- and the cost of litigation quantified at Rs.2,000/-.