SUKHBIR KAUR S/O JASWINDER SINGH Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO & ANR THROUGH ITS BRANCH MANAGER; BAJAJ ALLIANZ GENERAL INSURANCE CO LTD THROUGH ITS MANAGER

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission, Haryana dated 12.12.2016 in F.A. No.175 of 2014 whereby the State Commission concurred with the finding of dismissal of the consumer complaint by the District Forum concerned.

(2.) Briefly put facts relevant for the disposal of the revision petition are that the petitioner-complainant, the owner of Tractor No.HR-02-T-5519 insured it with the OP-Insurance Company for the period w.e.f. 30.06.2009 to 29.06.2010. The said tractor was stolen from outside of Darpan Cinema Hall on 06.07.2009. The FIR was registered at the concerned police station under the order of Chief Judicial Magistrate concerned on 15.10.2009. It is the case of the complainant that intimation of theft was also given to the insurance company. The insurance company however repudiated the insurance claim on the plea of late reporting of theft to the police and failure on the part of the complainant to give intimation of theft to the insurance company in terms of the insurance contract and also to produce the relevant documents to establish the ownership of the subject tractor.

(3.) The District Forum, on appreciation of the evidence, did not find merit in the complaint. Accordingly, the complaint was dismissed.