MITHILESH TIWARI Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) -AGGRIEVED by the order dated 18. 10. 2007 of the State Consumer Disputes Redressal Commission Madhya Pradesh, Bhopal (the State Commission) in appeal No. 2125 of 2006 dismissing the first appeal arising out of the order dated 20. 9. 2006 in C. C. No. 137/2003 of District Forum, Satna the complainant Mr. Mithilesh Tiwari has filed this revision petition before us.

(2.) THIS case has a chequered history.

(3.) CASE of the complainant is that he is a correspondent of Navbharat Times and Stringer of Doordarshan, Bhopal. He had purchased a mini T. V. camera with accessories from one Cheril Computers on 5. 4. 2002 for Rs. 1,80,500 and insured the same with the opposite party-New India Assurance Company Ltd. on 8. 4. 2002 for a period of one year. He had gone to Chitrakoot as per instructions of Doordarshan, Bhopal to cover the visit of the then Vice-President and during return journey by train on the interveing night of 25/26. 9. 2002, the insured items were stolen. Accordingly, the complainant had lodged an FIR with the Police Station G. R. P. Satna and also informed the Insurance Company to reimburse the sum assured. The Insurance Company had appointed a surveyor, who submitted a report stating that the purchase was fake, the policy was obtained by forging documents and the alleged theft had not taken place.