(1.) The complainant / petitioner owned a vehicle bearing No. DL-1Y-A-2518 which he got insured with the respondent. On 21.5.2009, at about 12.15 a.m. i.e. at midnight, the person driving the aforesaid vehicle gave lift to two boys who wanted to go to Palam Vihar. As per the FIR lodged by the Driver, before reaching Toll tax, he parked his car on the side and went to bathroom. When he came back, he found that those two boys had run away with his car. The FIR was lodged on 23.5.2009. Since the vehicle could not be traced, the petitioner / complainant sought reimbursement of his loss, in terms of the insurance policy which he had taken from the respondent.
(2.) The claim was repudiated by the respondent vide letter dated 9.3.2010 which to the extent it is relevant reads as under:
(3.) Being aggrieved from the rejection of the claim, the complainant approached the concerned District Forum by way of a consumer complaint. The complaint was resisted by the insurer primarily on the ground on which the claim had been repudiated.