PUNJAB NATIONAL BANK THROUH ITS CHIEF MANAGER, MILLER GANJ, LUDHIANA PUNJAB Vs. TARUN PRINTERS & 2 ORS

JUDGEMENT

(1.) This appeal has been filed by the appellant Punjab National Bank against the order dated 12.05.2015 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') passed in Complaint No.84 of 2013.

(2.) Brief facts of the case are that on 09.01.2009 respondent No.1 through respondent No.2 availed loan/credit facility of Rs.16 lacs from appellant bank. On 13.02009, Insurance policy was purchased by the borrower from the respondent No.3 and the address mentioned was Jasdev Nagar, opposite Nankana Public School, Gill Road, Ludhiana. However, subsequent policies were taken by the petitioner bank and these policies covered risk location of Pratap Nagar Ludhiana. The last relevant policy was bearing No.233902 /11 /2012 / 1322 with validity from 18.3.2012 to 17.03.2013. Another policy bearing No.233902/11/2013/157 was taken on 03.05.2012 and was valid upto 005.2013. These policies also described location of risk at Pratap Nagar, Ludhiana. On 09.06.2012 fire broke out at premises situated at Jasdev Singh Nagar, opposite Nankana Public School, Gill road, Ludhiana. On 25.09.2012, the appellant bank has written a letter to respondent No.3 and asked to settle the claim as bonafide mistake was done on the part of the respondent No.3. On 210.2012 insurance claim was repudiated by the respondent No.3. On 14.08.2013 complaint was filed by the complainant before the State Commission, against the appellant bank & respondent No.3. The complaint was resisted by both the opposite parties by filing their respective written statements. The complaint was decided by the State Commission which passed the following order on 105.2015:-

(3.) On 26.09.2015, appellant bank came to know about the order when the appellant received letter dated 209.2015 from the counsel. On 12.10.2015 present appeal has been filed before this Commission.