PUNJAB GRAMIN BANK Vs. ORIENTAL INSURANCE CO LTD & 3 ORS ; BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LTD ; DIVISIONAL MANAGER, ORIENTAL INSURANCE COMPANY LTD ; ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The petitioner obtained a Banker Indemnity Policy from the respondent for the period from 4.2010 to 33.201 On 13.9.2010, the Branch Manager of Ambala Jattan in District Hoshiarpur was proceeding to the branch having withdrawn Rs.8.00 lacs from Punjab National Bank, Jalandhar Road when a theft of Rs.8.00 lacs happened. The intimation of the theft was given to the insurer. The claim however, was repudiated vide letter dated 17.6.2011 which to the extent it is relevant reads as under:

(2.) Being aggrieved from the rejection of the claim, the petitioner approached the concerned District Forum by way of a consumer complaint.

(3.) The complaint was resisted by the respondents primarily on the ground that Condition No. 4(b) had been violated by the complainant since an armed security guard did not accompany the official who was carrying the cash.