NATIONAL INSURANCE CO. LTD. Vs. RAVI TRADERS

JUDGEMENT

(1.) NATIONAL Insurance Company Limited -petitioner herein, which was the Opposite Party before the District Consumer Disputes Redressal Forum, Balghat (hereinafter referred to as the District Forum' for short), has filed these Revision Petitions against the Order passed by the Madhya Pradesh State Consumer Disputes Redressal Commission, Madhya Pradesh (hereinafter referred to as the State Commission' for short).

(2.) SHORTLY stated, the facts of the case are: The dispute in the present case arose on account of repudiation of claim of the respondent -insured by the petitioner in respect of the cash amount of Rs. 70,000 which was lost in Bank premises where the money was taken by an employee of the respondent -insured. It appears that the said employee had put the money on the cashier's counter in the tray but before it could be collected by the cashier, the said employee under a call from some unknown persons, left the counter for a while and, on return, found that the money was missing/stolen. On being informed, petitioner appointed Mr. Radheyshyam Gupta as Surveyor, who, after holding a detailed inquiry, vide his Report dated 16.8.2002, reached at the following conclusion:

(3.) BASED on the above Report, the petitioner repudiated the claim of the respondent.