SHRIRAM GENERAL INSURANCE COMPANY Vs. KAMLESH

JUDGEMENT

(1.) This appeal has been filed by the appellant Shriram General Insurance Co. Ltd. against the order dated 11.08.2015 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short the State Commission ) passed in CC No.81 of 2015.

(2.) Brief facts of the case are that the respondent /complainant had insured her vehicle with the opposite party/appellant herein with validity from 5.5.2009 to 4.5.2010. During the currency of the policy the vehicle met with an accident on 1/2.6.2009. The insurance claim was repudiated by the Insurance Company vide letter dated 09.09.2009 on the basis of the report of investigator dated 23.06.2009 that the fire was not natural, but the vehicle was burnt. The complainant filed a consumer complaint No.81 of 2010 before the State Commission. The complaint was resisted by the Insurance Company on the ground of pecuniary jurisdiction as well as on merit that the fire was stage managed and therefore, it was requested that the complaint be dismissed. The State Commission however allowed the complaint and passed the following order on 11.08.2015 :-

(3.) Hence the present appeal.