UNITED INDIA INSURANCE CO LTD Vs. KESARLAL JAT

JUDGEMENT

(1.) This revision petition has been filed by the petitioners United India Insurance Co. Ltd. & Anr. against the order dated 10.12.2015 of the State Consumer Disputes Redressal Commission, Rajasthan (in short 'the State Commission') passed in First Appeal No.568/2015.

(2.) Brief facts of the case are that on 06.12.2012 respondent No.1/complainant had purchased one vehicle from respondent No.2. On that day, the respondent No.2 had issued one temporary registration No.RJ14-Temp C-3676, which was stated to be valid for one month. On 08.01.2013 this vehicle met with an accident and its accident claim was repudiated by Insurance Company on the ground that the vehicle was being plied without registration. Another ground of repudiation was that the intimation of the accident was given to the Insurance Company on 07.2.2013 i.e. roughly about after one month and the intimation was received from the respondent No.2 rather than from the complainant.

(3.) Aggrieved by the repudiation, the complainant filed a consumer complaint bearing No.195/2013 before the District Consumer Disputes Redressal Forum, Tonk (in short 'the District Forum'). The complaint was resisted by the Insurance Company by filing the written statement and the grounds of repudiation were reiterated. The District Forum vide its order dated 03.03.2015 allowed the complaint as under:-