UNITED INDIA INSURANCE CO LTD Vs. RAJESH JHAJHARIA

JUDGEMENT

(1.) Oral

(2.) The brief facts of the case are that the respondent (hereinafter referred to as complainant) insured his vehicle with the petitioner company and during the existence of the insurance policy his vehicle was stolen. He lodged the FIR with the police station and also informed the petitioner. A surveyor was appointed who gave his report. The petitioner company rejected the claim vide repudiation letter dated 19.09.2017 for the reasons given therein.

(3.) Aggrieved by said act of the petitioner, the complainant filed the claim. Both the parties led their evidences before the District Forum. After hearing the arguments, the District Forum reached to the conclusion that the repudiation was wrong and issued the following directions :