SHRIRAM GENERAL INSURANCE CO LTD Vs. SURESH KUMAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Insurance Company against the order dated 16.12.2014 passed by the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') in FA No.430 of 2014.

(2.) Brief facts of the case are that the respondent complainant insured his vehicle Tata 2515 having registration No.RJ 14 GD 5093 with the petitioner Insurance Company with IDV of Rs.18,00,000/- and validity period from 12.01.2011 to 11.01.2012. The vehicle was stolen on 18.03.2011 and the same was recovered on 09.08.2011 by the police. The investigator appointed by the Insurance Company submitted report on 19.08.2011 wherein he stated that as per physical verification of the vehicle and as per photographs the vehicle has been recovered in safe and sound condition. The surveyor appointed by the Insurance Company gave his report on 25.11.2011 wherein he assessed loss for Rs.1,03,650/-. Insurance Company offered to settle the claim for Rs.1,00,000/- after deducting Rs.3,650/- towards delayed intimation to the Insurance Company. However, the complainant did not accept the proposal and filed a consumer complaint before the District Consumer Disputes Redressal Forum, Jaipur, (in short 'the District Forum') which was allowed by the District Forum vide its order dated 13.3.2014 as follows:-

(3.) Aggrieved with the order of the District Forum, the complainant as well as the Insurance Company preferred appeals before the State Commission and the State Commission disposed off both the appeals by passing the following order:-