SHRIRAM GENERAL INSURANCE CO LTD Vs. MAHIPAL

JUDGEMENT

(1.) We heard learned counsel for the revisionist - insurance co. and the respondent no. 1 - complainant, and perused the material on record.

(2.) The dispute relates to repudiation of an insurance claim regarding theft of a vehicle.

(3.) The District Forum had heard both sides, appraised the evidence, and, vide its Order dated 26.11.2015, allowed the complaint and ordered the insurance co. to pay 75% of the insured declared value on non-standard basis: