NEW INDIA ASSURANCE COMPANY LTD. Vs. SNEH LATA BANSAL

JUDGEMENT

(1.) VIDE Order dated 1.5.2006 the District Forum held the appellant guilty of deficiency in service in not reimbursing the respondent for the gold chain which was snatched from the neck of the respondent. The appellant was directed to pay a sum of Rs. 40,000 to the respondent together with Rs. 3,000 towards compensation and cost of litigation.

(2.) AGGRIEVED by the aforesaid Order, the appellant has preferred the present appeal on the ground that the chain in question was not covered under the policy and as such there was no deficiency in service on its part in repudiating the claim.

(3.) IN order to appreciate the above contention of the appellant, it is necessary to narrate brief facts of the case as presented before the District Forum.