NEW INDIA ASSURANCE COMPANY LIMITED Vs. T.V. SARATHI

JUDGEMENT

(1.) NEW India Assurance Company Limited -petitioner herein, which was the opposite party before the District Consumer Disputes Redressal Forum, Bangalore Urban District (hereinafter referred to as 'the District Forum' for short), has filed the present Revision Petition.

(2.) SHORTLY stated, the facts of the case are:

(3.) THE respondent/complainant is a professional photographer and he purchased a video camera with accessories on 23.11.1998 for a total sum of Rs. 1,42,810 by raising a loan. He insured the said video camera and said accessories with the petitioner for the period 26.3.2001 to midnight of 25.3.2002. The case of the respondent is that the said camera was stolen on 18.2.2002 at 12.00 p.m. at BMTC bus stand, Kalasiaplyam, Bangalore. In this connection, he filed a complaint before the Police, a copy of which has been placed on record. The complainant also informed about the theft of the insured equipment to the petitioner on 20.2.2002. Petitioner repudiated the claim on 29.7.2002 on the ground that the complainant had not taken reasonable steps to safeguard the property insured. The respondent aggrieved by the repudiation of the claim by the petitioner, filed a complaint before the District Forum in which notice was issued.