Ram Surat Ram (Maurya), J. - (1.) Heard Sri B.B.Jauhari for the petitioner.
(2.) The writ petition has been filed against the award of Permanent Lok Adalat dated 21.11.2017 by which claim petition filed by respondent-1 has been allowed against the insurance company to the extent of 75% of liability under insurance policy.
(3.) Respondent-1 has purchased a truck Registration No.UP 81 AF 6745, which was financed by Chola Mandalam Investment and Finance Ltd. The truck was insured by M/s. Tata AIG General Insurance Company Ltd. The insurance was valid from 6.7.2013 to 5.7.2014. In the meantime the truck was stolen on 24.5.2014. An F.I.R. was lodged at police station registered as Case Crime No.235 of 2014 under Section 379, IPC P.S. Harduaganj, district Aligarh against unknown persons.;