NATIONAL INSURANCE COMPANY LIMITED Vs. NIRAJ SINGH

JUDGEMENT

(1.) THIS appeal is directed against the order dated 15.02.2011 of District Consumer Disputes Redressal Forum, Durg (C.G.) (hereinafter called ''District Forum '' for short) in Complaint Case No.195/2010, whereby the appellant/Insurance Company has been directed to pay a sum of Rs.41,600/ - (The I.D.V. of the vehicle) to the complainant/respondent on account of theft of the insured motorcycle, and also to pay Rs.2,000/ - as compensation for mental agony and Rs.1,000/ - as cost of litigation.

(2.) IN nutshell, the motorcycle bearing No.C.G.07.L.L. -4287 was insured with the appellant/Insurance Company for a period between 25.08.2009 to 24.08.2009 and it was of the registered ownership of the complainant/respondent. As per case of the complainant/respondent before District Forum, the said motorcycle was stolen by someone on 06.10.2009. The incident was immediately reported to the Insurance Company orally.

(3.) WE have heard arguments advanced by both parties and perused record of the District Forum.