ARVIND BHUSHAN DWIVDEI Vs. IFFCO TOKIO GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THESE appeals have been filed against the order dated 22.4.2008 passed by the District Forum, Gwalior in case No. 737/2007. Facts have been taken from appeal No. 1 1402/08 for convenience unless otherwise stated.

(2.) THE complainant Arvind Bhushan Dwivedi filed a complaint against the opposite party Iffco Tokio General Insurance Company Ltd. for recovery of a sum of Rs. 2,50,000 and interest.

(3.) DURING this appeal, number of opportunities were granted to the complainant to produce the vehicle for Surveyor's inspection to enable him to give survey report, but, it is alleged that letters had to be sent to the effect that circumstances were created causing impediment in the survey of the vehicle. Today also we inquired from the learned Counsel for the complainant whether he will be in a position to produce the vehicle for survey but, he has informed that the vehicle has now been stolen and shown FIR in that behalf.