State Consumer Disputes Redressal Commission
Shri. Sandeep Manikrao Haral vs The Manager,The Reliance General ... on 21 February, 2011
F.A. No.:678-10
1
STATE CONSUMER DISPUTE REDRESSAL COMMISSION,
MUMBAI, CIRCUIT BENCH AT AURANGABAD.
Date of filing : 19.11.2010
Date of Order: 21.02.2011
FIRST APPEAL NO.678 OF 2010
IN COMPLAINT CASE NO. 397 OF 2010
DISTRICT CONSUMER FORUM: AHMEDNAGAR.
Shri. Sandeep Manikrao Haral
R/o. At. Post Gundegaon, Tq. Nagar,
Dist. Ahmednagar. ... Appellant
//VERSUS//
The Manager,
The Reliance General Insurance Co. ltd.
Pushpam Plaza, Ground Floor,
135-B, Taliwada Road, Pune-411 001. ...Respondent
... Respondent
Coram : Shri.S.G.Deshmukh, Hon`ble Presiding Judicial Member.
Mrs. Uma S.Bora, Hon`ble Member.
Shri. K. B. Gawali, Hon'ble Member.
Present: Adv. Shri. S. B. Mundada, for appellant.
:: ORAL ORDER ::
Per Shri S.G.Deshmukh, Hon`ble Presiding Judicial Member
1. The present appeal is filed by the original complainant against the Judgment and Order dated 05.10.2010 in compliant case 397/2010 passed by District Consumer Forum, Ahmednagar.
2. The appellant/complainant's case before the Forum is that, he had purchased jercy cow. It is alleged that the cow died on 12.06.2006. Panchnama was drawn. Post Mortem was carried on the cow. Insurance Company was intimated. The claim along with papers was submitted. The claim was not settled thus complainant approached the Forum.
F.A. No.:678-10 2
3. The respondent appeared before the Forum and contended that the cow was not insured with them.
4. Forum below after going through the papers and hearing the parties dismissed the complaint.
5. Case was circulated on 20.12.2010 thereafter nobody appeared adjourned to 19.01.2011. On 19.01.2011 Adv. V. D. Mahajan had appeared for appellant adjourned to 21.02.2011. Today Adv. Shri. S. B. Mundada appeared on behalf of appellant. Heard Adv. Shri. Mundada.
6. We perused the papers. On perusal of papers there is nothing to show cow in question was insured with the respondent. The alleged receipt of the premium was not signed by the authorized person or the agent. The Forum below has rightly considered this aspect and rightly dismissed the complaint. We are not inclined to interfere the order passed by the Forum. Appeal is dismissed summarily.
(K. B. Gawali) (Mrs.Uma S. Bora) (S. G. Deshmukh)
Member Member Presiding Judicial Member
Kalyankar