State Consumer Disputes Redressal Commission
Aadil Rashid Khan vs Iffco-Tokio General Insurance Co.Ltd. on 13 April, 2018
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i{kdkjksa ds vf/koDrk vihykFkhZ dh vksj ls Jh lat; frokjh] vf/koDrkA mRrjoknh dh vksj ls Jh ih- ds- ikWy] vf/koDrkA vkns'k fnukad& 13@04@2018 }kjk%&ekuuh; U;k;ewfrZ Jh vkj- ,l- 'kekZ] v/;{k vihykFkhZ@ifjoknh us ;g vihy /kkjk&15 miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr ftyk miHkksDrk fookn izfrrks"k.k Qksje] dksfj;k] cSdq.Biqj ¼N-x-½ ¼ftls vkxs laf{kIr esa ^^ftyk Qksje** lacksf/kr fd;k tk,xk½ ds ifjokn izdj.k dzekad&05@2017 vkfny j'khn [kku fo:} 'kk[kk izca/kd] bQdks Vksfd;ks tujy ba';ksjsal daiuh fyfeVsM esa ikfjr vkns'k fnukad&31-10-2017 ftlds }kjk ifjoknh ds ifjokn dks fujLr fd;k x;k gS] ls nqf[kr gksdj izLrqr fd;k gSA // 2 // 02- vihykFkhZ@ifjoknh dk ifjokn ftyk Qksje ds le{k laf{kIr esa bl izdkj jgk gS fd ifjoknh us vius LokfeRo dh ctkt iYlj MhVh,lvkbZ eksVj lk;dy iath;u dzeakd&lh-th- 16b,@6786 dk chek fnukad&24-11-2015 dks vukosnd ls djok;k Fkk ftldk ikWfylh dz-& 95178309 gS tks fnukad&24-11-2015 ls 24-11-2016 rd oS/k Fkh vkSj okgu dk chfer ewY;&50]000@&¼ipkl gtkj :Ik;s½ FkkA ifjoknh tks uxj ikfydk ifj"kn cSdq.Biqj ds v/;{k izR;k'kh dk pquko xksaMokuk x.kra= ikVhZ ls yM+ jgk Fkk] fnukad&20-12-2015 dks jkf= 8%30 cts cSdq.Biqj 'kgj ds vanj fLFkr efLtn eksgYyk esa viuh mDr chekd`r iYlj eksVj lk;dy ls ernkrkvksa ls laidZ djus vk;k vkSj mDr okgu dks efLtn xyh esa [kM+k djds eksgYys ds ernkrkvksa ls laidZ dj 09%00 cts tc eksVj lk;dy dks ysus vk;k rks eksVj lk;dy ykirk FkkA ifjoknh Lo;a pquko izpkj esa O;oLr gksus ls eksVj lk;dy dh lk/kkj.k irklkth fd;k vkSj eksVj lk;dy xqe gksus dh f'kdk;r djus Fkkuk cSdq.Biqj x;k rks Fkkuk izHkkjh }kjk dgk x;k fd eksVj lk;dy dh irklkth djs vkSj ;fn ;g Li"V gks tkos fd dksbZ vKkr O;fDr okgu pksjh dj ys x;k gS rc ifjoknh Fkkus esa fyf[kr fjiksVZ nsA ifjoknh }kjk fnukad&20-12-2015 ls 12-01-2016 rd eksVj lk;dy dh irklkth fd;k ysfdu eksVj lk;dy dk irk ugha pyk rc ifjoknh }kjk fnukad&12-01- 2016 dks Fkkuk cSdq.Biqj esa eksVj lk;dy pksjh ds laca/k esa fyf[kr fjiksVZ fd;k ,oa vukosnd chek daiuh dks lwfpr fd;kA ifjoknh dh lwpuk ij vukosnd chek daiuh }kjk {kfriwfrZ tkap gsrq losZ;j Jh lat;
// 3 // vxzoky dks Hkstk x;k ftUgksaus tkap fd;k vkSj Dyse QkeZ ij ifjoknh dk gLrk{kj fy;k vkSj leLr nLrkost ewy chek ikWfylh o pkch vkfn vukosnd ds dk;kZy; esa izLrqr djus gsrq izkIr dj ifjoknh dh foyac ds laca/k esa 'kiFk&i= vkfn izkIr fd;k vkSj fo'okl fnyk;k fd vukosnd chek daiuh 01 ekg ds Hkhrj ifjoknh dks mldh {kfriwfrZ jkf'k Hkqxrku dj nh tkosxh fdUrq vukosnd chek daiuh }kjk fnukad&24-03-2016 ds i= }kjk ifjoknh dk nkok fujLr dj fn;k x;k tcfd ifjoknh }kjk foyac ds laca/k esa 'kiFk&i= fn;k x;k FkkA bl izdkj vukosnd chek daiuh }kjk ifjoknh ds nkos dks fujLr dj lsok esa deh fd;k gS ftlds dkj.k ifjoknh dks ;g ifjokn ykus dh vko';drk iM+h gSA vr% ifjokn&i= esa of.kZr vuqlkj vuqrks"k fnykbZ tkosA 03- mRrjoknh@vukosnd dh vksj ls ftyk Qksje ds le{k fyf[kr dFku izLrqr djrs gq, ;g vfHkopu fd;k x;k gS fd vukosnd }kjk dfFkr eksVj lk;dy dk chek fnukad&25-11-2015 ls 24-11-2016 rd dh vof/k ds fy, fd;k x;k FkkA chek ikWfylh chek dh 'krksZa ds v/khu tkjh dh tkrh gSA ifjoknh us Lo;a ykijokghiwoZd okgu pksjh dh fjiksVZ 22 fnuksa ds Ik'pkr~ fnukad&12-01-2016 dks ekSf[kd :Ik esa Fkkuk esa fd;k Fkk ,oa vukosnd dks pksjh ds ckjs esa tkudkjh rc gqbZ tc ifjoknh us eksVj lk;dy dh pksjh ds laca/k esa {kfr gsrq nkok fnukad&05-02-2016 dks fd;k Fkk] blds iwoZ ifjoknh us vukosnd dks dksbZ lwpuk ugha fn;k FkkA ifjoknh us vukosnd dks dqN Hkh nLrkost ugha fn;k Fkk rc vukosnd us // 4 // ifjoknh dks fnukad&24-03-2016 dks i= fy[kdj Dyse QkeZ] ewy ipsZl buokbZl] vafre izfrosnu dh izekf.kr izfrfyfi] ewy ikWfylh] ewy iath;u izek.k&i=] okgu dh nksuksa pkch] izFke lwpuk&i= dh izekf.kr izfrfyfi] vkj- Vh- vks- dk;kZy; dks nh xbZ lwpuk dh izfrfyfi] uksVjhd`r {kfriwfrZ ca/ki=] lgefr i=] vkj- Vh- vks- dk QkeZ ua-&26] 28] 29] 30] ,u- vks- lh- ,oa QkeZ 35] cSad fooj.k] foyac ls fjiksVZ fy[kkus dk dkj.k dh ekax fd;k Fkk fdUrq ifjoknh us dksbZ lek/kkuizn tokc foyac ls fjiksVZ fy[kkus dk ugha fn;k vkSj uk gh vU; nLrkost miyC/k djk;k ftlds dkj.k ifjoknh ds nkos dk fujkdj.k fof/k vuq:Ik ,oa chek dh 'krksZa ds vuq:Ik djds ifjoknh dks lwfpr fd;k FkkA ifjoknh us foyac ls fjiksVZ fy[kkdj ,oa vukosnd chek daiuh dks dksbZ lwpuk uk nsdj chek 'krksZa dk mYya?ku fd;k gS ftlds dkj.k ifjoknh dk nkok fujLr fd;k x;k gSA vukosnd }kjk lsok esa dksbZ deh ugha fd;k x;k gSA ifjoknh] vukosnd ls dksbZ vuqrks"k izkIr djus dk vf/kdkjh ugha gSA vr% ifjoknh dk ifjokn lO;; fujLr fd;k tkosA 04- vihykFkhZ@ifjoknh dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k chek ikWfylh dh Nk;kizfr ¼,usD'pj ,&1½] izFke lwpuk izfrosnu fnukad&12-01-2016 dh Nk;kizfr ¼,usD'pj ,&2½] vukosnd }kjk ifjoknh dks izsf"kr i= fnukad&24-03-2016 dk vly ¼,usD'pj ,&3½] ifjoknh }kjk vukosnd dks izsf"kr i= dh Nk;kizfr ¼,usD'pj ,&4½] nkok fujLrh i= fnukad&28-04-2016 dk vly ¼,usD'pj ,&5½] // 5 // lfVZfQdsV vkWQ jftLVsª'ku dh Nk;kizfr ¼,usD'pj ,&6½ rFkk vukosnd chek daiuh }kjk vius losZ;j ds ekQZr~ ifjoknh ls izkIr fd, x, nLrkost dh ikorh fnukad&18-02-2016 dk vly ¼,usD'pj ,&7½ izLrqr fd;k gSA 05- mHk;i{k dh vksj ls izLrqr vfHkopu ,oa ifjoknh dh vksj ls izLrqr nLrkosth lk{;ksa ds ifj'khyu Ik'pkr~ ftyk Qksje us vkns'k ikfjr djrs gq, ifjoknh ds ifjokn dks fujLr fd;k gS ftlds fo:} ;g vihy gSA 06- vihykFkhZ@ifjoknh dh vksj ls milatkr gksus okys fo)ku vf/koDrk Jh lat; frokjh dk rdZ gS fd ftyk Qksje dk vkns'k =qfViw.kZ gSA ifjoknh okgu dzekad&lh-th- 16 bZ,@6786 dk iathd`r Lokeh gS tks fd vukosnd ds ikl chfer Fkk vkSj fnukad&20-12-2015 dks og pquko izpkj ds fy, eksgYys esa x;k Fkk vkSj eksVj lk;dy dks [kM+h djds eksgYys esa ernkrkvksa ls laidZ dj tc ykSVk rks mldh eksVj lk;dy pksjh gks xbZ FkhA mlus eksVj lk;dy vkl&ikl irk fd;k ysfdu eksVj lk;dy dk irk ugha pykA ifjoknh }kjk foyac dks mfpr :Ik ls Li"Vhd`r fd;k x;k gS mlds ckn Hkh ftyk Qksje }kjk ifjoknh dk ifjokn fujLr dj fn;k x;k tks fd =qfViw.kZ gSA ;fn ifjoknh }kjk fdlh izdkj ds chek ikWfylh dh 'krksZa dk mYya?ku gqvk Hkh gS rks ifjoknh vekud vk/kkj ij (Non Standard Basis) {kfriwfrZ dh jkf'k izkIr djus dk vf/kdkjh gSA vr% ifjoknh dh vihy Lohdkj fd;k tkosA ftyk // 6 // Qksje }kjk ikfjr vkyksP; vkns'k vikLr djrs gq, ifjoknh dks {kfriwfrZ dh jkf'k fnykbZ tkosA 07- mRrjoknh@vukosnd dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh ih- ds- ikWy dk rdZ gS fd ifjoknh us chek daiuh dks vR;f/kd foyac ls lwpuk fn;k Fkk rFkk Fkkus esa Hkh foyac ls lwpuk fn;k x;k Fkk vkSj bl foyac ds laca/k esa dksbZ Li"Vhdj.k ugha fn;k x;k gS rFkk ifjoknh }kjk okgu dks vlqjf{kr NksM+ fn;k x;k FkkA ,slh fLFkfr esa ftyk Qksje us tks vkns'k ikfjr fd;k gS og iw.kZr% mfpr gSA mlesa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gSA vr% ifjoknh dh vihy fujLr fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k ;Fkkor~ j[kk tkosA vukosnd dh vksj ls vius rdZ ds leFkZu esa Sukhbir Kaur Vs. Bajaj Allianz Insurance Company & Anr. I (2018) CPJ 98 (NC), Reliance General Insurance Company Ltd. Vs. Pratap Singh I (2018) CPJ 190 (NC) rFkk United India Insurance Co. Ltd. Vs. Jaswant Rai Verma 2018 (1) CPR 424 (NC) dk voyacu fy;k gSA 08- geus mHk;i{k ds fo}ku vf/koDrkx.k dk rdZ Jo.k fd;k rFkk ftyk Qksje ds vfHkys[k ,oa vkyksP; vkns'k dk Hkh ifj'khyu fd;k x;kA 09- ifjoknh us vius ifjokn&i= dh dafMdk&4 esa ;g vfHkopu fd;k gS fd og **fnukad&20-12-2015 dks uxj ikfydk ifj"kn cSdq.Biqj ds v/;{k izR;k'kh dk pquko xksaMokuk x.kra= ikVhZ ls yM+ jgk FkkA // 7 // fnukad&20-12-2015 le; 8%30 cts jkf= cSdq.Biqj 'kgj ds vanj fLFkr efLtn eksgYyk esa viuh mDr chekd`r iYlj eksVj lk;dy ls eksgYyk fLFkr ernkrkvksa ls laidZ djus vk;k vkSj eksVj lk;dy dks efLtn xyh esa [kM+k djds eksgYyk fLFkr ernkrkvksa ls laidZ dj 09 cts tc vk;k rks ns[kk fd eksVj lk;dy ykirk FkkA** 10- ifjoknh Lo;a us vius ifjokn&i= esa crk;k gS fd mlus eksVj lk;dy dks xyh esa [kM+k fd;k FkkA ifjoknh us vius ifjokn&i= esa dgha Hkh ;g vfHkopu ugha fd;k gS fd mlus okgu dks ykWd fd;k Fkk vkSj ykWd dj pkch vius ikl j[kk Fkk vkSj bl izdkj Li"V gS fd ifjoknh }kjk viuh okgu dks vlqjf{kr NksM+k x;k FkkA 11- Oriental Insurance Company Ltd. Vs. Delhi Corporation II (2014) CPJ 10 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986- Sections 2 (1) (g), 21 (b)- Insurance- Theft- Reasonable precaution for safety of property- Not taken- Delay in claim intimation- Violation of conditions of Policy- Claim repudiated- Alleged deficiency in service- District Forum allowed complaint- State Commission dismissed appeal- Hence revision- Keys were taken from under the pillow of concerned employee of Respondent and thereafter room lock and safety lock were opened by use of said keys- Opening of safe was done without use of 'threat' or 'violence'- Delay of 31 days in filing FIR and giving intimation to Insurance Company- Repudiation justified."
// 8 // 12- Shamsur Alam Vs Reliance General Insurance Co. Ltd. & Anr. II (2016) CPJ 385 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986- Sections 2 (1) (g), 21 (b)- Insurance- Theft of vehicle - Negligence of driver - Exclusion clause - Claim repudiated - Alleged deficiency in service - District Forum allowed complaint - State Commission allowed appeal - Hence revision - Keys of stolen vehicle was left in the ignition - As per insurance contract it was obligation of insured to take all reasonable steps to safeguard vehicle from any loss or damage - It was also the obligation of insured that insured vehicle should not be left unattended without proper precaution being taken to prevent further damage or loss - Repudiation justified."
13- Keshav Natu Mhatre Vs. New India Assurance Co. Ltd. & Anr. IV (2011) CPJ 135 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986- Sections 2 (1) (g), 21 (b)- Insurance- Theft - Claim repudiated - Breach of policy conditions - Forums dismissed complaint - Hence revision - Contention, petitioner left the vehicle unattended - Accepted - Mare fact that same was locked will not make any difference since it was duty of petitioner to have taken proper care before leaving vehicle on road - Order of For a upheld." 14- Oriental Insurance Co. Ltd. Vs. K.K. Valsalan III (2014) CPJ 201 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Driver was under obligation to take ignition key of vehicle with him while going to nearest hotel. Both ignition keys were left in vehicle which amounts to negligence on part of driver and it can be inferred // 9 // that driver left vehicle unattended without proper precaution. Theory of theft of vehicle is suspicious. Repudiation justified."
15. Jagdish Parshad Vs. ICICI Lombard Gen. Insurance Co. Ltd. II (2013) CPJ 578 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Negligence on part of complainant by leaving his vehicle unattended and unlocked is sufficient to hold that there is violation of terms and conditions of policy. Petitioner nowhere denied that keys were left in vehicle. Vehicle was not snatched forcibly. Insured had not informed Insurance Company immediately about alleged theft. Impugned order upheld."
16- ifjoknh us ?kVuk dh fjiksVZ iqfyl Fkkuk cSdq.Biqj esa fnukad&12- 01-2016 dh jkr 8%30 cts ntZ djk;k gS tcfd ?kVuk fnukad&20-12- 2015 dh gS vkSj bl izdkj yxHkx 21&22 fnu ckn foyac ls fjiksVZ fd;k gSA 17- Om Prakash Vs. Reliance General Insurance & Anr. IV (2017) CPJ 10 (SC), esa ekuuh; loksZPp U;k;ky; }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "11. It is common knowledge that a person who lost his vehicle may not straightaway go to the Insurance Company to claim compensation. At first, he will make efforts to trace the vehicle. It is true that the owner has to intimate the insurer immediately after the theft of the vehicle. However, this condition should not bar settlement of genuine claims particularly when the delay in intimation or submission of documents is due to unavoidable circumstances. The decision of the // 10 // insurer to reject the claim has to be based on valid grounds. Rejection of the claims on purely technical grounds in a mechanical manner will result in loss of confidence of policy-holders in the insurance industry. If the reason for delay in making a claim is satisfactorily explained, such a claim cannot be rejected on the ground of delay. It is also necessary to state here that it would not be fair and reasonable to reject genuine claims which had already been verified and found to be correct by the Investigator. The condition regarding the delay shall not be a shelter to repudiate the insurance claims which have been otherwise proved to be genuine. It needs no emphasis that the Consumer Protection Act, aims at providing better protection of the interest of consumers. It is a beneficial legislation that deserves liberal construction. This laudable object should not be forgotten while considering the claims made under the act.
12. In the instant case, the appellant has given cogent reasons for the delay of 8 days in informing the respondent about the incident. The Investigator had verified the theft to be genuine and the payment of Rs.7,85,000/- towards the claim was approved by the Corporate Claims Manager, which, in our opinion, is just and proper. The National Commission, therefore, is not justified in rejecting the claim of appellant without considering the explanation for the delay. We are also of the view that the claimant is entitled for a sum of Rs.50,000/- towards compensation."
18- vc ;g ns[kuk gS fd D;k ifjoknh }kjk foyac ds laca/k esa mfpr :Ik ls Li"Vhdj.k fn;k x;k gS\ 19- ifjoknh cSdq.Biqj dk fuoklh gS vkSj O;olk; ls vf/koDrk gS vkSj ,slh fLFkfr esa mls ekywe gS fd okgu pksjh gqvk gS rks mldh rRdky lwpuk nsuk pkfg, rFkk ifjoknh cSdq.Biqj esa gh pquko izpkj dj jgk FkkA ,slh fLFkfr esa ifjoknh ds ikl Ik;kZIr le; Fkk fd og ?kVuk dh fjiksVZ // 11 // rRdky iqfyl Fkkus esa djrk vkSj chek daiuh dks Hkh lwpuk nsrk] ijUrq ifjoknh us vius ifjokn&i= esa tks Li"Vhdj.k fn;k gS og mfpr :Ik ls Li"Vhd`r ugha gS vkSj bl 22 fnu ds foyac ds fy, dksbZ Li"Vhdj.k ugha fn;k x;k gSA ,slh fLFkfr esa Om Prakash Vs. Reliance General Insurance & Anr. (Supra), ds U;k; n`"Vkar dk ykHk ifjoknh dks ugha feyrk gSA 20- Sukhbir Kaur Vs. Bajaj Allianz Insurance Company & Anr. (Supra) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986 - Sections 2 (1) (g), 21 (b)- Insurance- Theft- Delay in intimation - Claim repudiated- Alleged deficiency in service- District Forum dismissed complaint- State Commission dismissed appeal- Hence revision- Although tractor was allegedly stolen on 6.7.2009, FIR was registered at concerned policy station on 5th October, 2010 - It is not mentioned in complaint as to on which date complainant visited police station for first time to lodge report of theft - Stand of petitioner is that police refused to record FIR, therefore, he was compelled to file application under Section 156 (3), Cr. P. C. - Petitioner has deliberately withheld copy of application under Section 156(3), Cr. P. C. which document could have drawn light upon fact as to on what grounds application was moved and on which date, petitioner had gone to police station for reporting FIR - This is a clear case of violation of terms and conditions of insurance contract- Repudiation justified."
21- Reliance General Insurance Company Ltd. Vs. Pratap Singh (Supra) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& // 12 // "Consumer Protection Act, 1986 - Sections 2 (1) (g), 21 (b)- Insurance- Theft of vehicle - Delay in intimation -Absence of permit- Violation of policy condition - Claim repudiated - Alleged deficiency in service- District Forum dismissed complaint- State Commission allowed appeal - Hence revision- Complainant not able to provide any detail about existence of any unavoidable circumstances that prevented him from giving intimation to Insurance Company with a delay of 38 days - Had there been proper explanation for any unavoidable circumstances, claim could have been considered under circular issued by IRDA - Complainant cannot be given benefit of IRDA circular - Vehicle was without a proper permit and fitness certificate on date theft took place - Complainant not able to explain as to why he had not obtained proper permit for operation of said vehicle - He has also not explained whether he had made any application for obtaining said permit from appropriate authority and whether permit was there for any previous period, etc. - Repudiation justified."
22- United India Insurance Co. Ltd. Vs. Jaswant Rai Verma (Supra) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "Consumer Protection Act, 1986 - Insurance - Complaint alleging bad service by Insurance company following its refusal to indemnify for lossess caused as a result of vehicle theft - Direction by forum to OP to compensat the complainant by paying Rs. 13,52,000/- Policy terms and conditions prescribed that in the event of a theft the company had to be informed at the earliest, and that the owner was obliged to take due care and precaution - Vehicle was not kept safe and there was delay of several days in reporting the matter - Previous foras have not adequately analyses the reports prepared by the investigator, and blindly trusted every word uttered by complainants - Impugned order not accepted, District Forum must look into the matter once again."
// 13 // 23- mijksDr foospuk ds ifjizs{; esa Li"V gS fd ifjoknh us vius okgu dks vlqjf{kr voLFkk esa NksM+k Fkk vkSj ?kVuk dh fjiksVZ Hkh vR;f/kd foyac ls ntZ djk;k gS vkSj bl foyac ds fy, mfpr Li"Vhdj.k ugha fn;k x;k gSA vxj FkksM+h nsj ds fy, eku Hkh ysa fd foyac Li"Vhd`r gS rks Hkh ifjoknh us okgu dks vlqjf{kr voLFkk esa NksM+k Fkk tcfd ifjoknh dk drZO; Fkk fd og okgu dks fof/kor~ ykWd dj pkch lqjf{kr vius ikl j[krk] ijUrq ifjoknh dh vksj ls ,slk dksbZ vfHkopu ugha fd;k gS fd mlus okgu dks ykWd fd;k Fkk vkSj pkch vius vkf/kiR; esa j[kk FkkA ,slh fLFkfr esa chek daiuh us ifjoknh ds nkos dks vLohdkj dj fdlh izdkj dh lsok esa deh ugha fd;k gSA 24- mijksDr foospuk ds ifjizs{; esa ftyk Qksje }kjk ikfjr vkyksP; vkns'k fof/k lEer vkns'k gSA mlesa fdlh izdkj dh vfu;ferrk ,oa voS/kkfudrk ugha gS vkSj uk gh fdlh izdkj ds gLr{ksi dh vko';drk gSA 25- vr% vihykFkhZ@ifjoknh dh vksj ls izLrqr vihy lkjghu gksus ls fujLr fd;k tkrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&31-10-2017 dh iqf"V dh tkrh gSA bl vihy dk O;; i{kdkj viuk&viuk ogu djsaxsA ¼U;k;ewfrZ vkj-,l-'kekZ½ ¼ujsanz xqIrk½ v/;{k lnL;
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