Rekha Gupta:— Revision Petition no. 4749 of 2013 has been filed against the judgment and order dated 01.10.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (‘the State Commission’) in First Appeal no. 328 of 2012.
2. The facts of the case as per the respondent/complainant are that the respondent's vehicle number RJ 01 SJ 9942 was stolen on the night of 17.12.2010 from the rented house of the respondent by some unknown person, for which an FIR no. 442 of 2010 had been lodged with police station Kekri. The police submitted a final untraced report of the property.
3. The respondent intimated the company regarding the theft of the above said vehicle on its Toll Free number 1800 180 7474 and intimated to the agent on 18.12.2010 whereby the respondent was informed to give written information to the Branch Manager, Shriram General Insurance Company Ltd., Third Floor, Amar Plaza Tower, Opposite Daulat Bagh, Ajmer along with copy of the FIR and other documents. The respondent sent the copy of the FIR to the Branch Office at Ajmer immediately after receiving the same from the police station, after completion of all the formalities the petitioner-Insurance Company (herein) vide its letter dated 02.02.2011 repudiated the claim of the respondent stating that the vehicle was stolen on 17.12.2010 and intimation regarding the theft of the vehicle was given to the company only 07.01.2010 for the first time which amounts to violation of policy terms and conditions.
4. The above act on the part of the petitioner/opposite party amounts to grave deficiency in service and he has suffered mental agony and financial losses due to above illegal and negligent act.
5. The respondent has prayed that the complaint be allowed and the insurance company be directed to award the following amounts to the respondent:
(i) Insurance amount of Rs. 30,000/- for the stolen vehicle no. RJ 01 SJ 9942 be awarded;
(ii) Award Rs. 5,000/- as litigation expenses to the respondent;
(iii) Award compensation of Rs. 5,000/- for mental agony and financial losses to the respondent; and
(iv) Any other relief which this District Forum deems fit may be awarded.
6. The petitioner/opposite party-insurance company in their written statements have stated that the complaint was not maintainable because the respondent in violation of the policy condition did not give written intimation regarding the incident to insurance company immediately which was an important condition in case of vehicle theft and the respondent was very well aware of it. Due to the delayed intimation, after 21 days on 07.01.2011, the insurance company was deprived from carrying on investigation and to retrieve the vehicle. The relevant condition in the policy was as under:
“Conditions:
This policy and schedule shall be read together and any word or expression to which a specific meaning has been attached in any part of this policy or the schedule shall bear the same meaning wherever it may appear.
1. Notice shall be given in writing to the company immediately upon the occurrence of any accidental loss or damage in the event of any claim and thereafter the insured shall give all such information and assistance as the company shall require. Every letter claim writ summons and/or process or copy thereof shall be forwarded to the Company immediately on receipt by the insured. Notice shall also be given in writing to the company immediately the insured shall have knowledge of any impending prosecution, inquest or total inquiry in respect of any occurrence which may give rise to a claim under this policy. In case of theft or criminal act which may be the subject of a claim under this policy the insured shall give immediate notice to the police and co-operate with the company in securing the conviction of the offender”.
Therefore the complaint of the respondent is liable to be dismissed in violation of the policy condition of the complainant.
7. The respondent never intimated the insurance company regarding the theft of the vehicle on 18.12.2010 and no such intimation was given through Toll Free number. Neither has the respondent declared the name of any agent nor the complaint number. The respondent could have intimated regarding vehicle theft through telegram, notice or written report through post in compliance to policy condition but no such action was taken by him and this clearly violated the policy conditions. Further, the respondent was duty bound to take appropriate steps to safeguard the vehicle but the respondent was intentionally negligent and parked the motorcycle on the public road and left it without any safety measure. Therefore, the respondent himself was liable for the theft of the vehicle. The respondent could also have approached the branch office of the insurance company to intimate regarding the theft of the vehicle in compliance of the policy conditions and got registered the theft intimation with immediate effect or could have intimated through post but no such action was taken by the respondent and no such intimation was given to the insurance company till 07.01.2011 Yet the insurance company being fair enough acted upon natural justice and gave an opportunity to the respondent to explain the cause of delayed intimation vide its letter dated 18.01.2011 This letter was not replied to by the respondent but rather he preferred the present complaint before the District Forum.
8. The policy is based on utmost good faith. As the insurance policy was a contract, therefore when the respondent stated that the policy was based on utmost good faith he was also bound by the conditions of contract. Therefore, the claim of the respondent was rightly repudiated by the insurance company, because the respondent was not entitled to any compensation in violation of the policy conditions.
9. The District Consumer Disputes Redressal Forum, Ajmer (Rajasthan) (‘the District Forum’) vide their order dated 17.02.2012 has dismissed the complaint. The District Forum has held that:
“the National Commission in its order dated 01.09.2011 in Revision Petition no. 1362 of 2011-Rang Lal (Deceased) through Legal Representatives v. United India Insurance Co. Ltd. settled the legal position that immediately after the incident of vehicle theft the insurance company should be intimated and First Information Report should be registered, but the complainant violated the policy conditions by not doing so, therefore, he is not entitled to claim any compensation. The National Commission in its order dated 09.12.2009 in New India Assurance Company v. Trilochan Jane, Appel no. 321 of 2005 held that not giving intimation to insurance company for 9 days after theft is fatal, in this time period the vehicle may be taken to far distance means it may be sold out to scrap dealer and such delay is fatal for investigation. The counsel for the complainant failed to explain how the above authority is not applicable to the present case.
In our opinion giving intimation to opposite party after 21 days of incident shows negligence on the part of complainant and the complainant has neither produced authentic proof of intimation regarding theft of vehicle to the insurance company and nor disclosed the name of the agent to whom the complainant allegedly intimated.
We are of the opinion in the above circumstances and keeping in view the judicial authorities not deficiency in service on the part of opposite party insurance company by repudiation of claim of the complainant. Therefore, complaint of the complainant is liable to be dismissed”.
10. Aggrieved by the order of the District Forum, the respondent filed an appeal before the State Commission. The State Commission while accepting the appeal has observed that:
“in our opinion the Toll Free number belongs to opposite party and opposite party has records of it. Therefore, the burden was on the opposite party to prove that no such intimation was received on Toll Free number. Complainant filed affidavit in support of giving intimation on Toll Free Number. Therefore, intentional delay in claim intimation is not proved. The claim of the complainant is repudiated on false grounds.
Therefore, in the above facts, circumstances and consideration the appeal of the appellant/complainant is accepted and order dated 17.02.2012 passed by District Forum, Alwar is set aside and opposite party insurance company is directed to pay the complainant claimed amount of Rs. 30,000/- and pay Rs. 5000/- as compensation for mental agony and litigation expenses within 30 days. If the order is not complied within 30 days the interest at the rate of 9% will be payable on the above amount. Consequently the appeal is disposed of.”
11. Dis-satisfied by the order of the State Commission, the Insurance Company has filed this present revision petition.
12. We have heard the learned counsel for the petitioner and the respondent in person. The counsel for the petitioner argued that the State Commission had failed to observe that the respondent had willfully violated the condition No. 1 of the insurance policy and he had given information regarding the theft of the vehicle to the petitioner company after an inordinate and unexplained delay of 21 days. The State Commission has accepted the appeal and overturned the order of the District Forum without appreciating the facts that the respondent had failed to give any evidence to prove that he had called on the Toll Free Number to report the complaint. In fact, nowhere has he given any complaint number, name of the persons or the agent to whom he had reported the matter of theft on 18.12.2010 Further, the State Commission had erred in holding that the onus of proving that no intimation regarding theft of the vehicle was given on the Toll Free number lay on the petitioner. He further, argued that the terms of the policy were very clear that all intimation regarding theft had to be given in writing to the company immediately upon the occurrence of the incident. The respondent/complainant, on the other hand, argued that he had given information to the petitioner on the Toll Free number and the delay of 21 days occurred in collecting the documents as advised on phone.
13. It is an admitted fact that the first written information given by the respondent to the petitioner regarding theft was on 07.01.2011 when he filed the insurance claim intimation slip. We see from the record that this was received at 12.52 pm on 07.01.2011 In the said intimation slip no details of the FIR have been given. Thereafter, we note that the petitioner had addressed a letter to the respondent dated 18.01.2011 stating as under:
“Dear Sir (s)/Madam
Subject: Reason for delay in intimation of Claim
Re: Claim Number: 10000/31/11.C/034662
Vehicle Details: Registration no. RJ 01 SJ 9942
Engine number 34572-Chasis Number 34469
Policy number:-106002/31/11/002964
Nature of Loss: Theft of entire vehicle
With reference to above claim, this is to inform you that date of loss is 17.12.2010 and date of intimation is 07.01.2011 There is a delay of 21 days. You are requested to please clarify the reasons for the delay intimation of claim.
We expect your reply within 7 days of receipt of this letter failing which we will presume that you are not interested in this claim.”
14. As mentioned in the written statement of the petitioner before the District Forum, the respondent/complainant failed to reply to the said letter to clarify the reasons for the delayed intimation of the theft and the claim. Thereafter, the petitioner vide letter dated 02.02.2011 repudiated the claim stating that:
“Reference: Claim no. 10000/31/11.C/034662
Vehicle no. RJ 01.SJ 9942
Policy no. 106002/31/11/002964
Dear Sir,
With reference to above mentioned theft claim, you have informed us dated 07.01.2010 that your Hero Honda Splendor Plus bearing registration no. as above was stolen on 17.12.2010
As per the terms and conditions of policy (Condition No. 1) Notice shall be given in writing to the company immediately upon occurrence of any claim. Since claim intimation has been given to us almost 21 days from the date of theft of vehicle. We regret that theft claim of your vehicle is not admissible due to violation of policy conditions. We accordingly, repudiate your claim which please note.
Thanking you and assuring you of our best services at all the times.
15. The respondent/complainant then filed the complaint on 18.03.2011 As per the terms and conditions of the policy no. 1, the respondent/complainant was bound to give notice of the theft in writing to the company immediately upon the occurrence of the theft as also to give immediate notice to the police and cooperate with the company for securing the conviction of the offender. Nowhere in the terms and condition, the petitioner have mentioned or indicated that the intimation of theft may be given to the petitioner on a Toll Free number are that the first intimation regarding loss by theft is to be accompanied by any document.
16. The law on this matter is well settled. The Hon'ble Supreme Court in the case of Oriental Insurance Co. Ltd. v. Parvesh Chander Chadha, Civil Appeal No. 6739 of 2010 decided on 17.8.2010 as also the judgment in the matter of Dharambir v. The Oriental Insurance Co. Ltd. in RP No. 1542 of 2012 decided on 10.10.2013 and in the matter of New India Assurance Co. Ltd. v. Trilochan Jane in First Appeal No. 321 of 2005 decided on 9.12.2009
17. We have considered the rival contentions. Hon'ble Supreme Court in the matter of Oriental Insurance Co. Ltd. v. Parvesh Chander Chadha (supra) dismissed the complaint holding that in terms of the policy issued by the insurance policy, the insured was duty bound to inform about the theft of the vehicle immediately after the accident. Delay in intimation deprives the insurance company of its legitimate right to get enquiry conducted into the alleged theft of vehicle and make an endeavour to recover the same. It was further held that the insurance company could not be saddled with the liability to pay the compensation to the insured despite the fact that he has not complied with the terms of the policy. Relevant observations of the Supreme Court read as under:
“Admittedly the respondent had not informed the appellant about the alleged theft of the insured vehicle till he sent letter dated 22.5.1995 to the Branch Manager. In the complaint filed by him, the respondent did not give any explanation for this unusual delay in informing the appellant about the incident which gave rise to cause for claiming compensation. Before the District Forum, the respondent did state that he had given copy of the first information report to Rajender Singh Pawar through whom he had insured the car and untraced report prepared by police on 19.9.1995 was given to the said Shri Rajender Singh Pawar, but his explanation was worthless because in terms of the policy, the respondent was required to inform the appellant about the theft of the insured vehicle. It is difficult, if not impossible, to fathom any reason why the respondent, who is said to have lodged First Information Report on 20.1.1995 about the theft of car did not inform the insurance company about the incident. In terms of the policy issued by the appellant, the respondent was duty bound to inform the theft of the vehicle immediately after the incident. On account of delayed intimation, the appellant was deprived of its legitimate right to get an inquiry conducted into the alleged theft of the vehicle and make an endeavor to recover the same. Unfortunately, all the consumer foras omitted to consider this grave lapse on the part of the respondent and directed the appellant to settle his claim on non-standard basis. In our view, the appellant cannot be saddled with the liability to pay compensation to the respondent despite the fact that he had not complied with the terms of the policy.”
18. The said judgment has been followed by coordinate Bench of this Commission in the matter of Dharambir v. Oriental Insurance Co. Ltd. (supra). From this it is evident that the issue raised in this revision petition is no more res integra. Admittedly the intimation of theft was given to the insurance company 21 days after the theft. Thus, finding of the State Commission allowing the claim by the respondent is not justified.
19. In view of the foregoing we allow the revision petition and set aside the order of the State Commission and confirm the order of the District Forum and dismiss the complaint.