NAWAB SINGH J.(ORAL)
Surjeet Singh-complainant was owner of tractor No.HR78-9516. It was insured with Magma HDI General Insurance Company Limited-opposite party No.1 (for short. 'Insurance Company') for the period April 30th, 2013 to April 29th, 2014. On January 15th, 2014 on account of fault in the wiring, the tractor caught fire and was burnt. Complainant approached the Insurance Company but claim was not settled. He filed complaint under Section 12 of the Consumer Protection Act, 1986 before the District Consumer Disputes Redressal Forum, Kurukshetra (for short, 'District Forum').
2. The District Forum vide order dated June 10th, 2015 dismissed the complaint with liberty to the complainant to approach civil court.
3. Aggrieved of the order, complainant has filed the present appeal.
4. During course of arguments, learned counsel for the appellant has urged that he does not want to get the appeal disposed of on merits. Rather submits that complainant would file his claim before the Insurance Company and the Insurance Company be directed to dispose of his claim within a stipulated period.
5. In face of it, learned counsel for the Insurance Company has stated that let the complainant file the claim and same shall be disposed of.
6. In view of the statement made by the learned counsel for the parties, it is ordered that on filing of the claim by the complainant before the Insurance Company, the same shall be decided within three months of its receipt.
7. Disposed of accordingly.
UK
Announced
22.12.2015
(Diwan Singh Chauhan) Member
(B.M. Bedi)
Judicial Member (Nawab Singh)
President
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