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Judgment
THE controversy in this appeal lies within a narrow compas. It is not-in dispute that the truck in question was stolen and damaged. THEreafter it was recovered with two tyres missing. THE question raised is whether the claimant is entitled to be compensated in respect of tyres. THE District Forum has placed reliance on the terms and conditions of Insurance Policy and have interpreted the same to exclude in case the loss-is-not loss of tyres in case the loss is not total. We have examined the terms of Insurance Policy. A close scrutiny the condition No. 26 ''special exclusion indicates the Insurance Company under took to indemnity Complainant in respect of tyre also if loss to the vehicle is total. If the loss is not total the terms of the policy indicate that loss of tyres cannot be indemnified. We agree with the finding of the Forum that the Complainant is not entitled to any claim. It is admitted case of the parties that the vehicle in question was recovered with tyres missing.
AS a result of the finding recorded above, we find no merits in this appeal and the appeal is dismissed. Appeal dismissed. _______________