LAWS(SC)-2019-1-259

NATIONAL INSURANCE COMPANY LTD Vs. RAHUL KHOSLA

Decided On January 03, 2019
NATIONAL INSURANCE COMPANY LTD Appellant
V/S
RAHUL KHOSLA Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal under Sec. 23 of the Consumer Protection Act, 1986 is directed against the final judgment and order dated 02.08.2018 passed in Consumer Complaint No.209 of 2013. In the aforesaid complaint, the complainant had prayed for compensation for loss sustained in an incident of fire. It was submitted that despite being fully covered by the insurance policy taken by the insured-complainant, the appellant had refused to honour the commitment.

(3.) In the instant case, the fire occurred on 11.02.2012. I nitially, a Surveyor appointed by the appellant had prima facie ascertained the loss to be Rs.1.5 crores. After detailed analysis, the Surveyor, however, ascertained the actual loss at Rs.49.30 lakhs. The assessment so made by the Surveyor was accepted by the respondent-complainant.