ORIENTAL INSURANCE COMPANY LIMITED Vs. BHUKHAR ELECTRICS

JUDGEMENT

(1.) THIS appeal is directed against the order dated 24.10.2007 passed by the District Consumer Disputes Redressal Forum, Panipat whereby the complaint filed by the respondent - complainant was accepted by granting following relief:

(2.) THE only question for consideration in this appeal as to whether the respondent -complainant is entitled for further compensation after having accepted an amount of Rs. 1,58,000 in full and final settlement of his claim in respect of his insured electrical goods which during the currency of the insurance policy had burnt due to fire broke out in the shop in question.

(3.) THE admitted facts of the present case are that electrical goods, i.e., coolers, fans, wire and fitting material, etc. was insured with the appellant -opposite parties for the period from 5.9.2007 to 4.9.2007 vide cover note No. 475186 dated 4.9.2006. Unfortunately, on 20.10.2006 fire had broken out in the shop of the complainant due to short circuit and electrical goods which was lying in the shop burnt to ashes. The claim submitted by the complainant was settled by the appellant - opposite parties in view of the report submitted by Surveyor -cum - Loss Assessor and the complainant received an amount of Rs. 1,58,000 as full and final settlement of his claim. Thereafter, the complainant invoked the jurisdiction of the District Forum on the ground that he had suffered the loss of Rs. 4 lacs and the opposite parties are liable to pay the balance amount.