BHANUBEN PRAVINBHAI PATEL Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) All these applications are preferred by the respective petitioner seeking appointment of the Sole Arbitrator to resolve the dispute between the parties, more particularly, between the petitioners and respondent No.1 National Insurance Company Limited arising out of the the respective insurance policies and for resolution of the disputes regarding quantum of insurance claim under the Fire Policy issued by respondent No.1 Insurance Company.

(2.) For the sake of convenience, the facts stated in Arbitration Petition No.1/2018 are narrated as in other applications, except the change in the Fire Policy number, other things are identical.

(3.) It is the case on behalf of the petitioner that the petitioner has obtained Fire Policy from respondent No.1 - Insurance Company and the sum insured was Rs.27, 50, 000/- for Net House Structure and Green White Net. The validity of the insurance policy was between 22.12.2015 to 21.12.2016.