LAXMAN G KORGAONKAR Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) IN this complaint, the complainant claimed early settlement of his insurance claim since opposite party, the Oriental INsurance Company (hereinafter referred as INsurance Company) has neglected to settle the complaints claim due to its negligence. The complainant alleged in this complaint that he had insured his house obtaining INsurance policy for the value of Rs. 2,25,000/- after payment of requisite premiums. The complainant alleged that during the subsistence of the said INsurance policy on 8-7-1991, due to excessive rains his house has been completely damaged causing him loss worth Rs. 4 lakhs. The complainant contended that he claimed the value of his house limited to the value of the INsurance policy amounting to Rs. 2,25,000/-. The complainant also claimed Rs. 50,000 towards other expenses.

(2.) THE opposite party opposed the complainants claim by raising technical grounds and also contended that the complainants house was not destroyed due to floods.