MOHAMMAD RAFIQ KHAN Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) THE claimant has challenged order dated 30.04.2012 passed by the State Consumer Disputes Redressal Commission, Srinagar (for brevity 'the Commission') awarding him an amount of Rs.3,50,000/- as damages suffered by him in respect of the insured property on account of earthquake of 2008.

(2.) THE appellant-claimant has demanded a sum of Rs.16.00 lacs. However, on the basis that the surveyor who was deputed assessed the loss at Rs.3.00 lac to which the appellant-claimant had agreed, the Commission has accepted the report of the Surveyor awarding Rs.3.00 lac. In addition, the Commission has also awarded a sum of Rs.50,000/- as compensation for loss of profit to the appellant-claimant. The view of the Commission is discernible from the short order which is set out below:-

(3.) ACCORDINGLY, the appeal fails and the same is dismissed.