NATIONAL INSURANCE CO. LTD. Vs. AMERICAN FEEDS BARNAI

JUDGEMENT

(1.) This appeal is filed against judgment and order dated 25-2-2009, passed by the learned J & K State Consumer Dispute Redressal Commission, Jammu (for Short the Commission) in File No. 2037 on the ground that the Commission has mis-read the terms and conditions of the contract of insurance and awarded compensation.

(2.) The short issue on facts is as follows :

(3.) The insurance Company has filed this appeal against the order of the Commission.