NATIONAL INSURANCE CO. LTD Vs. SHEIKH PARVAIZ AHMAD

JUDGEMENT

(1.) The present appeal is directed against the decision dtd. 21/9/2007 of the Jammu and Kashmir State Consumer Disputes Redressal Commission, (at Srinagar) (hereinafter referred to as "the State Commission") whereby the State Commission accepted the complaint of the respondents and awarded the amount as indicated herein below:-

(2.) Two points have been raised by the learned counsel for the appellant. The first point that has been agitated by him is that the claims are not covered under the relevant policies. The second point urged by the learned counsel for the appellant is that the alleged losses did not take place during the currency of the policies.

(3.) We shall examine the first point.