ORIENTAL INSURANCE CO LTD Vs. INTIKHAAB HUSSAIN MALIK

JUDGEMENT

(1.) This appeal has been filed against the judgment and award dated 10.01.2012, passed by the J & K State Consumer Disputes Redressal Commission, Jammu.

(2.) Briefly stated, the material facts are as under:-

(3.) A fire incident occurred in the shop belonging to the respondent/ complainant in regard to which the complainant claimed that he had suffered a loss to the tune of Rs. 6,29,000.00. Since the complainant had a policy of Insurance with the Insurance Company, a claim was lodged. The Insurance Company deputed a Surveyor to assess the loss, who submitted his report. According to the Surveyor's report, there were as many as 17 items in the list submitted to the Insurance Company at the time of obtaining the MA No. 61/2018, IA No. 138/2012 Page 2 of 4 Insurance Policy and the cost of all the items was reflected as Rs. 6,24,400.00.