CHANDAN NAG Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal, filed, by the original complainant before the Assam, State Consumer Disputes Redressal Commission, Guwahati (in short, "the State Commission") in complaint case No. 20 of 2002, seeks to challenge the order dated 18.9.2010 of the State Commission.

(2.) The complainant had approached the State Commission with allegations of deficiency in service against the Respondents/Insurance Companies and their officials inasmuch as the Respondents/opposite parties (OPs) repudiated the claim of the complainant in respect of damage by fire to his insured stocks of clothings, other merchandise, furniture, fixtures, etc.

(3.) After hearing the parties and considering the pleadings, evidence and material on record, the State Commission partly allowed the complaint and directed the OPs as under: