PUNEET KNITWEAR Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) The present complaint has been filed by M/s Puneet Knitwear with the following prayer:

(2.) Learned counsel for the opposite party has filed an application stating that this Commission does not have the pecuniary jurisdiction to decide the present complaint. Both the parties were heard on this issue.

(3.) Learned counsel for the complainant states that the insurance company had not paid the amount as assessed by the surveyor, therefore the present complaint has been filed for remaining insurance claim of Rs.31,61,101/-. This complaint was filed before the State Commission, however the State Commission vide its order dated 07.01.2019 in consumer complaint no.946 of 2018 has observed that the State Commission does not have the pecuniary jurisdiction to decide the same and the complainant should file a complaint before the National Commission. Accordingly, the complainant has filed the present complaint.