ORIENTAL INSURANCE CO LTD Vs. DHANSHREE AGENCY

JUDGEMENT

(1.) IN these revisions filed against the order of the State Commission, limited notice was issued to the respondent/complainant vide order dated 18.8.2010. The limited notice is relating to award of compensation of Rs. 1 lakh by the State Commission.

(2.) THE matter was fixed for today for final disposal at the admission stage vide order dated 20.11.2010. However, no one appeared on behalf of the respondent and we have heard Counsel appearing on behalf of the petitioner. Counsel for the petitioner has drawn our attention to para VI (9) of the report of the Surveyor, which reads as under:

(3.) COUNSEL for the petitioner also submits that no debris of the articles in respect of which claim has been made was found by the Surveyor at the time of inspection and the compensation of Rs. 1 lakh is required to be set aside.