NATIONAL INSURANCE CO LTD Vs. SHAH CLOTH HOUSE

JUDGEMENT

(1.) THE revision petitioner was the opposite party before the District Forum where the respondent/complainant had filed a complaint alleging deficiency of service on the part of the petitioner Insurance Company.

(2.) BRIEFLY , the facts of the case are that the complainant had an insurance cover for the following items for the period from 20.11.1992 to 19.11.1993 : Sec. Description Sum Insured (Rs.) I. (B) 1. Furniture, Fixtures, Fittings (B) 2. Stock in trade consisting of stock of suiting, shirting and ready made garments 35,000.00 2,75,000.00 II. Burglary &.........Breaking on Above as under Section 1

(3.) AT the time of argument, the learned Counsel for the petitioner framed the following two law points : (1) Whether the State Commission has taken into consideration the Investigation report ? (2) In the case where there is every doubt regarding the genuineness of the claim whether by way of affidavits the case could have been decided ?