GOPAL DIKSHIT Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present Complaint is filed under Sec. 21(a)(1) of the Consumer Protection Act, 1986.

(2.) The Complainant is the owner of the premises situated at 50, Ishwar Nagar, Mathura road, New Delhi- 110065. The said premises had Basement, Ground Floor, First Floor and Second Floor. The entire building was insured with the Opposite Party, vide House Holder Insurance Policy No.2219042615P115431073 for Rs.1.50 crores.

(3.) The case of the Complainant is that due to the heavy downpour in New Delhi from 25/8/2016 to 31/8/2016, the house of the Complainant was flooded. The Complainant was outside Delhi from 24/8/2016 to 29/8/2016 and upon his return he found that the basement was flooded with water and the furniture, fittings, almirahs, books and other goods lying in the basement were completely damaged. The Complainant deployed booster pump on 30/8/2016 to remove water from the basement to avoid further damage. The entire flood water, however, could not be removed. The Surveyor, Shri Akash Chopra, visited the site on 3/9/2016 and inspected the basement.