PAWAN KUMAR Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 23/5/2014 of the State Commission in appeal no. 213 of 2013 arising out of the Order dtd. 8/7/2013 of the District Commission in complaint no. 366 of 2011.

(2.) We have heard the learned counsel for the complainant (the petitioner herein) and the insurance co. (the respondents no.1 and no. 2 herein) and have perused the record including inter alia the Order dtd. 8/7/2013 of the District Commission, the impugned Order dtd. 23/5/2014 of the State Commission and the petition.

(3.) The dispute relates to an insurance claim arising out of an event of fire in the insured premises (which was an atta chakki). The premises were insured for a sum of Rs.8,00,000.00. The District Commission assessed the loss at "more than" Rs.10,00,000.00. It directed the insurance co. to pay the assured sum of Rs.8,00,000.00 to the complainant with interest at the rate of 9% per annum from the date of filing of the complaint along with Rs.5,000.00 as damages and Rs.3,000.00 as cost of litigation. The State Commission assessed the loss at Rs.1,24,500.00. It accordingly directed the insurance co. to pay the said sum to the complainant with interest at the rate of 9% per annum from the date of filing of the complaint. It did not interfere with the damages and cost of litigation as awarded by the District Commission.