UNITED INDIA INSURANCE CO LTD Vs. BISHWANATH YADAV

JUDGEMENT

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

(2.) Brief facts of the case are that the complainant who had a grocery shop had obtained an Insurance cover against theft and burglary from the shop. There was a theft on 16.1.2001 in the shop, of which FIR was lodged with the police and the Insurance Company was also informed. The Insurance Company also appointed a surveyor who assessed the loss at Rs. 43,039 whereas the claim of the complainant was to the tune of Rs. 1,36,287.50. Not satisfied with the offer of settlement, a complaint came to be filed before the District Forum which after hearing the parties directed the petitioner to pay Rs. 91,800 within a period of 60 days failing which additional interest @ 18% p.a. Aggrieved by this order, an appeal was filed before the State Commission which after hearing the parties dismissed the appeal. Hence this Revision Petition.

(3.) We have heard the parties.