NEW INDIA ASSURANCE CO LTD Vs. RAM PRASAD

JUDGEMENT

(1.) The insured mule of the complainant died. He lodged the complaint for Rs.12,500/- with the Insurance Company. It was repudiated on technical ground. The complainant filed the complaint before the learned Forum. It was allowed.

(2.) Being aggrieved by this order the present appeal has been filed.

(3.) We have heard the learned Counsel for the parties and gone through the records. The insurance is admitted. The death of the mule is admitted. It is said that it was not revealed by which disease the mule died. The doctor has written the disease in the post-mortem report. When the death is admitted, disease is immaterial.