VIJAY STATIONERS Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 17th March 2012 in Appeal no. A/12/215 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission'), whereby the State Commission had dismissed the appeal of the petitioner for enhancement of the amount paid to him by the Insurance Company.

(2.) The complainant has a retail and wholesale business of stationery in the name of M/s Vijay Stationers of which he is the owner and proprietor. It is situated in a property taken on "leave and license basis'. He had taken insurance of property/ building to the sum insured of Rs.3,50,000/- stock contained in the building insured for Rs.23 lakh and furniture insured for Rs.1,70,000/- for which the Insurance Company has issued a policy no. 160500/48/05/34/00002780 for the period 21.01.2006 to 19.01.2007 from the United India Insurance Co. Ltd.

(3.) The complainant stated that there was a fire in his shop on 15th October 2006. In the said fire, entire building and stock contained in it was totally damaged. The total insurance claim was made for Rs.28,20,000/- but the insurance company sanctioned only an amount of Rs.21,30,000/- which was the loss assessed by the appointed surveyor. This amount was deposited in the account of the complainant in the Subhadra Area Bank, Branch Kolhapur on 15.11.2007. Thereafter on 10.12.2007 he wrote to a letter to the Insurance Company that the amount paid is not acceptable to him and asked the Insurance Company to pay the difference of Rs.6,90,000/- along with 18% interest on the entire claim amount.