PADMAVATI ENTERPRISES Vs. MANAGER, NEW INDIAASSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present Appeal has been filed against the order dtd. 14/1/2020 of the State Commission in CC No. 49 of 2019. The complaint was not admitted by the State Commission and it was dismissed at the stage of admission in limine

(2.) The brief facts of the case, as disclosed in the complaint, are that complainant is running a mobile shop at Ahmednagar since 2011 under the name of 'Padmavati Enterprises'. Running the shop is the only source of livelihood. He purchased the insurance policy from New India Assurance Company in the year 2015 covering the risk of Rs.40,30,000.00 of the stocks lying in his shop against burglary, housebreaking or fire.

(3.) The State Commission heard the arguments of counsel for the complainant at the time of admission of the complaint and perused the documents in support of the claim and, thereafter, dismissed the complaint in limine. The State Commission had dismissed the claim of the complainant on merit as well as considered the jurisdictional restriction it had while dealing with the complaint.