NATIONAL INSURANCE COMPANY Vs. VENKATESHAPPA AND ANR

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 leading to filing the complaint were that the respondent/complainant after obtaining a loan from the Bank had constructed a building to start his business of Silk -rearing, for which on advice from the Bank, from whom the complainant had taken the loan, an insurance cover was obtained valid for the period w.e.f. 21.3.2000 to 20.3.20001. The building collapsed on account of alleged lightening on 6.4.2000. When the matter was reported to the petitioner, who appointed a Surveyor, based on whose report the claim was repudiated on the ground that building collapsed on account of using poor quality of material and poor standards of constructions. It is in these circumstances that a complaint came to be filed before the District Forum, who after hearing the parties partly allowed the complaint and directed the petitioner to pay Rs. 2 lakhs with interest to the complainant. An appeal filed by the petitioner before the State Commission was dismissed, hence this Revision Petition.

(3.) WE heard the learned Counsel for the petitioner and perused the material on record.