AJAY ENTERPRISES Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) BY the judgment and order dated 26th March, 1996, the State Consumer Disputes Redressal Commission, Rajasthan, partly dismissed the Complaint Case No. 1033 of 1994, by holding that the insurance coverage was limited to ready-made garments and ready-made garments would not include items like bed-sheets, handkerchiefs, curtains, table covers, etc. For the loss of ready-made garments, admittedly, after filing of the complaint, the complainant has been paid and amount of Rs. 2,61,407/- by cheque.

(2.) THE appellant is aggrieved by the order of the State Commission with regard to the finding that ready-made garments would not include articles such as bed-sheets handkerchiefs, curtains, table covers, etc. For appreciating this contention we would first refer to the insurance coverage (sic.) policy which is as under :

(3.) LEARNED Counsel for the appellant has relied upon the following meaning given in the Concise Oxford Thesaurus : Garment : noun 1 wearing a white garment piece of clothing, article of clothing, item of dress, cover, covering. 2 wearing strange garments clothes, clothing, dress, attire, apparel, costume, outfit, garb. See GARB noun 1.