(1.) This revision petition has been filed by the petitioner against the order dated 21.10.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1632 of 2004 M/s. Ashoka Fibers Vs. M/s. National Ins. Co. Ltd. by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.
(2.) Brief facts of the case are that Complainant/petitioner's factory was insured by OP/respondent for a period of one year from 14.12.1999 to 13.12.2000. During the intervening night of 26 -27/6/2000, fire took place in the factory and loss was caused. Complainant intimated to the OP and surveyor was appointed. Complainant was not having any electric connection in the premises and factory was being run through the generator. Surveyor was not co -operating and demanding unnecessary information and complainant came to know that surveyor has assessed loss of only Rs.4,25,000/ -, but OP has not allowed claim. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP contested complaint and submitted that claim submitted by complainant was false as he failed to produce the required documents and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Appeal filed by the complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.
(3.) Heard learned Counsel for the parties finally at admissions tage and perused record.