N MOUNAGURUSWAMY Vs. SMS GARDENS

JUDGEMENT

(1.) This appeal by the Complainant is directed against the order dated 3.9.1993 passed by the District Forum, Belgaum, in Complaint No.77/1991, dismissing the complaint.

(2.) The facts, briefly stated, are as follows:-

(3.) The Opposite Party filed its version and averred that the claim of the complainant was repudiated as he had violated Condition No.3 of the policy and as he had not taken reasonable care to protect the property concerned. The Opposite Party, on the basis of these averments, sought the complaint to be dismissed.