ORIENTAL INSURANCE CO LTD Vs. ANITA DAS

JUDGEMENT

(1.) The facts of the case, in brief, are that the complainant who is the respondent in this Appeal (hereinafter referred to as the Consumer) was running a Public Call Office (PCO) along with a General Store at Shillong. She obtained a Shopkeepers Insurance Policy No. 51908 effective from 17.5.2000 inter alia covering the risks of Fire and Allied Perils (Contents), the sum insured being Rs. 90,000/ -, from the appellant, Oriental Insurance Co. Ltd. (hereinafter referred to as the Insurers).

(2.) ON 10.9.2000 a fire broke out in the insured premises, severely damaging the PCO Monitor and other instruments and the Consumer lodged a claim with the Insurers for the sum of Rs. 29,275/ - being the repairing charges for the damaged machine. This claim was repudiated on 23.1.2001 by the Insurers on various grounds whereupon the Consumer approached the learned District Forum, Shillong in Consumer Case No. 6/2001 for redressal.

(3.) WE have perused the case records and have heard Mr. V.K. Jindal, learned Senior Counsel for the appellant Insurance Company assisted by Mr. L. Lyngdoh, Advocate. We have also heard Mr. S.P. Sharma, learned Counsel for the respondent Consumer.