ORIENTAL INSURANCE COMPANY LTD Vs. RAVURI VENKATESWARLU

JUDGEMENT

(1.) IA/8290/2014

(2.) The complaint was resisted by the insurance company on the ground that the complainant had taken a Standard File and Special Peril Policy to cover certain risks and coverage taken by him was clearly stated in the Schedule to the Policy. It was further stated that falling of roof slab was not covered within the purview of the policy taken by the complainant.

(3.) Vide its order dated 22.2.2013, the District Forum dismissed the complaint without any order as to costs.