SHRIRAM GENERAL INSURANCE CO LTD Vs. DEVI SINGH

JUDGEMENT

(1.) LEARNED counsel for the petitioner present. None is present for the respondents.

(2.) BOTH the fora below have decided the case against the petitioner, Shriram General Insurance Company Limited.

(3.) LEARNED counsel for the petitioner argued that the surveyor's report should be given due weightage and in support thereof, he has filed an authority of the Supreme Court reported in Sikka Papers Limited vs. National Insurance Company Limited and Ors., 2009 7 SCC 777. Secondly, it is submitted that it is well settled that unless or until there are some reasons to discard the report of the surveyor, it has to be accepted. I have gone through para 7 of the State Commission's order, which runs as follows: