STITCHERS INDIA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This First Appeal, under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"), has been preferred by the Complainant, questioning the correctness and legality of the order dated 8.2.2011, passed by the State Consumer Disputes Redressal Commission, Delhi at New Delhi (for short 'the State Commission") in Complaint Case No. C-132/2007. By the Impugned order, the State Commission, white arriving at the conclusion that the Complainant has not been able to establish any deficiency in service on the part of the Respondent, viz. National Insurance Company Ltd. (for short "the Insurance Company") the sole Opposite Party in the Complaint, in repudiating the claim preferred by it for the loss suffered on account of burglary, has dismissed the Complaint.

(2.) The occasion to file the Complaint before the State Commission arose under the following circumstances:

(3.) The Complainant, a proprietorship concern, was engaged in the business of manufacture and export of ready made garments, with its manufacturing unit at Udyog Vihar, Gurgaon. The Complainant had obtained two insurance policies, in respect of stock in trade, consisting of semi-finished goods, finished goods and raw material against burglary and fire, each in the assured sum of Rs. 50,00,000. The said policies were valid during the period from 18.11.2003 to 17.11.2004.