RAM JEEVAN SHARMA HOUSE NO. 322/E, TAJPUR PAHARI ROAD, NEAR HEMCHAND GOYAL OFFICE, BADARPUR, C/O. ANIL KUMAR RAMJIVAN SHARMA, NEW DELHI Vs. NEW INDIA ASSURANCE CO. LTD. & ORS. BRANCH MANAGER OFFICE AT CHANDRA LOCK COMPLEX, RADHA RANI SINHA ROAD, BHAGALPUR, BIHAR

JUDGEMENT

(1.) Order dated 19.12.2007 of the State Consumer Disputes Redressal Commission, Bihar, (in short 'the State Commission') has been challenged in this revision petition filed by the complainant Ram Jeevan Sharma.

(2.) Brief facts of the case are that the petitioner had a shop-keeper Insurance policy with policy No.4854010309490, effective from 03.08.2000 to 02.08.2001, which included burglary amongst other risks covered. On 08.08.2000, a burglary was committed by unknown criminals. The complainant lodged report with the police and informed the respondent Insurance Company. The Insurance Company first appointed Surveyor Mr. K.P.Hamirvasiya, but later appointed Mr. Kaushal Kishore as the main Surveyor. Police also filed the final report (FR), which was accepted by the CJM. The complainant lodged his claim of Rs.1,47,038/-. The Insurance company agreed to pay Rs.21,733/- only. The complainant then filed a consumer complaint before the District Consumer Disputes Redressal Forum, Bhagalpur, (in short 'the District Forum'), which allowed the complaint and vide its order dated 2.11.2002 gave the following directions:-

(3.) Against the above order of the District Forum, the opposite party filed an appeal before the State Commission, which vide its order dated 19.12.2007 passed the following order:-