RAM NATH KAW Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) In this complaint, under Sec.17 read with Sec.12 of the Act, the complainant has sought compensation in a sum of Rs.5,12,723/- from the opposite party, the Oriental Insurance Company Ltd.

(2.) The complainant, a resident of Srinagar city in the State of Jammu and Kashmir had insured his residential house and the household articles for the period from 22.1.1991 to 21.1.1992 covering the risks in respect of the building for an amount of Rs.6,00,000/- and the valuables contained therein for an amount of Rs.2,50,000/-.

(3.) The complainant under the disturbing circumstances that were. prevalent in the year 1991 in the State of Jammu and Kashmir was to leave his place, and so, he left Srinagar under these compelling circumstances on 2.7.90.