ORIENTAL INSURANCE COMPANY LTD Vs. MEHTA WOOL STORE

JUDGEMENT

(1.) The complainant Mehta Wool Store, Yamunanagar obtained insurance cover from the Oriental Insurance Company Ltd. Yamunanagar against theft and fire from 17.4.1997 to 16.4.1998. There was a fire accident on 11.7.1997 which destroyed insured stock causing loss to the complainant. The complainant immediately lodged FIR and also informed the Insurance Company, which appointed a Surveyor.

(2.) It is the say of the complainant that though the loss was much more than Rs. 1,17,040 the Surveyor assessed the loss at Rs. 47,664 only, which was the amount offered to the complainant by the Insurance Company. The complainant did not accept this offer. He filed a complaint before District Forum, Yamunanagar claiming Rs. 99,097 along with 18% interest with Rs. 20,000 compensation for mental agony, etc. and Rs. 2,500 as costs.

(3.) The District Forum partly allowed the complaint awarding a sum of Rs. 47,664 with interest @ 18% w.e.f. 3.10.1997 along with Rs. 15,000 as compensation and Rs. 500 as costs.