RUPAK S/O VALLABHDAS BAGDAI PROP ROHIT PROVISION Vs. NATIONAL INSURANCE COMPANY THROUGH ITS BRANCH MANAGER, JALNA

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner, Rupak against the order dated 11.3.2015 passed by the State Consumer Disputes Redressal Commission, Maharashtra (Circuit Bench Nagpur), (for short, 'State Commission') in First Appeal No.FA/11/491.

(2.) Brief facts of the case are that the petitioner/complainant had taken an insurance policy of Rs.12,50,000/- for a shop for stock, furniture, fittings etc. Another policy was taken for Rs.3 lakhs for the building of the shop. The shop was burnt in fire on 21.2.2009. The insurance company appointed the surveyor who assessed the loss to the tune of Rs.10,90,828/-. The insurance company vide letter dated 9.9.2009 paid Rs.9,49,491/-. However, the complainant filed the complaint for remaining amount of Rs.1,47,337/- before the District Forum, Yavatmal bearing Consumer Complaint No. 244/2010.

(3.) The complaint was resisted by the insurance company. However, the District Forum after considering the submissions of both the parties ordered as under vide order dated: