KAMAL RAJ MALHOTRA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) -SINCE these appeals have arisen out of the order dated 31. 5. 2007 passed by the District Forum, Mandi, in Complaint Case No. 55/2007, as such they were heard together and are being disposed of by this common order.

(2.) APPEAL No. 248/2007 has been filed by the appellants, hereinafter referred to as the complainants, for enhancement of the compensation, whereas Appeal No. 261/2007 has been filed by the Insurance Company, hereinafter referred to as te opposite party, for reduction of compensation.

(3.) HOUSE of the complainant at Jawahar Nagar, Mandi, being insured in respect of the building of Class-A construction, fire and allied perils, burglary house-breaking, breakdown of domestic appliance, T. V. Set/video and personal accident, with the opposite party from 19. 10. 2005 to 18. 10. 2006, is not in dispute.