RAJIV KUMAR Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal has been filed by the appellant, Rajiv Kumar against the order dated 13.9.2012 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission') in CC No. 30/2009.

(2.) Brief facts of the case are that the appellant's factory was insured by the OP/respondent- insurance company under Fire Insurance Policy and during the currency of the policy, fire broke out on 20.2.2008. Appellant/complainant filed insurance claim for Rs.99,73,723/-. However, insurance company settled the claim for Rs.21,04,219/- against discharge voucher dated 21.10.2008. Not satisfied with the settlement of the claim, the complainant filed CC No.30/2009 before the State Commission for the remaining amount of the claim. The complaint was resisted by the OP insurance company on the ground that the claim was already settled for Rs.21,04,219/- as per report of the surveyor and discharge voucher was signed by the complainant as full and final payment. Accordingly, it was requested to dismiss the complaint. The State Commission vide its order dated 13.9.2012 dismissed the complaint.

(3.) Hence, the present appeal.