GALUNDIA TEXTILES PVT LTD THROUGH THEIR MANAGING DIRECTOR, SUDEEP GALUNDIA Vs. E C G C LTD THROUGH THEIR BRANCH MANAGER

JUDGEMENT

(1.) Fa/2015/2017 & IA/14872/2017 & IA/14873/2017

(2.) The complainant/appellant then sought reimbursement of its loss in terms of the policy which it had taken from the respondent. The claim was rejected vide respondent's letter dated 6.3.2014, on the following grounds:-

(3.) The representations submitted by the complainant/appellant to the respondent were also rejected by the respondent vide its letters dated 15.9.2014 and 19.2.2015. Being aggrieved from the rejection of the claim, the appellant/complainant approached the concerned State Commission by way of a consumer complaint.