ORIENTAL INSURANCE COMPANY Vs. SURINDER MOHAN

JUDGEMENT

(1.) The complainants/respondents who are the joint owners of a three storeyed building obtained two insurance policies from the appellant, one being the Standard Fire and Special Perils Policy and the other being Household Package Insurance Policy. The building was insured to the extent of Rs.15 lakhs, whereas the households were insured to the extent of Rs.4,50,000/-. Initially, the policies were taken for the period from 13.9.2010 to 12.9.2011 and the same were later renewed for the period from 13.9.2011 to 12.9.2012. A fire broke out in the building as a result of which, not only the building got severely damaged even the household articles were damaged/destroyed. Separate claims were lodged by the complainants with the appellant for reimbursement in terms of the insurance policies taken by them. A surveyor was appointed by the insurer to inspect the building and assess the loss to the complainants. The surveyor assessed the loss in respect of the building at Rs.640079/- and at Rs.199642/- in respect of the household goods. The said amount, when offered to the complainants, was refused by them on the ground that they were entitled to the claim amount lodged by them, the same being the entire sum insured by the appellant.

(2.) Vide impugned order dated 27.10.2014, the State Commission directed as under:-

(3.) Being aggrieved from the order passed by the State Commission, the insurer is before this Commission by way of this appeal.