ORIENTAL INSURANCE CO LTD Vs. ABHIJIT PURSHOTTAM PATHAK

JUDGEMENT

(1.) This appeal has been filed by the appellant Oriental Insurance Company Ltd. against the order dated 27.02.2017 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in CC No.01 of 2016.

(2.) Brief facts of the case are that the respondent/complainant got his medical equipment of Rs.2,75,00,000/- insured with the opposite party from 20.03.2015 to 19.03.2016. During the subsistence of the policy, part of the equipment (X-ray picture tube-performix 160A insert) got damaged. Claim was lodged with the Insurance Company and a surveyor was appointed. Surveyor assessed the loss at Rs.31,92,000/-. Opposite party/Insurance Company repudiated the claim on the ground that the damaged part was not covered under the insurance policy. The complainant preferred consumer complaint bearing No.01 of 2016 before the State Commission. The State Commission passed the following order on 27.02.2017:-

(3.) Aggrieved with the order of the State Commission, the Insurance Company has filed this appeal.