KAMLESH TIWARI Vs. MANAGER NEW INDIA INSURANCE COMPANY

JUDGEMENT

(1.) All these cases deal with the same controversy and they are being decided by common judgment.

(2.) The facts of the cases in brief are as under : that the complainant claimed for Rs.50,000/- as compensation and Rs.25,000/- as expenses and interest. The complainant had got Shiva Tent House situated at Pratapgarh insured with the opposite party New India Insurance Company for Rs.1,30,000/-. The period of policy was one year. During the period of the policy, fire took place on 17.6.1996. The fire was set by some un-social elements, a report of which was lodged in the Police Station. The information of this incident was given to the opposite party-The New India Insurance Company on 19.6.1996. The Insurance Company appointed two Surveyors and paid Rs.38,213/- on 26.11.1996. But inspite of assurance, rest of the amount has not been paid so far.

(3.) The opposite party has alleged that Rs.38, 213/- was paid in full and final satisfaction of the claim to the complainant and the receipt of the same was issued by him.