Mrs. Shrimabai Balwant Kirulkar v. The Oriental Insurance

.30/06/2014 .24/08/2016 :- - . . ..

1. , 1986 -12 .

2. :- .., ., . .. . , ., . .. .161600/47/2012/545 . .19.06.2016 .529 .30,000/- .. , .. .23.10.2012 -, . . . . .. . : .. .. , . .. . .529 . . , . .. .. / . . .

3. .. .30,000/- .29.09.2012 ....18 , .25,000/- .5,000/- .. .

4. , -3 .. , .

5. .. / , , ., , , - , , , .. () , , .

6. .. . .. .529 .. .. . .. . . . . . . .. .. -... .30.05.2011 . . .4,178/- . .. .529 . . .. . . , . . . , . . .. .. . .. .. . - . , .. .. . , .. .

7. .. . .

1 .. ?

2 .. ?

8. - .1 3 .. .. . . , ., . .. . .529 . , .. . , .. . .1 . .1 4:

9. .529 .19.06.2012 .14,650/- . 25 100 .14,650/- . .. . .. .23.10.2012 -, . . . . .. . : .. , .. . .. , , , , , , ..- , , , , .. .19.06.2012 . . . , , . ( .VTM/../2068/..4, .20 , 2003) - . .. . .. . . .. : . .. . . . . . .. . .. . .. . . . , , .14,650/- . . .

10. , . . . 2012 (4) CPR49 (Guj.) Jagdish Devidas Somaniya Versus The Oriental Insurance Co.Ltd. Head Note - Consumer Protection Act, 1986 Sec.2(1)(g) Fire Insurance Policy- Repudiation of claim- complaint alleging deficiency in service- Onus of providing grounds and repudiation is on insurance company-insurance company relied upon unproved investigation report, survey report become unreliable-surveyors report was based on Presumptions and surmises-non production of any scientific evidence by surveyor-Non recording of statements of fire brigade officer by surveyor-Evidence on record should that fire was accidental claim of Complainant held to be genuine Repudiation of claim held unsatisfied- complaint partly allowed.

11. , .. . .

1 : .

2 .. .14,650/- ( ) . ....9% .. .

3 .. .10,000/- ( ) .3,000/- ( ) .

4 .. 45 .

5 .. .. , 1986 -25 -27 . [HON'BLE MRS. Savita P. Bhosale] PRESIDENT [HON'BLE MRS. Rupali D. Ghatage] MEMBER [HON'BLE MRS. Manisha S.Kulkarni] MEMBER