ANUP K.THAKUR,J. - (1.) Under challenge in this Revision Petition No. 3825 of 2013 is the impugned order of the State Consumer Disputes Redressal Commission, West Bengal, Kolkata ('State Commission', hereafter) in FA/50/2012 dated 12.07.2013 . Vide this order, the State Commission had disposed off the appeal by modifying the order of the District Consumer Disputes Redressal Commission, Jalpaiguri ('District Forum', hereafter) in CC/2011/25 dated 28.11.2011 . Whereas the District Forum had allowed the consumer complaint, directing the OP to pay a sum of Rs.7,00,000/- (Rs. 7 Lakh) with interest at 6% p.a. from the date of filing till realization, and Rs.25,000/-compensation, and Rs. 1,000/- towards costs, the State Commission modified this order and directed the respondent/OP to pay a sum of Rs.2,91,666.66 (Rs. Two Lakh Ninety One Thousand Six Hundred Sixty Six and Sixty Six paise only) with interest at 6% p.a., leaving the rest of the order unchanged. It is this order of the State Commission that is now under challenge in this revision petition.
(2.) It is the case of the petitioner/complainant (complainant hereafter) that he had insured his two-storey house with the respondent/OP-Bajaj Allianz General Insurance Co. Ltd. (OP hereafter) for a sum insured of Rs.24,00,000/- (Rs.24 Lakh), from 17.4.2007 to 16.4.2012 , vide standard fire special peril policy No.OG-08-2404-4025-00000001. On the night of 24/25.10.2010, the front portion of the house was totally gutted in a fire. Upon intimation by his wife, who had also taken an insurance policy for her automobile spare parts being carried out in the same building, OP deputed an investigator/surveyor. On 19.1.2011, the complainant formally informed the OP and filed a claim for loss suffered to the building due to the fire. The OP, however, repudiated the claim on the ground that it had been intimated after a delay of over 15 days, and also on the ground that a portion of the building was being used for business, a fact not disclosed in the proposal form. The contention of the OP was that the building was being used illegally for commercial purpose and that therefore the complainant became a non-consumer under the Consumer Protection Act, 1986, and therefore, the claim became non-payable for suppression of material facts. The complainant filed a consumer complaint with the District Forum which, as noted earlier, was allowed. On appeal, the State Commission modified the order reducing the amount payable, from Rs.7 lakh to Rs.2,91,666.66. Hence, this revision petition.
(3.) This was heard on 26.2.2020. Counsel for the complainant and proxy counsel for the respondent, upon instruction, agreed that final order may be passed based on written submissions already made.;