V.RAMASUBRAMANIAN, J. - (1.) Aggrieved by the Judgment of the National Consumer Disputes Redressal Commission (for short "National Commission ") confining the compensation payable to them only to the extent of the assessment as made by the final Surveyor, the complainant before the National Commission has come up with the above appeal.
(2.) We have heard Ms. Meenakshi Arora, learned senior counsel for the appellant and Mr. Joy Basu, learned senior counsel for the respondent­Insurance Company.
(3.) The appellant took a "Standard Fire and Social Perils " policy for the period from 7.05.2007 to 6.05.2008, for a sum of Rs.42,40,00,000/­. When the policy was in force, a fire broke out in the factory premises of the appellant on 15.11.2007.;