DEEPAK GUPTA J. - (1.) This appeal filed by the complainant/consumer is directed against the order dated 29.09.2014 passed by the National Consumer Disputes Redressal Commission (for short 'the National Commission'), New Delhi, disposing of the revision petition filed by the parties and also against the order dated 22.02.2016 disposing of the review petition filed by the appellant.
(2.) Briefly stated the facts of the case are that the appellant had first purchased a householder insurance policy from the Oriental Insurance Company ('the Insurance Company' for short) on 23.12.2000. This policy was renewed till 22.12.2005. As per this policy the coverage of articles/items in the house of the appellant was "as per list". It is not disputed that thereafter the Insurance Company discontinued "as per list" policies and instead started issuing policies for consolidated amounts. The original policy had expired on 22.12.2005 and fresh policy as per new scheme was taken out on 19.01.2006 and this was renewed from time to time. The last renewal was from 19.01.2007 to 18.01.2008.
(3.) The appellant had gone to the United Kingdom. Some time, between 27.01.2008 to 30.01.2008, a burglary took place inside the premises of the appellant, and he was informed about the same by a neighbor on 31.01.2008. The appellant requested his nephew to inform the Insurance Company and an FIR was also registered with the Mehrauli Police Station in South Delhi. The Insurance Company was also informed about the burglary on 31.01.2008 or on the next day. The police could not trace out the crime.;