Uday Umesh Lalit. J. - (1.) This appeal arises out of order dated 21.6.2019 passed by the National Consumer Disputes Redressal Commission ("National Commission" for short) at New Delhi in First Appeal No.797 of 2015.
(2.) In respect of an accident which had occurred in the night intervening 1st/2nd June, 2009 in which a truck owned by the appellant was damaged in fire, a claim was raised by the appellant. The claim was however, repudiated by the respondent-insurance company vide letter dated 9.9.2009 on the basis of a report of a Surveyor/Investigator that the fire was not natural.
(3.) In the circumstances, Consumer Complaint No.81/2010 was filed by the appellant before the State Consumer Disputes Redressal Commission ("State Commission" for short), Lucknow, U.P. alleging deficiency on part of the respondent. The principal prayer made in the complaint was: "a) That a direction may be issued to the opposite party no.1 for repudiating the insurance claim of the complainant amounting to Rs.13,50,000/- in his favour;";