Dhananjaya Y. Chandrachud, J. - (1.) Leave granted.
(2.) The National Consumer Disputes Redressal Commission "NCDRC" by its judgment dated 16 April 2015 reversed the concurrent findings arrived at by the District Consumer Disputes Redressal Forum, Solapur "District Forum" and by the Consumer Disputes Redressal Commission, Maharashtra "SCDRC".
(3.) The appellant has a showroom at Solapur in which watches are sold. The appellant had insured its stock of watches with the respondent. During the course of the night on 3 August 2001, after the shop had closed for the day, a theft occurred in the premises. The theft was detected at about 9 A.M. on the next day after the shop opened for business.;