A.K.ANNAMALAI J. - (1.) This appeal coming before us for hearing finally on 07.02.2011, upon hearing the arguments of the counsel on bothsides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The opposite party is the appellant.
(2.) Respondent/Complainant filed a complaint before the District Forum prayed for directing the opposite party to pay a sum of Rs.1,50,000/- with 18% interest and Rs.5,000/- towards mental agony and Rs.2,000/- as cost against the opposite party for non payment of claim made on the basis of the property policy.
(3.) The opposite party in its version denied the allegations of the complainant and as the claim was made for the damaged compound wall, which was not due to the perils as per the terms and conditions of the policy, the claim was repudiated and there was no deficiency of service on the part of the opposite party.;