NEW JAIPUR DYEING AND TENTS WORKS Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The Appellant in the First Appeal No. 1 of 1991 (The Oriental Insurance Co. Ltd.) has assailed the order of the 10th October, 1990 of the State Commission of Rajasthan directing the payment of a sum of Rs. 5 lakhs to the respondent claimant here. The amount sanctioned comprises of Rs. 4,62,599/ - as the insurance amount for the losses sustained by the respondent due to alleged burglary and Rs. 37,400/ - as compensation for not settling the claim within reasonable time.

(2.) THE Order of the State Commission has been impugned on the following grounds :

(3.) TURNING to the merits of the case it appears that the State Commission, incoming to the conclusion regarding the theft and the quantum of loss as a result thereof had relied on :