AIROnline 2023 SC 603 ::AIR 2023 SC (Civ) 2478

Supreme Court Of India

Hon'ble Judge(s): A. S. Bopanna, Sanjay Kumar , JJ

Consumer Protection Act (68 of 1986) , S.21, S.23— Insurance claim - Repudiation of - Brackish Water Prawn Insurance Policy - Computation of admissible loss - Estimation of weight in earlier survey report was fortified by Death Certificate issued by Directorate of Fisheries - Insurance company could not ignore a certificate or document that it had itself called for from independent and impartial authorities - Action of the insurance company in refusing to act upon the Death Certificate could not be countenanced -Appellant entitled to compensation of the lowest of the valuation as per Input Cost Method, Unit Cost Method and Fortnightly Valuation Method as per the policy - Delay on part of insurance company in settling claim fairly and in timely manner warranted payment of interest @ 10% p.a. AIR 2022 SC (Supp) 310-FollowedAIR 1966 SC 1644-Followed (Para 13 14 15) .....