Insurance Law — Fire Insurance Claim — Assessment of Loss — Survey Report — Admissibility and Weightage — Admissibility of Survey Report as Primary Evidence — In insurance claims, a survey report, prepared by an expert after physical inspection, is considered primary and significant evidence — It cannot be disregarded without strong contrary evidence showing arbitrariness or unreasonableness.
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION M/S. A.P. KNITWEARS Vs. SBI GENERAL INSURANCE CO. LTD. AND OTHERS ( Before : A.P. Sahi, President and Bharatkumar Pandya, Member ) First Appeal…