DHARAM PAL VERMA, SOLE PROPRIETOR, M/S. VERMA TRADERS Vs. M/S. BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD., THROUGH ITS BRANCH MANAGER & ANOTHER

JUDGEMENT

(1.) This complaint, under Section 17 of the Consumer Protection Act, 1986, has been filed by Dharam Pal Verma against M/s. Bajaj Allianz General Insurance Company Limited, opposite party No.1 and Punjab & Sind Bank, opposite party No.2, alleging as follows. There had been a building in Lakkar Bazaar, abutting on the Cart Road, in which complainant used to run the business of electrical goods, manufactured by Havells, in the capacity of Havells' Stockist. Below that building, there used to be a timber store.

(2.) Complainant had insured the electrical goods of Havells make, with opposite party No.1, for a sum of Rs.20.00 lacs, inter alia against the loss caused due to fire. Policy was effective from 28.09.2010 to 27.09.2011.

(3.) On the night intervening 5th/6th December, 2010, a fire broke out in the timber store, just below the business premises of the complainant, as a result of which, not only the entire timber store, which was owned by the father of the complainant, but also the structure in which the complainant had his business were completely gutted. The entire stock of electrical goods, which the complainant had insured with opposite party No.1, got completely destroyed.