RAJPURA GLASS HOUSE Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE version of the appellant is that he was the owner of M/s. Rajpura Glass House. He was running the business of glass. He had the shop on the Court Road, Rajpura while his godown was opposite to the building of the Life Insurance Corporation of India, Rajpura. He had taken the loan from State Bank of India respondent No. 2 while his goods were got insured by respondent No. 2 from respondent No. 1. The insurance policy for the shop for the period from 28.11.2002 to 27.11.2003 was for Rs. 2,00,000 while the insurance policy for the godown for the same period was for Rs. 4,00,000.

(2.) IT was further pleaded that on 8.10.2003 some persons came in the shop of the appellant. They kidnapped the son of the appellant and also damaged the glass goods lying in the shop of the appellant. The matter was reported to the police as also to the respondents. The loss to the insured goods was Rs. 6,74,544 but respondent No. 1 had offered an amount of Rs. 15,650 towards the loss which was not accepted by the appellant. Hence the complaint for recovery of Rs. 6,74,544 from respondent No. 1. Compensation, interest and costs were also prayed.

(3.) RESPONDENT No. 2 filed the written reply and contested the complaint. Dismissal of the complaint was prayed.