NATIONAL INSURANCE COMPANY LIMITED Vs. ZENITH COMPUTERS LTD

JUDGEMENT

(1.) THESE appeals p'ertain to disputes with identical facts between the same parties; hence they are disposed of by a common order.

(2.) THE appellant - Insurance Company is dissatisfied with the common order dated 11.9.2006 passed by the Consumer Disputes Redressal Forum (District Forum) North Goa, in Complaint Nos. 322/1993, 323/1993 and 324/1993, where under. they were directed to pay to respondent the invoice value of the lost consignments with interest and costs. The appellant is the original opposite party while the respondent is the original complainant. Case of the complainant/respondent

(3.) THE complainant is a manufacturer of computer hardware and peripherals having its works at Sancoale Goa. They import computer hardware, etc. from different sources abroad and regularly insure the same with the opposite party for transit insurance under 'Open Marine Policy' from time -to -time. Suppliers based in Singapore dispatched Winchester Disk Drive on three separate occasions between October 1991 and December 1992; however the consignment containing the said goods valued at Rs. 3,55,600 in Complaint No. 322/1993; Rs.1,93,482 in Complaint No. 323/1993 and Rs.3,86,301 in Complaint No.324/1993 shortlanded at Goa airpftrt. The Complainant immediately lodged formal claims with the opposite party and pursued the matter but to no avail. The claims remained unsettled for a long period, ultimately culminating in the filing of the complaints.