PUSHKAR PRAKASH DEO Vs. JANATA SAHAKARI BANK LTD

JUDGEMENT

(1.) This appeal arises out of order/award dated 21/02/2007 passed in consumer complaint No.377/2003 Shri Pushkar Prakash Deo V/s. Janata Sahakari Bank Ltd. by District Consumer Forum Pune (in short Forum below). Appellant/complainant Shri Pushkar Deo dealing in computer printing machinery. He has given loan/cash credit facility by respondent No.1-Janata Sahakari Bank Ltd. (Bank in short). Stock in trade was hypothecated for the purpose of said liability under loan/cash credit facility. The goods were insured with respondent/O.P.No.2-United India Insurance Co. Ltd. (Insurance Company in short). The period of the insurance cover got expired and thereafter the policy was renewed but with effect from 17/02/2000 for the period of one year. However, before its renewal with effect from 17/02/2000, there was an event witnessing failure of computer equipment. Insurance claim was made with respondent/Insurance Company. Amount of Rs.7,000/- which were received towards insurance claim were credited by the Bank in the loan account of the appellant/complainant and he was informed accordingly. However, not satisfied with the same, he has filed this consumer complaint. Huge amount by way of compensation is claimed on the ground of loss in business due to failure of computer equipment.

(2.) Forum below as per impugned order dismissed the complaint with cost of Rs.2,000/- payable to each one of respondents/O.Ps. Feeling aggrieved thereby, org. complainant preferred this appeal.

(3.) We heard at length Mr.Shantanu Khurjekar, Learned Counsel appearing for appellant, Mr.Sanjay Natu, Learned Counsel appearing for respondent No.1/Bank and Ms.Sheetal Patil, Advocate h/f Mr.A.S. Vidyarthi, Learned Counsel appearing for respondent No.2/Insurance Company. Perused the papers.