LAWS(HPH)-2010-6-34

NATIONAL INSURANCE CO. LTD. Vs. BHARTI INDUSTRIES

Decided On June 01, 2010
NATIONAL INSURANCE CO. LTD. Appellant
V/S
Bharti Industries Respondents

JUDGEMENT

(1.) President - This appeal has been filed by the appellant -Insurance Company, against the order passed by District Forum, Sirmaur at Nahan, on 09.09.2009, in Consumer Complaint No.121j 2006. While allowing the complaint, following direction has been issued: -

(2.) RESPONDENT filed complaint before District Forum below alleging therein that it was running an industrial unit for manufacturing of raxin school bags, ordinary bags, cycle seat covers etc. This unit was being run in hired premises of M/s Umesh Industries, Pvt. Ltd., at Kala Amb, Tehsil Nahan, District Sirmaur.

(3.) FROM the record, it appears that earlier the respondent was operating from Suketi Road, Nangal, Post Office Kala Amb, District Sirmaur. However on 15.02.2006 when fire broke out in the industrial unit, address given in cover note annexure -C was - "C/o Umesh Industries, Nahan Road Kala Amb, District Sirmaur, Himachal Pradesh". In context of this annexure, it may be noted that policy period was 00:00 hours on 30.09.2005 to midnight of 29.09.2006.