MEHAR PADMA AGENCIES Vs. NATIONAL INSURANCE CO.

JUDGEMENT

(1.) COMPLAINANT is the appellant. Aggrieved by the order of the District Consumer Forum, Visakhapatnam in C.D. No. 84/2002, the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986.

(2.) THE facts leading to the filing of this appeal are set out as hereunder: The complainant has approached the District Forum seeking for a direction to pay a sum of Rs. 1,00,000/ - towards insurance claim and also to pay a sum of Rs. 10,000/ - for mental agony and Rs. 25,000/ - towards damages and costs of the complaint.

(3.) THE complainant is a pharmaceutical distributor doing business of selling medicines in wholesale and took an insurance policy from the opposite party. It is his case that a burglary took place in his shop and claimed insurance amount of Rs. 1,00,000/ -.