NATIONAL INSURANCE CO. LTD. Vs. BHARTI INDUSTRIES

JUDGEMENT

(1.) Arun Kumar Goel, (Retd.), President" This appeal has been filed by the appellant -Insurance Company, against the order passed by District Forum, Sirmaur at Nahan, on 9.9.2009, in Consumer Complaint No.121/2006. 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.) Unit of the respondent being insured in the sum of Rs.2,00,000 for plant and machinery etc. and for Rs.5,00,000 for the stock in trade etc. is admitted between the parties. Total insurance cover in the sum of Rs.7,00,000 was for complete plant and machinery, stitching machines, furniture and fixtures, similar type of other goods of insured; and raw material, finished, semi -finished and goods in process such as raxin, CC. fabric, tarpaulin etc. lying or stored in the premises of the insured.