PRABHAT BAG FACTORY Vs. UNITED INDIA INSURANCE

JUDGEMENT

(1.) Briefly the facts are the complainant is carrying on the business of manufacturing rexine and cotton coated fabrics bags, file covers, folders, documents cases, etc. He took an insurance policy from United India Insurance Company, defendant, vide Policy No.4030/57/1/0247/86 for Rs.2,00,000/- on 31.3.86. It was valid up to 30th March, 1987. On 9th May, 1986, it is alleged that water entered his godown, on account of which, all the goods laying there were damaged.

(2.) He reported the incident to the respondent and M. C. D. on the same day for taking action. The premises and the damaged goods were surveyed by M/s R. N. Sharma and Sons, G-28, Cannaught Place, New Delhi on 28.5.1986 and they submitted a report according to which the complainant suffered a loss of Rs.1,39,130/-.

(3.) It is further averred that a number of meetings took place between the complainant and the respondent but till now the amount of loss suffered by him has not been paid. It is therefore, prayed that a decree for recovery of Rs.1,39,130/- alongwith interest @ 24 % per annum be passed in favour of the complainant.