BHANUMATI SINGH Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) This complaint has been filed for recovery of Rs.4,18,047/- as damages and compensation along with future interest till the date of actual payment.

(2.) The facts of the case stated in brief are that the complainant, Smt. Bhanumati Singh, is the sole proprietor of M/s. Smriti Gas House which deals with the business of distribution and sale of liquified petroleum gas (LPG) filled cylinders besides other connection items. This agency was given to the complainant after the death of her husband who was an Air Force Officer who died in an air crash. The complainant carries on the business from its office at 30, Maqbara Road, Lucknow and has got one of her godowns situated at village Bharwara, P. S. Chinhat, Lucknow.

(3.) The complainant took an 'l. P. Gas Trader's combined policy' from National Insurance Company Limited. The insurance risk among others was also against burglary and house breaking for a period from 1.8.1989 to 31.7.1990. A total premium of Rs.4,591/- was paid by the complainant.