AJAY GUPTA Vs. MANAGER ALLAHABAD BANK

JUDGEMENT

(1.) This is a complaint filed by the complainant in respect of various losses under various policies against different parties including different Insurance Companies. During the pendency of the case, the complainant dropped his case against the Insurance Company being opposite party No. 5 as the claim had become stale and barred by limitation. However, he pursued his claim against the opposite party No. 4, Insurance Company.

(2.) The complainant had taken four fire policy "C" bearing No. (a) 111600/11/204/91, (b) 111600/11/205/91, (c) 111600/11/206/91 and (d) 111600/11/207/91. The period of insurance is from 25.7.1991 to, 24.7.1992. The total insurance cover under these four policies is Rs. 36.00 lakhs. The policies under which the loss is claimed are mentioned at Sr. Nos. (a) and (b). In reply to the said claim the opposite party No. 4 had appeared and filed its written version on 6th June, 1994.

(3.) The complainant had brought claims with regard to different causes of action which arose at different times and claiming different amounts wherein even the Banks were different.