HINDUSTAN ZINK LTD Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Both these complaints under Sec.17 (1) (a) of the Consumer Protection Act, 1986 (the 'act'), between the same parties arise out of part rejection by the opposite parties of complainants seperate claims preferred under the same "special Declaration Policy" No.242500/21/96/00002 dated 7.6.1995. These were, therefore, heard together and are now disposed of by this consolidated order. The main order shall be placed on the record of Complaint Case No.35 of 1999 and a copy thereof on the record of the other complaint.

(2.) M/s. Hindustan Zinc Ltd. , the complainant, is a Government of India Enterprise Unit, registered and incorporated as a Company under the provisions of the Companies Act, 1956. It deals in the mining of Zinc and process of Lead Zinc Ingots etc. It has its registered office at Udaipur (Rajasthan), its factory, Chanderiya Lead Zinc Smelter at Putholi in district Chittorgarh (Rajasthan) and godowns at various places in the country.

(3.) The Oriental Insurance Co. Ltd. is also a Company registered and incorporated under the provisions of the Companies Act, 1956. It is a subsidiary company of the General Insurance Corporation of India. It is engaged in the business of general insurance with its Registered and Head Office at New Delhi and Divisional/regional/branch Offices at various places in India including that at Udaipur City in the State of Rajasthan.