SHIV RAM GRAMODYOG SANSTHAN THROUGH ITS SECRETARY SHIVANANT AGRAHARI BASAIPUR Vs. UNITED INDIA INSURANCE CO LTD THORUGH ITS DIVISIONAL MANAGER DIVISIONAL OFFICE

JUDGEMENT

(1.) The parties have locked horns over the question whether the complainant/petitioner after accepting the amount in the sum of Rs. 3,27,000/- as full and final settlement is entitled to have the residue amount claimed in the sum of Rs. 2,50,000/- at the initial stage?

(2.) M/s Shiv Ram Gramodyog Sansthan, the complainant/petitioner runs a Rice Mill Plant at Basaipur, District Chandauli, U.P. The complainant obtained an Insurance Policy from the United India Insurance Co. Ltd., which was valid from 24th July 2003 till 23rd July 2004 for a value of Rs. 30,00,000/-.

(3.) Unfortunately, on 25th July 2003, around 4.0 A.M., there was a strong storm and heavy rain-fall due to which the roof of Rice Mill collapsed and the water entered into the Rice Mill due to which the raw material, furnished stock, machinery, tin shed and other articles got damaged. The petitioner suffered a loss in the sum of Rs. 25,00,000/-.