DURGA INTERMEDIATES Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Ms. Anjali Bansall, Advocate, for the complainant and Ms. Nanita Sharma, Advocate, for the opposite party.

(2.) M/s. Durga Intermediates (the Insured) has filed above complaint for directing M/s. United India Insurance Company Limited (the Insurer) to pay (i) Rs.23295983.00 with interest @24% per annum, from 16/5/2010 till the date of payment, as the insurance claim, (ii) Rs.10.00 lacs, as the compensation for financial loss, mental agony and harassment, (iii) cost of litigation; and (iv) any other relief, which is deemed fit and proper, in the circumstances of the case.

(3.) The facts, as stated in the complaint and emerged from the documents attached with the complaint, are as follows:-