BAIJNATH RAMKISHORE JEWELLERS Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Heard Mr. Ramesh Singh, Senior Advocate, assisted by Ms. Shreya Jain, Advocate, for the complainant and Mr. Vishnu Mehra, Advocate, for the opposite party.

(2.) M/s. Baijnath Ramkishore Jewellers (the Insured) has filed above complaint for directing M/s. Oriental Insurance Company Limited (the Insurer) to pay (i) Rs.24933505.00 with interest @ 18% per annum, from 20/4/2010 till its payment i.e. the insurance claim, (ii) Rs.25000000.00 to recompense for consistent rise of prices of gold and diamond, from the date of loss and onward, (iii) Rs.500000.00 as compensation for mental agony and harassment, (iv) Rs.100000.00 as cost of the litigation and (v) any other relief, which is deemed fit and proper, in the facts and circumstances of the case.

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