NIRMA LIMTED Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Heard Mr. Vinay Mathew, Advocate, for the complainant and Ms. Sonia Malhotra Kumar, Advocate, holding brief of Mr. Vineet Malhotra, Advocate, for the opposite party.

(2.) Nirma Limited (the Insured) has filed aforementioned complaint for directing United India Insurance Company Limited (the Insurer) to pay (i) Rs.2587516.00, i.e. the balance insurance claim, (ii) Rs.25.00 lacs, as compensation for mental pain and harassment, (iii) Rs.35.00 lacs, as the costs incurred in obtaining various reports from the experts, (iv) Rs.41639893.00, the amount of interest @18% per annum on total claim of Rs.92064516.00 as assessed by the Surveyor w.e.f. 11/10/2003 to 29/3/2006 and from 30/3/2006 on the balance amount of Rs.2587516.00, (v) interest @18% per annum from 1/12/2007 till the payment on the amount payable to the complainant and (vi) 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:-