JAI PRAKASH ASSOCIATES LTD Vs. ARJUN PRASAD PATHAK

JUDGEMENT

(1.) Heard Ms. Subhashini Arani, Advocate, for the complainant and Mr. D. Varadarajan, Advocate, for the opposite parties.

(2.) M/s. Koziflex Mattresses Private Limited (the Insured) has filed above complaint for directing SBI General Insurance Company Limited (the Insurer) to pay (i) Rs.3.07 crores with interest @18% per annum, from 14/4/2013 till its payment, as the insurance claim, (ii) Rs.2.00 crores, as the compensation for business loss, (iii) Rs.10.00 lacs, as the cost of litigation; and (iv) 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:-