VENKATESH AGRO INDUSTRIES UDAYGIRI INDUSTRIAL DEVELOPMENT CO-OPERATIVE SOCIETY Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The present First Appeal has been filed against the order dtd. 6/7/2011 passed by State Consumer Disputes Redressal Commission, Maharashtra (in short 'State Commission') in Consumer Complaint No.13/2007.

(2.) Alongwith the Appeal IA/01/2011, an application for condonation of delay has also been filed. However, the Appellant has not mentioned the number of days sought to be condoned. According to the computation made by the Registry, the delay is of 16 days. For the reasons stated in the application and in the interest of justice, IA/01/2011 is allowed and delay condoned.

(3.) Accoring to the Complainant/Appellant, Complainant Company started its industry in 1995, with financial assistance from Sangali Bank, Udgir Branch and subsequently in the year 1998 with financial aid and assistance from Solapur Janta Cooperative Bank Ltd., Udgir Branch. The Complainant insured its Dal Mill, Machinery, Plant, unfinished and finished goods with Oriental Insurance Co. Ltd./Opposite Party No.1. The details of the insured sum are as follows: -