SHREE KHETRA Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) Heard Mr. Shakti K. Pattanaik, Advocate, for the complainant and Mr. K.K. Bhat, Advocate, for the opposite party.

(2.) M/s. Shree Khetra (the Insured) has filed above complaint for directing New India Assurance Company Limited (the Insurer) to pay (i) Rs. .009614470.00, with interest @2% above the market rate, as the insurance claim assessed by the surveyor; (ii) Rs. .0010385530.00, with interest @2% above the market rate, as arbitrarily deducted by the surveyor, from assessed gross loss; (iii) Rs. .0010.00 lacs, as compensation for mental agony and harassment; (iv) Rs. .00one lac, as costs of 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 it are as follows:-