A.K. RUBBER Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. Shreyas Shrivastava, Advocate, for the complainant and Mr. Pradeep Gaur, Advocate, for the opposite party.

(2.) M/s. A.K. Rubber (the Insured) has filed above complaint, for directing Oriental Insurance Company Limited (the Insurer) to pay (i) Rs. 22814988.00 with interest @14% per annum from 6/4/2014 till the date of payment, as the insurance claim, (ii) Rs. 25.00 lacs, as compensation for mental agony and harassment, (iii) Rs. 5.00 lacs as litigation costs; 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 it are as follows:-