NAVIN HEAVY LIFTERS Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) In this complaint, the allegations are made by the complainant that despite their repeated efforts their insurance claim in respect of Mobile-Crawler Cranes amounting to Rs.12,50,000/-with interest Rs.3,60,900/- for an incident of accident occurred on 28.11.90 has not yet been settled. The complainant has in detail explained as to how the crawler sank in Narmada river and could not be salvaged by experts in the field and, therefore, the said crawler was sold on 'as is where is basis'. The complainant alleged that the opposite party kept a blank eye on their claim and delayed the settlement for no valid reasons and, therefore, claimed the amount of Rs.12,50,000/-towards the value of the crawler plus interest of Rs.3,60,900/-.

(2.) 2. THE claim of the complainant was objected by the opposite party on the ground that the claim amount exceeds the jurisdiction of the State Commission.

(3.) 3. ON 10.12.1992, the opposite party was absent although served by a notice sent by registered post and, therefore, we had proceeded ex-parte against them. The complainant was directed to file its affidavit by 11.12.92. The complaint was closed for order after the receipt of the affidavit of the complainant.