UNION BANK OF INDIA Vs. DHARA SINGH KUSHWAH

JUDGEMENT

(1.) I .A. Nos. 2100 & 3699/2014

(2.) HOWEVER , the complainant did not himself get the hypothecated goods insured against the loss or damage by fire etc. and admittedly, it was the bank which got the said goods insured and debited the insurance premium to the account of the complainant. The goods hypothecated with the bank were got insured by it for the year 2009 -2010 and 2010 -2011, but for the year 2011 -2012, the goods were not got insured either by the bank or the complainant.

(3.) THE case of the complainant is that the fire broke out in his shop in the night intervening 06/07.11.2012 and he suffered loss of Rs. 15,00,000/ - in the said fire. Since, the Insurance policy was not got renewed for the year 2011 -2012, no complaint could have been made with the Insurance Company. Therefore, alleging deficiency in providing service on behalf of the bank, the complainant approached the District Forum, seeking several reliefs.