KRISHNA SPICO INDUSTIRES Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present Consumer Complaint/Original Petition (hereinafter referred to as CC) has been filed by the Complainant against Opposite Parties (OPs) as detailed above, inter alia praying for the following directions:-

(2.) Notice was issued to the OPs on 28/4/2008. Written Statement was filed by OP-1 (hereinafter also referred to as Insurance Company) on 7/12/2008 and by OP-2 (hereinafter also referred to as the Bank) on 18/8/2008. Complainant filed Rejoinder on 17/7/2009. The parties filed their Evidence by way of Affidavit on 5/10/2009 and 4/5/2017 (Complainant), 15/2/2011 (OP-1) and 2/7/2010 (OP-2). The complainant filed Written Arguments/Synopsis on 10/1/2019, 25/5/2022 and on 18/7/2024. The OP-1 and OP-2 filed its written arguments on 5/1/2017 and 10/2/2022 respectively.

(3.) Brief facts of the case, as presented by the Complainant and as emerged from the pleadings of the parties and other case records are that: