UNITED INDIA INSURANCE CO. LTD. VOS LAL BAGH BRANCH, 126/14, V.N. ROAD, LAL BAGH, LUCKNOW U.P. Vs. MOHD. JAMILUDIN KHAN AND ANR. S/O. SRI HASIMUDDIN, R/O. 114/8 LAL MASJID NAYA GAON, NAZIRABAD P.S. AMINABAD LUCKNOW AND PROPRIETOR OF SANJARI CLOTH HOUSE, 168/7 NAZIRABAD, NAZ CINEMA ROAD P.S. AMINABAD LUCKNOW U.P.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 10-02-2012 passed by the Learned State Commission in Complaint No. 89 of 2009 Mohd. Jamiludin Khan Vs. United India Insurance Co. Ltd. & Ors., by which complaint was allowed.

(2.) Brief facts of the case are that the complainant/respondent no. 1 filed complaint against appellants/O.P. Nos. 1 & 2 and Respondent No. 2/Opposite Party No. 3 on account of damage to insured stock and premises due to fire and learned State Commission vide impugned order allowed complaint and directed Opposite Party No. 1 & 2 to pay Rs.53,65,000/- as compensation along with interest of Rs.1,12,000/- against which this appeal has been filed along with application for condonation of delay.

(3.) Heard learned counsel for the parties finally at admission stage and perused the record.