AMMIREDDY OILS LTD Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad in C.D. No. 84 of 1994 dated

(2.) 1.2002. The State Commission dismissed the complaint, yet went on consider the loss, and assessed the claim of the complainant/appellant by holding that the complainant/appellant was entitled to claim the loss of 219 M.T. of de -oiled bran at the rate of Rs. 2,000 per M.T. after deducting policy excess at 20%. 2. Dis -satisfied with the order passed by the State Commission, the present appeal has been filed claiming compensation for 685.39 M.T. of de -oiled bran lost in fire at the rate of Rs. 2,028 per M.T. with interest @ 21% and cost of the appeal and the complaint.

(3.) ON 5.9.1991, the appellant/complainant entered into an agreement to sell the DOB to M/s. Alfred Toepfer (India) Ltd., the broker for M/s. Alfred C. Toepfer International Gmbh in Hamburg for sale of 1,000 M.T. of De -oiled bran @ US $ 52.00 per MT and agreeing to take delivery by 25.11.1991.