(1.) The challange in this appeal is to an order of the District Forum, Solan, dated 16th December, 1993 whereby the District Forum has allowed the complaint and the complainant has been awarded Rs.97,400/- with interest @ 12% from the filing of the complaint. Rs.500/- has also been awarded as costs.
(2.) The brief facts set out in the complaint which are necessary for determining the points in controversy are that the complainant who is unemployed youth was the proprietor of a firm M/s. Rainbow Industries in Village Onti Chakli, Diggal in Nalagarh area of District Solan. The firm was duly registered as a small scale Industries unit with the District Industries Centre, Solan and was manufacturing painting and cleaning brushes.
(3.) The complainant firm had taken fire policy insuring the building of the factory vide Policy No.3732/3100529/86 signed on 19.12.86 valid w. e. f.5.9.86 to 5.9.87 and Policy No.3732/ 31, 00573/86 signed on 22nd December, 1986 valid from 25.8.86 to 25.8.87, insuring the machinery, stock etc. of the complainant firm.