PANKAJ VARIETY HALL Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) SISTER concerns, M/s. Pankaj Variety Hall " Complainant in Original Petition No.30/1998, and M/s. Pankaj Saree Emporium " Complainant in Original Petition No.68/1998 had their shops in the same building situated in the prominent locality of Calicut. M/s.Pankaj Variety Hall was doing business in ladies garments and having their shop on the ground floor, while M/s. Pankaj Saree Emporium was dealing in sarees and also having its shop on the first floor. They had taken insurance policies for a sum of Rs.25 lakhs and Rs.11 lakh respectively for the period from 11.7.1994 to 12.7.1995.

(2.) DURING the currency of the policies taken by Complainants, on 17th February, 1995 at about 11.30 P.M. the shop of one M/s.Kannankandy Textiles caught fire and in that fire, 15 shops in row, including those of the complainants, were badly damaged. First floor was entirely brunt and stock (sarees and garments) was also destroyed.

(3.) HOWEVER , as there was no satisfactory response from the Insurance Company in settling the claims preferred by the Complainants, the Complainants approached this Commission by filing the above-stated two Original Petitions.