NATIONAL INSURANCE CO LTD AHMEDABAD DIVISION OFFICE, JASHWANT CHAMBERS, AHMEDABAD, GUJARAT Vs. LAJWANTI VADHVANI & ANR W/O KRISHNAKUMAR VADHVANI, PROPRIETOR, KALAPI SALES CORPORATION; VIJAY COOPERATIVE BANK ASHRAM ROAD, AHMEDABAD

JUDGEMENT

(1.) Delay in filing the Appeals is condoned.

(2.) Challenge in these four First Appeals, under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"), by National Insurance Company Ltd., (for short "the Insurance Company"), the sole Opposite Party in the Complaint is to the orders, both dated 11.07.2014 passed by the State Consumer Disputes Redressal Commission, Gujarat at Ahmedabad in Consumer Complaints No. 39, 40, 41 and 44 of 1999 respectively. By the impugned orders, while accepting the Complaints filed by the Complainants, alleging deficiency in service on the part of the Insurance Company in repudiating their claims for indemnification of the loss suffered by them on account of the damage to the electronic goods stored in the insured go-down in a cellar, due to heavy rains on 17.06.1997, the State Commission has directed the Insurance Company to pay to the Complainants the compensation, as claimed in their respective complaints, (as revised), amounting to Rs. 14,40,901/-, Rs. 11,39,362/-,Rs. 11,80,265/- & Rs. 8,05,706/- respectively. In addition to the said amounts, the State Commission has also directed the Insurance Company to pay to the Complainants interest @ 9% p.a. on the said amounts w.e.f. 17.01.1998 i.e. the date of filing of the Complaints, till the date of realization as also costs, quantified at Rs. 50,000/- in each of the Complaints.

(3.) Aggrieved, the Insurance Company is before us in these Appeals.