CHANDRAKANTH Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) -THIS case relates to an insurance claim filed by the complainant Shri Chandrakanth, alleging burglary in his shop by his elder son Shivappa when the complainant was in the custody of the police on the basis of alleged false complaints filed by his son Shivappa.

(2.) IT is a case of the complainant that his son Shivappa along with others broke open the lock of the godown of the complainant and took away 'ganesh Beedis' worth Rs. 3,62,400 and cash of Rs. 9,250, which was kept in the table drawer in the godown on 23. 9. 2003.

(3.) THE District Forum after hearing the learned Counsel for the parties at great length and going through the record of the case, partly allowed the complaint and held as under: "complainant is entitled to recover a sum of Rs. 3,35,450 with interest @ 6% per annum from the date of filing of this complaint till realization from O. P. Further complainant is entitled to recover a sum of Rs. 1,000 towards mental agony and cost of this proceedings from O. P. Further O. P. is directed to pay the said amount within one month from the date of this order. "