MAHANAGAR TELEPHONE NIGAM LTD Vs. PREM PRAKASH

JUDGEMENT

(1.) M/s. Surya Synthetics, a cloth manufacturing unit, insured its stock of yarn, semi -finished and finished goods with the New India Assurance Co. Ltd., for Rs. 4 lacs for the period 3.4.1992 to 2.4.1993. There was a fire on 10.10.1992 in the premises resulting in tremendous loss. The Insurance Company paid only a sum of Rs. 87,402/ - to the Bankers of the complainant. Aggrieved against it, the complaint was instituted. District Forum held on 26.3.1997 that the compensation of Rs. 87,402/ - awarded was sufficient. Aggrieved against it, the present appeal has been preferred.

(2.) M /s. Surya Synthetics is located in the Industrial Area, Baddi, Himachal Pradesh. It had insured the premises in respect of yarn goods and allied nature and semi -finished and finished goods in the sum of Rs. 4 lacs. On 10.10.1992 late in the evening there was a fire in the premises and despite best efforts made by workmen of the complainant and other agencies there was a considerable loss. A Daily Diary Report No. 20 was also lodged at Police Station Barotiwala on 11.11.1992 (Annexure C -3). The claim put forward which finds mention in para 16 of the complaint is as under: