RAMAKRISHNA ELECTRONICS Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Mr. V. Sambasivarao, learned counsel appearing for the Respondent has filed his Vakalatnama, which is taken on record.

(2.) Heard the Learned Counsel for the parties and perused the impugned order dated 26-06-2013, passed by Andhra Pradesh State Consume Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in CC No.91 of 2011, whereby the Complaint filed by the Appellant has been partly allowed directing the Respondent-Insurance Company to pay a sum of Rs.29,33,779.00 with interest @9% p.a. from the date of filing of the Complaint till payment together with costs of Rs.5,000.00.

(3.) It is not in dispute that on 02-10-2009 till 03-10-2009, Kurnool and its surrounding areas were affected by unprecedented floods, as a result of breach of Tungabadra and Hundri rivers. Most of the areas of Kurnool including the Complainant's showroom and godown were inundated with flood waters. The stocks of television, refrigerators, mobile phones, etc., kept at the showroom and the godown submerged in flood waters and damaged completely. The Appellant lodged a claim with the Respondent for Rs.8,99,591.00 for the damage caused to the stock kept in showroom and another claim of Rs.30,37,682.00 for the loss caused to the stock kept in the godown, thus, a total claim of Rs.39,37,278.00 was made towards loss of stocks and Rs.5,47,951.00 towards past rent and security charges till 01-07-2011 as well as for future monthly rent and security charges, at the rate of Rs.16,500.00 and Rs.10,000.00 respectively, with interest thereon.