PRERANA AGRO INDUSTRIES Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) We heard learned counsel for the complainant firm - M/s Prerana Agro Industries, the opposite parties no. 1 and 2 - insurance co. and the opposite party no. 3 - bank, and perused the material on record.

(2.) The dispute relates to repudiation of a claim under fire insurance policies (two nos.).

(3.) As averred by the complainant firm: