M/s Hundi Lal Jain Cold Storage & Ice Factory Pvt. Ltd Vs United India Insurance Co. Ltd
.... respondent only building was covered under the Fire Policy. As per the appellant, the Fire Brigade’s report was specific in stating that the machine room caught fire due to short circuit. Delay in intimation to the Fire Brigade was alleged which contributed to the demolition of the machine room ...
National Consumer Disputes Redressal Commission
M/s Krishna Spico Industires Vs Oriental Insurance Company Ltd. & Anr
.... am. On reaching the 6th floor suddenly there was a power cut resulting in total darkness. Immediately burning smell of chillies & smoke started coming out of the storage. Both of them somehow managed to reach top floor and called for help. With in few minutes the Fire Brigade came and rescue ...
National Consumer Disputes Redressal Commission
SBI General Insurance Co. Ltd Vs Krish Spinning
.... ovision for arbitration and there was serious dispute between the parties in reference to constitution of Arbitral Tribunal whether there has to be Arbitral Tribunal pertaining to each agreement. In the facts and circumstances, this Court took note of sub-section (6-A) introduced by the Amendme ...
Supreme Court Of India
Sri Pathy Assoceates Private Limited Vs The Branch Manager, National Insurance Co. Ltd. & 2 Ors.
.... ally excluded, the same shall be made good to the extent of sum assured. The coverage is subject to exclusions provided in clauses (a) to (i). Memo 1 to Memo 9 govern the overall terms and conditions of the policy with regard to material damage (pages 103 to 115 of the complaint). First loss occ ...
National Consumer Disputes Redressal Commission
United India Insurance Co. Ltd. Vs M/s Khadi Udhyog
.... eme Court on 04.10.2019 that In the circumstances we find it difficult to accept that a “trust” would not come within the definition of “consumer”. In our view, the issue requires to be revisited and the matter requires reconsideration. We, therefore, request the Hon’ble Chief Justice ...
National Consumer Disputes Redressal Commission
M/s Saptagiri Cotton Industries Vs United India Insurance Company Ltd. & Ors
.... 1. It is stated that on 02.04.2011, a fire took place at the Battery Condenser in the ginning unit and the entire stock, building, plant and machinery worth Rs.6,15,41,760/- were damaged. It is also submitted that after one year and four months, the insurance company and the bank officials witho ...
National Consumer Disputes Redressal Commission
New India Assurance Co. Ltd. Vs M/s Madhav Automotive Fasteners Pvt. Ltd
.... educe the insurance claim to be paid to the complainant company. Total insurance claim is amounting to Rs 32,75,028/- The surveyor in his report justified payment of only an amount of Rs 9,88,618/- to the complainant as insurance claim after so much un-necessary deductions and the Insurance Comp ...
National Consumer Disputes Redressal Commission
National Insurance Co. Ltd Vs Meghana (Bio Tech) Tissue Culture Nursery
.... y change in temperature. 7. Loss, destruction or damage to any electrical machine, apparatus, fixture or fitting arising from or occasioned by over-running, excessive pressure, short circuiting, arcing, self heating or leakage of electricity from whatever cause (lightning included) provide ...
National Consumer Disputes Redressal Commission
Sanjay Foods India Pvt. Ltd. Vs United India Insurance Company Limited & Anr
.... DOWN, ON REMOVING UPPER/ OUTER LAYER BAGS IT WAS OBSERVED THAT BAGS IN SIDE WERE SEEN DEEP BROWNISH. ON OPENING BAGS WHEN CONTENTS IE COTTON SEED WAS INSPECTED, IT WAS OBSERVED THAT COLOR HAS CHANGED AND IT BECAME DEEP BROWNISH ON ENQUIRING, INSURED DESCRIBED THAT SELF HEATING IS INHERENT PROPER ...
National Consumer Disputes Redressal Commission
Punjab National Bank Vs Navaneet Navalmal Patva Through Lrs. Mrs. Gulabbai Navneet Patva & 6 Ors
.... aftermath of the fire incident who assessed the loss of 1875 MTs of dry baled bagasse @ Rs 2200/- per MT at Rs 41,25,000/-. However, the conclusion of Robert Rodrigues, Surveyor and Loss Assessor who was subsequently appointed as Surveyor by the Insurance Company, as per a more detailed report d ...
National Consumer Disputes Redressal Commission
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