- (1.) This appeal has arisen from a judgment of the National Consumer Disputes Redressal Commission ("NCDRC") dated 9 August 2018.
(2.) The NCDRC has, while coming to the conclusion that there was a deficiency of service directed the appellant to pay a sum of Rupees One Crore Seventy Seven Lakhs Ninety Three Thousand Three Hundred Thirty Two together with interest at the rate of 9 per cent per annum, from 9 January 2006.
(3.) The claim of the respondent on the basis of which there is a finding of a deficiency of service is in the nature of an insurance claim. The machineries of the respondent were warehoused at Chennai, Vasai and Delhi and insured for a total value of Rs 1.77 crores. A fire took place on 5 January 2006 at an exhibition in Mumbai where the machineries had been transported.;