- (1.) THIS appeal has been filed by the Insurance Company against the judgment and order passed by the District Forum Almorah on 27.3.2002 whereby the learned forum allowed the claim of the complainant for the recovery of Rs.1,58,000 as damages for 6 transformers which were damaged due to rains.
(2.) THE brief facts of the case are that the complainant got his project of contract for electrification of villages insured by the appellant company under the scheme ALL RISK MARINE LINE ERECTION INSURANCE. The complainant was informed 10.6.98 that 6 transformers got damaged due to heavy rains. Even after the damage two premiums were paid to the company. The claimant made claim with the company but it repudiated the claim, hence the petition.
(3.) THE insurance Company contested the petition and filed the written statement mainly denying the claim. It was pleaded that after the erection of the project, the insurance had come to an end. It was further pleaded that the claim is not maintainable. The liability of the Insurance Company is also denied. After the contest the Company lost the case, hence this appeal.;