Sangeet Lodha, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition is directed against order dated 15.9.05 passed by the Permanent Lok Adalat, Hanumangarh in case no.57/04 whereby an application preferred by the respondent no. 2 under Section 22C of the Legal Services Authorities Act, 1987 (in short 'the Act of 1987') has been allowed and the petitioner has been directed to make payment of a sum of Rs. 51,098.40 to the respondent no.2 against the goods damaged covered under Shopkeeper Insurance Policy issued in its favour by the petitioner.
(3.) The respondent no.2 is a cloth merchant having a shop in Hanumangarh Town on the ground floor and a stock room on the first floor. The shop and the stock room were insured under Shopkeeper Insurance Policy issued by the petitioner Insurance Company. On 25.5.04, on account of heavy rain, the water was collected in the room at the first floor and the stock lying therein was damaged. The petitioner submitted the insurance claim for a sum of Rs. 1,27,746/- which was repudiated by the petitioner Insurance Company. In these circumstances, the respondent no. 2 preferred an application before Permanent Lok Adalat claiming a sum of Rs. 1,27,746/- against the loss caused alongwith interest @ 12 % p.a.;