M.THANIKACHALAM, J. - (1.) The complainant having failed before the District Forum, to get any relief against the opposite party, has come before this commission, for the same redressal.
(2.) Background of the complainant?s case: The complainant company, which is engaged in the business of fabricating, erecting and commissioning, structural and mechanical components, had taken a policy, with the 1st opposite party from the year 1997, and the policy covers the places at Numaligarh, Rourkela, Mathura, Surat, Pata, Mangalore, etc., and the policies are "Burglary and House Breaking Policy" as well as "Fire Policy". Burglary and Fire policy was taken to cover the schedule of machinery, to the value of Rs.3,60,87,000/-, and the premium paid was Rs.1,25,990/-.
(3.) One of the sites covered by the policies was Numaligarh Oil Refinery site in Assam, where there were three diesel welding generator sets, with water cooled diesel engine, valued at Rs.15,62,000/-. These machines are fairly large machines, usually kept in the open, while in use, in the temporary site. The 1st opposite party?s representatives, wantonly introduced in the proposal, machines will be kept in first class building, at the construction site, based upon wrong information.;