A.K.ANNAMALAI J. - (1.) Opposite party is the appellant.
(2.) The Respondent/Complainant has filed a complaint against appellant/opposite party for the claim of his company products destroyed in fire for the value of Rs.6,74,000/- restricted to Rs.4,00,000/- and for Rs.1,00,000/- towards mental agony and deficiency of service.
(3.) The opposite party filed its written version stating that the complainant wrongfully claimed the amount by claiming the exaggerated amount and the alleged huge quantity of rubber materials cannot be stored in such a small stock room of the size mentioned by the complainant and the claim was belated one and thereby the claim was repudiated and there was no deficiency of service.;