A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties claiming for direction to pay a sum of Rs.9,30,000/- towards total loss caused to the vehicle due to fire and Rs.1,00,000/- for mental agony and to pay Rs.5,00,000/- towards the deficiency of service and for costs.
(3.) The complainant purchased the vehicle tractor bearing registration No.TN-30-T-1507 and insured with the 1st opposite party for the period from 20.1.07 to 19.1.08. On 1.4.2007 the complainant?s vehicle touched with the electric wire and due to that the tractor machine was started to burn. The complainant?s driver got down from the vehicle and others tried to put off fire along with one Sakthivel. But Tractor was completely burnt. The case was registered with the police and the complainant intimated the opposite parties on 2.4.07. On behalf of the opposite parties surveyor inspected the spot and assessed the situation. As per the direction of opposite party the complainant took the vehicle and parked before the shop where he has purchased and he has submitted necessary details for the claim and in spite of that he was not responded and a legal notice was issued on 21.11.07 and after that the complainant has come forward with this consumer complaint.;