A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainants/respondents filed a complaint against the opposite party claiming for compensation due to the fire accident in their factory on the basis of the insurance policy claiming for Rs.21,00,000/- restricting to Rs.19,50,000/- with interest and for cost.
(3.) The complainant have stated in their complaint that they insured the industry for a sum of Rs.21,00,000/- with the opposite party on the policy with the provisions for the loss of Rs.8,00,000/- towards building Rs.5,00,000/- each towards raw materials finished goods and machinery and when the policy was in force on 25.8.05 at about 1.30 pm when the lorry carrying the raw materials entered in to the premises due to the heavy wind there was spark from the top of the electric wire and the coir loaded on the lorry got fire and spread in to the entire premises and the finished goods as well as other raw materials got burnt and became ash. Immediately police complaint was given and three fire engines extinguished fire in six hours. Thereupon the claim was made for payment of Rs.21,52,245/- on 27.9.05 with the opposite party and for which on 30.5.06 they offered to settle the same for Rs.1,32,948/-. Hence the dispute is only regarding the quantum of damages and the complainants have produced all the documents necessary for the claim and produced the approximate value of the building from the competent person and the opposite party wantonly and deliberately refused to pay for the damages and therefore the complainants have come forward with the complaint seeking relief as stated above.;