M.THANIKACHALAM, J. - (1.) The opposite parties and complainants in CC.No.222/2008, on the file of District Forum, Chennai (North), are the appellants in F.A.No.363/2010 and 463/2010 respectively.
(2.) The parties are referred in this order, as arrayed in the complaint.
(3.) The complainant, who is running a business, had purchased chappals from Tata advertiser stocked in their godown, which were insured for a sum of Rs.2,75,000/-, for the period covering 9.11.2004 to 8.11.2005. Due to monsoon and heavy torrential rains, the godown was flooded causing damage to the stocks of the sandals insured, incurring a loss of Rs.186085/-, which was reported to the opposite party also.;