M. THANIKACHALAM J. - (1.) The opposite party before the District Forum is the appellant herein.
(2.) The complainant/ respondent, is engaged in the export business, having the firm called M/s. Painga Exports. He had purchased and stored 100 bags of Beedy Leaves, at the Mookandi Chettiar Godown, Customes Lane, Tuticorin-1 to be exported to Colombo. On 10.11.99, fire broke out during the early hours at about 2.30 a.m, causing damage to the above goods, completely destroying the leaves also.
(3.) On 11.11.99, complainant lodged a claim, since he had taken insurance for Rs.15 lakhs, under fire policy with the opposite party. Unfortunately, based upon the survey report, which is incorrect, the claim of the complainant was repudiated. Therefore, the complaint is filed, seeking a direction to the respondents to pay a sum of Rs.4,60,820/- being the value of the goods damaged/ destroyed, and for a compensation of Rs.5 lakhs for mental agony.;