ARVIND CONDUCTORS P LTD Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The complainant obtained Burglary Policy (Business Premises) regarding its Works situated as Surajpur Industrial Area, District Ghaziabad for Rs.20.00 lacs from the opposite party for the period 3.5.1990 to 2.5.1991 on payment of the prescribed premium. The risk included stock and raw material. On the night between 13th and 14th January, 1991, a dacoity took place in the factory when the employees including the Watchman were locked-up in a small room at gun-point and the miscreants removed huge quantity of aluminium wires. The complainant lodged FIR No.19/91 under Sec.380, IPC and also informed the Insurance Company. The Insurance Company appointed Thapar, Srinivasan and Kapoor Private Limited, Surveyors who inspected the premises on the next following day. The complainants were licencee in respect of L4 licence under the Excise Regulations and were keeping necessary records with regard to the material received in the Works and goods manufactured by them. After examining the relevant record and making necessary enquiries including enquiries from the police the aforesaid Surveyors submitted their report dated 27.4.1992 concluding that the claim for Rs.1,70,250/- made by the complainant be settled by payment of Rs.1,42,385/-. The Insurance Company took more than 14 months and by its letter dated 22.6.1993 conveyed to the complainant that it was willing to settle the claim as recommended by the Surveyor and that the complainant should submit voucher for full and final settlement and subrogation letter to enable them to issue the cheque. The complainants case was that they had claimed the actual amount of loss suffered and there was no reason why the total claim was not being allowed. Further grievance of the complainant was that the price of aluminium wire had since risen and the market value of the loss suffered by the complainant had mounted to Rs.3.00 lacs. The complainant followed up the matter by writing to various Authorities including the Central Vigilance Commission, and ultimately filed the present complaint dated 19.8.1993 claiming the total amount of claim made by them, Rs.6.00 lacs on account of compensation and interest @ 18% per annum on the amount claimed from the date of loss together with future interest and costs.

(2.) In the written statement filed by the Insurance Company, it was stated that the amount assessed by the Surveyor had been offered to the complainant and in case the complainant disputed the same the only alternative was to have the amount determined through arbitration under Clause 13 of the policy. With regard to the time taken in making the offer, it was stated that inspite of the several letters dated 22.6.1993, followed by two reminders in July and August, 1993, the complainant furnished the necessary discharge letter and the subrogation letter only on 25.9.1993 when cheque for the amount assessed by the Surveyor was handed over to them.

(3.) A formal written statement was also filed on behalf of the U. P. Finance Corporation, impleaded as opposite party-2 in view of the Agreed Bank Clause.