Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3473 OF 2022
IFFCO-TOKIO GENERAL INSURANCE COMPANY LTD. Appellant
VERSUS
M/s NEW INDIA DETERGENTS LTD. & ANR. Respondents
O R D E R
The instant statutory appeal is directed against
the judgment and order dated 14.02.2022 passed by the
National Consumer Disputes Redressal Commission, New
Delhi (“the Commission” for short) in Consumer
Complaint No.2042 of 2016.
Accepting the claim raised by the complainant, the
Commission directed the appellant to pay to the
complainant a sum of Rs.80,18,944/- towards storage
charges within eight weeks from the date of order
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.05.11
10:02:38 IST
Reason:
passed by the Commission, failing which the appellant
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was directed to pay interest on that amount @ 9% per
annum.
Mr. Shivam Singh, learned Advocate appearing for
the appellant has invited our attention to Clause 6.1
of the concerned Insurance Policy to submit that there
was a total ‘Exclusion’ and the insurance company would
not be liable.
With his able assistance, we have gone through the
entire record.
We affirm the view taken by the Commission that
the matter would not be covered by the ‘Exclusion
Clause” in terms of Clause 6.1 of the Policy. In the
circumstances, the order passed by the Commission does
not call for any interference.
Since the matter is devoid of any merit, even
though it is a statutory appeal, we see no reason to
entertain the appeal. The appeal is, accordingly,
dismissed.
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The time granted by the Commission is however
extended by a further period of six weeks and the
interest shall become payable if the amount is not paid
within six weeks from today.
............................J.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(PAMIDIGHANTAM SRI NARASIMHA)
New Delhi,
May 06, 2022