A.K.NAZAR Vs. INSURANCE REGULATORY AND DEVELOPMENT

JUDGEMENT

(1.) These writ petitions are filed with regard to the increase in the rate of premium for obtaining third party liability insurance for motor vehicles. A statement has been placed on record by the respondents. The increase has been duly justified by the respondents in the statement. The respondents are well within jurisdiction in effecting the enhancement.

(2.) In the above view of the matter, I am of the opinion that the prayers sought for in these writ petitions cannot be granted.

(3.) These writ petitions are accordingly closed in the light of the statement filed by the respondents.