DALIP SINGH ADHIKARI Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The petitioner had filed a Complaint (Consumer Complaint No.281 of 2013, "Sh. Dalip Singh Adhikari vs. The Oriental Insurance Company Ltd. through its Principal Officer") before the National Consumer Disputes Redressal Commission, New Delhi (in short, "Commission"). The Commission passed the final order on 29/4/2025. The Commission, while partially allowing the complaint, directed the opposite party to pay the claim of Rs.1,28,61,082.00 preferred by the Complainant based on the estimate of the PWD after deducting the amount of Rs.7,39,085.00 paid towards repairs for the entire stretch of the Rikhari-Bachham road and applicable deductions with simple interest at the rate of 6% per annum from the date of the filing of the claim. The Commission further directed that the said amount shall be paid within eight weeks' of the order, failing which the applicable rate of interest shall be 9% per annum till realization.

(2.) The present writ petition has been filed under Article 227 of the Constitution of India with a prayer to grant 18% interest instead of 6% interest awarded by the Commission.

(3.) Heard Mr. Hari Mohan Bhatia, learned counsel appearing for the petitioner, on the maintainability of the writ petition.