RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. ANKU SOOD

JUDGEMENT

(1.) Respondent served through his brother, as per report of the Process Server. Nobody appears for him. Hence, proceeded exparte.

(2.) THIS appeal, under Section 15 of the Consumer Protection Act, 1986, is directed against the order dated 3rd May, 2011, of learned District Consumer Disputes Redressal Forum, Mandi, whereby a complaint, under Section 12 of the Consumer Protection Act, 1986, filed against the appellant by respondent  Anku Sood, has been allowed and direction given to the appellant to pay a sum of 2.53 lacs, on account of additional insurance money,  with interest at the rate of 9% per annum,  and also to pay 3,000/ -, as compensation and 2,500/ -, as costs.

(3.) ON 8th March, 2010, respondent filed a complaint, under Section 12 of the Consumer Protection Act, 1986, alleging that despite a period of more than 8 months having lapsed since the reporting of the occurrence of the accident to the appellant, insurance money had not been paid. He sought issuance of a direction to the appellant for payment of the entire amount of money, for which the vehicle was insured, i.e. 10.00 lacs and also for payment of compensation and litigation expenses.