RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. RAJBIR KAUR

JUDGEMENT

(1.) THIS appeal by opposite parties is directed against the order dated 26.5.2009 passed by District Consumer Forum -I, U.T. Chandigarh whereby complaint bearing No. 1478 of 2008 filed by respondent/complainant was allowed with costs of Rs. 5,000 and OPs were directed to pay to the complainant a sum of $2872 equivalent to Rs. 94,932 within 30 days from the date of receipt of copy of the order, failing which OPs were made liable to pay interest @ 12% p.a since 6.6.2008(the date of repudiation of claim) till its actual payment.

(2.) THE parties hereinafter shallbe referred to as per their ranking before the District Consumer Forum.

(3.) IN nutshell the facts culminating to the commencement of this appeal may be recapitulated thus: