(1.) HEARD learned counsel for the parties and perused the record.
(2.) RESPONDENT No. 3 filed complaint under the consumer Protection Act, 1986 (hereinafter referred to as the Act) seeking a direction against the petitioner, ICICI lombard General Insurance Co. Ltd through sri Nikhil Verma Manager for disbursing an amount of Rs. 2,11,906/-towards the cost of repair of the car of the respondent, which met with an accident on 28-12-2007. Complainant, respondent No. 3 also moved an application for interim injunction for getting the vehicle in question repaired during the pendency of the proceedings.
(3.) THE Insurance Company put in appearance before the Court below and filed his detailed objections interalia that the driver of the vehicle, who was examined in the safdarganj Hospital after the accident, was under influence of alcohol much beyond the permissible limit of 30 m. g. per 100 mililitre in his blood.