PREETI AGARWAL Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) HEARD at admission stage.

(2.) THIS appeal has been filed by the appellant complainant against order dated 13.12.2004 passed by the District Forum, Jaipur -II by which the complaint of the appellant was allowed in the manner that the respondents were ordered to pay Rs. 63,389 to the appellant as amount of damage to the vehicle and it was further ordered that the said amount would be paid by the respondents within two months failing which the appellant would be entitled to interest @ 9% p.a. and further Rs. 6,000 for mental agony were ordered to be paid by the respondents to the appellant.

(3.) IT may be stated here that the vehicle belonging to the appellant which was insured with the respondents had met with an accident on 23.8.2003 and for the damage of that vehicle claim was preferred.