INSIGHT DIAGNOSTIC AND ONCOLOGICAL RESEARCH INSTITUTE PVT LTD Vs. DIVISIONAL MANAGER NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) COMPLAINT is partly heard. In that we have heard the submissions on behalf of the complainants by their Advocate on 12th September, 2003.

(2.) SINCE , dispute as would noticed is pending since 1993 i. e. , for nearly 11 years and as the statute namely Consumer Protection Act, 1986 mandates speedy disposal of such dispute, we proceed to dispose of this complaint on the basis of material available in the proceedings herein such as pleadings, etc. and on hearing the learned Advocates for the O. Ps.

(3.) THE complainant is a Private Limited Company, which has filed this complaint against the O. P. -Insurance Company claiming damages in respect of CT -Scan Machine and allied appliances alleging defects therein and in respect of which insurance coverage was obtained from the Insurance Company. FEW RELEVANT FACTS: