NATIONAL INSURANCE COMPANY LIMITED Vs. SNEH JOSHI

JUDGEMENT

(1.) ONE Tata Safari vehicle was insured with the appellant for a sum of Rs. 7,29,890. On account of double loss by way of theft, the respondent was compensated for a sum of Rs. 6,15,000 towards the market value of the vehicle.

(2.) HOWEVER , vide impugned order dated 15.2.2003, the District Forum has awarded Rs. 36,500 over and above Rs. 6,15,000 by deducting 5% depreciated value from the insured value.

(3.) FEELING aggrieved the appellants has directed this appeal.