UNITED INDIA INSURANCE CO LTD Vs. RAMLAL

JUDGEMENT

(1.) HEARD at admission stage. Delay of 9 days is condoned.

(2.) THIS appeal has been filed by the appellant insurance company which was op before the District Forum, Sriganganagar against the order dated 13.5.2009 passed by the District Forum, Sriganganagar in complaint no. 353/08, by which the complaint filed by complainant respondent was allowed against the appellant insurance company in the manner that the appellant insurance company was directed to pay a sum of Rs. 44319/ -, the amount of compensation for the damage of the vehicle to the complainant respondent with interest @ 9% p. a wef 16.5.08 and further the appellant was directed to pay Rs. 2100/ - as amount of compensation for mental agony and Rs. 2100/ - as amount of cost of litigation.

(3.) IT arises in the following circumstances: