UMED SINGH DALAL Vs. ORIENTAL INSURANCE CO.LTD.

JUDGEMENT

(1.) IN this case, a Maruti car was stolen and a complaint was ¢lodged with the Insurance Company which was gotsettled at Rs. 1,30,000/ - This amount was accepted by the petitioner without any demur or protest. The amount was paid on 27 -10 -1999. It is alleged that petitioner was coerced into signing the full and final settlement of claim. On repeatedly being asked we were informed by the counsel that the protest about his acceptance of this amount under coercion and undue influence was made in the year 2001. This appears to be absolutely a case of afterthought and the Fora below have rightly rejected such contention of the complainant. We find no merit in this case and no case is made out for us to interfere with the impugned order under clause(b) of Section 21 of the Consumer Protection Act. The Revision Petition is dismissed. Petition dismissed.