NATIONAL INSURANCE CO.LTD. Vs. HIMACHAL PHARMACEUITCALS

JUDGEMENT

(1.) THIS is a claim where the claim of the insured was upheld to the extent of Rs. 3.55.000/ - under the policy. The State Commission has also on appeal, had upheld the award of interest at the rate of 12% on it. But the State Commission, after discussing the facts of the claim of the loss considered that a sum of Rs. 5.000/ - should not be awarded as compensation apart from interest which it has upheld. We do not see any infirmity or illegality in the impugned order to merit interference under Section 21(b) of the Consumer Protection Act. 1986. The Revision Petition is dismissed. Revision dismissed.