SAFE PACKERS AND MOVERS Vs. P RAMACHANDRA MURTHY

JUDGEMENT

(1.) IN this petition, the complainant/petitioner has felt aggrieved by the order passed by the State Commission on appeal from the order of the District Forum. The tractor of the petitioner, which was insured with the respondent had met with an accident. When his claim was not settled by the respondent, a complaint under Consumer Protection Act was filed. The District Forum went into the issues and awarded an amount determined by the Surveyor, but did not give to the respondent the benefit of taking over the salvage. Once the claim was settled on total loss basis, the District Forum should have passed suitable orders requiring the complainant to surrender the salvage to the respondent.

(2.) ON the respondent filing an appeal, the State Commission rectified this mistake in the order while maintaining the order of the District Forum in other respects. It upheld the award of the total amount of Rs. 1,08,750/-. Since the complainant had not surrendered the salvage, it reduced from that amount a sum of Rs. 25,000/- which was assessed to be the value of salvage and directed the balance amount of Rs. 83,750/- to be paid in the manner ordered. We do not see any infirmity in the order of the State Commission, which is hereby affirmed. It is not a fit case for us to interfere with the order of the State Commission under Section 21(b) of the Act. The revision petition is dismissed. Revision Petition dismissed.