UTTRANCHAL JAL VIDYUT NIGAM LTD Vs. NEW INDIA ASSURANCE COMPANY LTD HARDWAR THROUGH ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) The present appeal is filed by Uttaranchal Jal Vidyut Nigam Ltd., against the following respondents, challenging the decision of Uttaranchal State Consumer Disputes Redressal Commission in CC No. 7 of 2003-

(2.) The appellant has sought the following relief:

(3.) The appellant is thus seeking enhancement of the compensation awarded by the State Commission. After adjusting the amount of Rs.12,04,965/- already paid by the insurer to the Complainant (Refer para 20 in the impugned order) the State Commission awarded Rs.25,01,321.10 as payable to the Complainant in the following terms: