GUIDE INTERNATIONAL Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 21.11.2007 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission ') in Execution Application No. 17 of 1999 in Original Complaint No. 69 of 1997 which was dismissed as satisfied.

(2.) BRIEF facts of the case are that petitioner filed a complaint on 7.11.1997 before the State Commission against respondent -OPs for recovery of Rs. 37,89,697 along with damages to the tune of Rs. 9,60,000 and the State Commissionvide judgment dated 14.6.1999 partly accepted the complaint and directed opposite party to pay Rs. 9,60,672.25 along with interest @ 12% p.a. thereon with effect from 8.2.1992 allowing three months ' time from the commission of theft to settle the claim to the complainant till payment. It was further ordered that the amount of Rs. 5,43,563 paid by OP on 23.10.1997 will be adjusted.

(3.) HEARD the learned Counsel for the parties and perused the material on record.