MAHESH MITTAL Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) The main controversy which swirls around the question is whether the revision petition filed in this Court is within time. The facts of this revision petition, briefly stated, are as follows: Petitioner-Mahesh Mittal purchased Marshal Jeep bearing Registration No. RJ13 C-5213 in the year 1998 for a sum of Rs. 3,68,000. The said jeep was got insured by the petitioner- Mahesh Mittal with the respondent-United India Insurance Co. Ltd. from 19.7.2000 to 18.7.2001 for a sum of Rs. 3,75,000. The jeep was stolen on 20.2.2001. The spot survey was got conducted by the Insurance Company and loss of jeep was assessed to the tune of Rs. 2,25,000 taking into consideration the market value of the vehicle on the date of theft i.e.20.2.2001.

(2.) The District Forum awarded a sum of Rs.3,75,000 along with interest @ 9% per annum w.e.f. 20.5.2001 and directed the Insurance Company to pay a sum of Rs. 10,000 as amount of compensation and costs.

(3.) The State Commission reduced the said amount to Rs. 2,25,000 but granted interest @ 9% w.e.f. 20.5.2001 and reduced the compensation from Rs. 10,000 to Rs. 5,000 only. The petitioner has already got the amount awarded by the State Commission.