V BHASKAR REDDY Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This revision petition challenges the order dated 12.01.2011 of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, 'the State Commission') in First Appeal no. 1368 of 2008 against the order dated 08.02.2008 of the District Consumer Disputes Redressal Forum II, Tirupati (in short, 'the District Forum') in consumer complaint no. 101 of 2007.

(2.) The delay of 92 days in filing the revision petition is condoned for the reasons recorded in the application seeking condonation.

(3.) The petitioner was the complainant before the District Forum. He alleged deficiency in service on the part of opposite parties (OPs), namely, the Road Safety Club Pvt. Ltd., Tirupati OP 1, the National Insurance Company Ltd., Chennai - OP 2 and Branch Office, Tirupati of the said Insurance Company OP 3 insofar as they failed to settle his insurance claim which he had filed on account of the injuries that he, as the driver of a truck, suffered in a road accident, leading to his permanent disability. He, therefore, claimed Rs. 3 lakh (the amount insured), in addition to Rs.1,000/- per week for 104 weeks for loss of current income with interest @ 24% per annum from the date of the claim till realisation and compensation of Rs. 1 lakh for causing mental agony as well as cost of litigation.