LAWS(NCD)-2022-1-25

SUBRAT JALAN Vs. NEW INDIA ASSURANCE CO. LTD.

Decided On January 28, 2022
Subrat Jalan Appellant
V/S
NEW INDIA ASSURANCE CO. LTD. Respondents

JUDGEMENT

(1.) Heard Mr. Ashok Anand, Advocate, for the complainant and Mr. J.P.N. Shahi, Advocate, for opposite parties-1 and 2.

(2.) Subrat Jalan has filed aforementioned complaint for directing New India Assurance Company Ltd. (the Insurer) to pay (i) insurance claim of Rs.10506735.00 with interest @12% per annum, from the date of the loss till its actual payment, (ii) Rs.5.00 lacs as the compensation for mental agony and physical harassment, (iii) the cost of litigation and (iv) any other relief which may be deemed fit and proper, in the facts and circumstances of the case.

(3.) The facts, as stated in the complaint and emerged from the documents attached with the complaint, are as follows:-