ARVIND AGRAWAL Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Heard Mr. Mohd. Anis Ur-Rehman, Advocate, for the appellants and Ms. Nanita Sharma, Advocate, for the respondent.

(2.) Aforementioned appeal has been filed from the order of Chhattisgarh State Consumer Disputes Redressal Commission, Pandri, Raipur, dtd. 24/8/2012, passed in Consumer Complaint No.11 of 2010, partly allowing the complaint for Rs.1,65,507.00 with interest @6% per annum and cost of Rs.5,000.00.

(3.) Arvind Agrawal and another (the appellants) filed Consumer Complaint No.11 of 2010, for directing National Insurance Company Ltd. (the respondent) (for short the Insurer) to pay (i) Rs.3680731.00 as remaining insurance claim (ii) Rs.2.00 lacs, as compensation for boundary wall, (iii) Rs.2.00 lacs, as compensation for mental agony and harassment, (iv) Rs.2.00 lacs, as compensation for deficiency in service, (v) Rs.1.00 lac, as additional compensation, (vi) cost of litigation and (vii) any other relief which may be deemed fit and proper, in the facts and circumstances of the case.