M.K. SETHI Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Repeatedly called out. No one appears for the petitioner.

(2.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 3/11/2016 of the State Commission in appeal no. 58 of 2008 arising out of the Order dtd. 20/7/2007 of the District Commission in complaint no. 1062 of 2002.

(3.) A perusal of the record shows that the matter relates to an insurance claim. The District Commission vide its Order dtd. 20/7/2007 had accepted the complaint and ordered the opposite party insurance company (the respondent herein) to pay an amount of Rs.2,28,977.00 to the complainant for the loss along with compensation of Rs.44,000.00 and cost of litigation of Rs.3,000.00. The State Commission allowed in part the appeal preferred by the insurance company and ordered it to pay to the complainant an amount of Rs.16,415.00 for the loss along with compensation of Rs.40,000.00 inclusive of cost of litigation. The insurance company has not agitated the Order of the State Commission. The complainant has preferred the instant revision petition seeking Rs.2,28,977.00 as the loss i.e. as claimed in the complaint and as also awarded by the District Commission with interest at the rate of 18% per annum..