RUSHALI PANKAJ PALESHA Vs. UNITED INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. Angad Singh Gill, Advocate, for the appellant and Mr. Abhishek Gola, Advocate, for respondent-1.

(2.) Mrs. Rushali Pankaj Palesha (the complainant) has filed above appeal from order dtd. 16/1/2014 of State Consumer Disputes Redressal Commission, Maharashtra, partly allowing CC/256/2012.

(3.) Mrs. Rushali Pankaj Palesha (the appellant) filed CC/256/2012, for directing United India Insurance Company Limited (respondent-1) to pay (i) Rs.41.00 lacs with interest @15% per annum from 1/7/2011 till actual payment, as the insurance claim, (ii) Rs.10000.00 as compensation for mental agony and harassment, (iii) cost of the litigation; and (iv) any other relief, which is deemed fit and proper in the facts and circumstances of the case.