NEW INDIA ASSURANCE CO.LTD. Vs. BHEERAPPA

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of The Consumer Protection Act, 1986 in challenge to the Order dtd. 10/6/2014 of the State Commission in appeal no. 362 of 2014 arising out of the Order dtd. 13/12/2013 of the District Commission in complaint no. 31 of 2013.

(2.) The matter relates to an insurance claim. The perusal of the record shows that the District Commission vide its Order dtd. 13/12/2013 had allowed the complaint in part and directed the insurance co. (the petitioner herein) to pay to the complainant (the respondent herein) the assured amount of Rs.1,00,000.00 with interest at the rate of 6% per annum from the date of its Order. Appeal thereagaint by the insurance co. was dismissed by the State Commission at the stage of admission vide its impugned Order dtd. 10/6/2014. As such this revision petition has been filed apropos concurrent findings of the two fora below.

(3.) The learned counsel for the insurance co. submits on instructions that the insurance co. wishes to withdraw its revision petition. However, the issues involved may be kept open and the decision in this case may not be treated as a precedent.