LAWS(NCD)-1992-10-54

NATIONAL INSURANCE CO LTD Vs. OM GENERAL STORES

Decided On October 15, 1992
NATIONAL INSURANCE CO. LTD. Appellant
V/S
OM GENERAL STORES Respondents

JUDGEMENT

(1.) AFTER hearing Counsel for both sides and perusing the records we are satisfied that the findings entered by the State Commission are fully supported by the materials available on record and the reliefs granted by the State Commission to the Appellant/Complainant are fully warranted by law. In fact, we are of the opinion that this is a frivolous appeal filed by the Insurance Company. The appeal is dismissed with costs which we fix at Rs. 3000/-.

(2.) A memorandum of cross-objections has been filed by the Respondent in the appeal but it has been held by us in several previous cases that there is no provision under the Consumer Protection Act enabling a memorandum of cross-objections being preferred. Hence, the memorandum of cross-objections will stand dismissed and is not maintainable. No costs. Appeal dismissed.