NAKIPURIA OIL MILLS Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Complainant/Appellant herein has filed this Appeal against the judgment and order dated 07.09.07 passed by the State Consumer Disputes Redressal Commission, Chandigarh, UT (in short, 'the State Commission') in Complaint Case No. 73/99 (Hry.) No.74/07, wherein the State Commission has dismissed the complaint filed by complainant.

(2.) FACTS:-

(3.) Appellant, being aggrieved, initially filed the complaint before the District Forum which was subsequently withdrawn for want of pecuniary jurisdiction and the appellant, thereafter, filed the complaint before this Commission. Respondent admitted its liability to pay the sum of Rs.7,08,675/- as has been assessed by the surveyor. This Commission disposed of the complaint by directing the respondent to pay the sum of Rs.7,08,675/- and the appellant was granted liberty to pursue its remedy for the balance amount before the appropriate forum. In compliance with the direction issued by this Commission, the respondent paid the sum of Rs.7,08,675/- to the appellant.