ORIENTAL INSURANCE COMPANY LIMITED Vs. RAJNISH JINDAL

JUDGEMENT

(1.) Heard Mr. Arvind Gupta, Advocate, for the petitioner and Mr. Rajnish Jindal, the respondent, in-person.

(2.) Above revision has been filed against the order of Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench, Udaipur, dtd. 20/4/2022, passed in First Appeal No.239 of 2017 (arising from the order of District Consumer Disputes Redressal Forum, Udaipur, dtd. 24/10/2017 passed in CC/510/2016), whereby District Forum dismissed the complaint and State Commission allowed the appeal with cost of Rs.25000.00 and directed the petitioner to pay Rs.172504.00, with interest @9% per annum from 26/9/2016 till the date of payment. The office has reported 3 days delay in filing the revision. Impugned order was passed on 20/4/2022 and the revision 22/7/2022. The petitioner applied for issue of certified copy of the order on 22/4/2022, which has become ready on 28/4/2022. The period of 7 days, which was taken in issue of certified copy, has to be excluded under Sec. 12 (2) of Limitation Act, 1963. After excluding 7 days, the revision is within time.

(3.) Rajnish Jindal (the respondent) filed CC/510/2016, for directing The Oriental Insurance Company Limited (the petitioner) to pay (i) Rs.172504.00 with interest @18% per annum, from 23/3/2016 till the date of payment, as the insurance claim; (ii) Rs.20000.00, as compensation for financial loss; (iii) Rs.100000.00, as compensation for mental agony and harassment; and (iv) any other relief, which is deemed fit and proper in the fact of the case.