NATIONAL INSURANCE CO. LTD Vs. REGENCY CREATIONS LTD

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under Sec. 19 of Consumer Protection Act, 1986, against the order dtd. 10/8/2016 of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission'), in Appeal Case (CC) No.02/09 inter alia praying to set aside the impugned judgment dtd. 10/8/2016 of the State Commission in Complaint No. 02/09 (wrongly mentioned as Appeal No.02/09) and dismiss the Complaint. While the Appellant was the OP, the Respondent was Complainant in the said CC/Appeal No. 02/09 before the State Commission.

(2.) Notice was issued to the Respondent on 24/5/2017 and operation of impugned order dtd. 10/8/2016 was stayed subject to Appellant depositing entire awarded amount with interest with the State Commission. Parties filed their written arguments/synopsis on 6/5/2018 and 21/8/2018 respectively. Delay of 9 days in filing the Appeal was condoned.

(3.) Vide Order dtd. 10/8/2016, the State Commission has allowed the complaint and OP was directed to pay the complainant amount of Rs.83,07,319.00 alongwith interest @12% per annum from the date of fire i.e. 13/1/2007 till date of payment.