NATIONAL INSURANCE COMPANY LIMITED Vs. LALTA RAM

JUDGEMENT

(1.) Mr. A. K. Mittal assisted by Mr. A. K. Rai learned Counsel for the appellant and Mr. S. C. Awasthi learned Counsel for the respondent have been heard at length and the entire record has been examined.

(2.) In this appeal a very short question is involved whether the sum of Rs.10,206/- awarded by the District Forum as insurance claim for the damage to the vehicle insured is accurate or not. The Surveyor had examined the matter and according to his report a sum of Rs.3,070.50 p. was alone payable.

(3.) Mr. S. C. Awasthi has argued that the receipts shown indicated undoubtedly spending of Rs.6,706/- and this amount should not have been discarded by the Surveyor in his report.