UNITED INDIA INSURANCE CO. LTD. Vs. INDOSIN LTD.

JUDGEMENT

(1.) This appeal has been filed by the Appellant against the order dated 03.10.2007 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint No. 203 of 1998 Indosin Ltd. Vs. The United India Ins. Co. Ltd. & Anr. by which, complaint was allowed and OP was directed to pay to the complainant lump sum compensation of Rs. 2,50,000/- and Rs.50,000/- compensation towards mental agony and cost of litigation.

(2.) Brief facts of the case are that complainant/Respondent had taken a marine Insurance Policy for his cargo from Romania to Mumbai Port from OP/Appellant. It was further alleged that consignment of 50 MT of Calcium Carbide was not received by complainant; hence, complainant filed claim on 30.12.1997 before the OP, which was not processed by OP. Alleging deficiency on the part of OP, complainant filed complaint before State Commission. OP resisted complaint. After hearing both the parties, learned State Commission allowed complaint partly and directed OP to pay Rs.2,50,000/- as compensation and Rs.50,000/- as cost against which, this appeal has been filed along with application for condonation of delay and application for exemption from filing certified copy of the impugned order.

(3.) Heard learned Counsel for the parties and perused record.