KANTA MATHUR Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Counsel for the parties present. Arguments heard. Smt. Kanta Mathur is the registered owner of Maruti Baleno & Baleno Alture, 2006. She purchased the car on 25.05.2006. It was insured for Rs.5,46,413/- by the National Insurance Co. Ltd., and its functionaries- OPs-1 to 4. The said vehicle met with an accident on 11.03.2007. It is alleged that the OPs could not settle the matter, therefore, the complaint was filed before the District Forum on 23.10.2007. Vide impugned order dated 02.04.2008, the OPs were asked to settle the matter.

(2.) During the pendency of the Complaint before the District Forum, the petitioner had accepted a sum of Rs.3,95,413/- in full and final settlement with the OPs. The said settlement runs as follows:-

(3.) Despite this, the complainant filed another complaint before the District Forum. The District Forum dismissed the complaint. The State Commission observed:-