PREETI AGARWAL Vs. NATIONAL INSURANCE CO

JUDGEMENT

(1.) HEARD at admission stage.

(2.) THIS appeal has been filed by the appellant complainant against order dated 13.12.2004 passed by the District Forum, Jaipur -II by which the complaint of the appellant was allowed in the manner that the respondents were ordered to pay Rs. 63,389 to the appellant as amount of damage to the vehicle and it was further ordered that the said amount would be paid by the respondents within two months failing which the appellant would be entitled to interest @ 9% p.a. and further Rs. 6,000 for mental agony were ordered to be paid by the respondents to the appellant.

(3.) THE assessment of the loss was of Rs. 92,215 and after making depreciation and salvage the total loss which was recommended by the Surveyor was of Rs. 63,389 and the same was ordered to be paid by the respondent to the appellant complainant.