NATIONAL INSURANCE COMPANY LTD. Vs. BHOLANATH SAHOO

JUDGEMENT

(1.) This order shall dispose of two appeals arising out of the same order passed in C.D. Case No. 87 of 2000 by the learned State Consumer Disputes Redressal Commission, Orissa, Cuttack.

(2.) The learned State Commission allowed the complaint and awarded a sum of Rs. 3,43,317/ - for the loss of vessel with interest @ 9% p.a. from the date of repudiation till payment.

(3.) The complainant Bholanath Sahoo has filed the appeal for enhancement of the compensation while the Insurance Company has filed the appeal for dismissal of the complaint.