RUGHA RAM Vs. NEW INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This revision petition filed by the original complainant challenges the order dated 07.08.2009 passed by the State Consumer Disputes Redressal Commission, Circuit Bench at Jodhpur, Rajasthan (for short,

(2.) The District Forum vide its order had allowed the complaint of the petitioner in terms of the following directions:-

(3.) The State Commission vide its impugned order has modified the relief granted by the District Forum and has directed that the petitioner/complainant will be entitled to get a sum of ?4,33,103/- instead of ?9 Lakhs from the respondent insurance company. Rest of the order has been upheld by the State Commission.