ORIENTAL INSURANCE COMPANY Vs. GIRBAR SINH NANDWANSHI

JUDGEMENT

(1.) ORIENTAL Insurance Company Limited (for short "the Insurance Company") has filed this Revision Petition, questioning the correctness of order, dated 22.01.2011, passed by the Madhya Pradesh State Consumer Disputes Redressal Commission at Bhopal (for short "the State Commission") in Appeal no.2403 of 2009. By the impugned order, the State Commission, while allowing the Appeal filed by the Complainant against order, dated 07.11.2009, passed by the District Consumer Disputes Redressal Forum at Jabalpur (for short "the District Forum") in Complaint Case no.69 of 2009, has directed the Insurance Company to settle the claim preferred by the Complainant @ 75% of the loss, as assessed by the Surveyor, at Rs.2,17,736/ -, occasioned to the vehicle on account of an accident. The State Commission has directed that a sum of Rs.15,000/ - can be deducted by the Insurance Company as the value of the salvage. In nutshell, the Insurance Company has been directed to pay to the Complainant a total sum of Rs.1,48,302/ - against his claim, within one month of the date of its order, failing which the said amount was to attract interest @ 6% p.a. from the date of the said order till realization.

(2.) DESPITE service no one has put in appearance on behalf of the Complainant. However, written submissions have been received from Counsel for the Complainant by post.

(3.) HAVING heard learned Counsel for the Insurance Company and perused the written submissions, we are of the opinion that the Revision Petition is without any substance.