NATIONAL INSURANCE COMPANY LTD. Vs. OM MOTORS

JUDGEMENT

(1.) This First Appeal under Sec. 51 of the Consumer Protection Act, 2019 (the Act") is filed by the OP against the State Consumer Disputes Redressal Commission Haryana (State Commission) vide Order dtd. 17/10/2023 in CC No.37 of 2018 allowing the Complaint and directing OP to pay Rs.34,51,917.00 as assessed by the surveyor along with interest @ 10% p.a. from the date of filing of the claim till the payment is made and Rs.50,000.00 as Compensation towards mental agony and Rs.25000.00 as litigation costs.

(2.) As per Registry report, there is 38 days delay in filing this Appeal. For reasons stated in I.A.No.1662/2024, the said delay is condoned.

(3.) For convenience, the parties in this matter are referred to as stated in the Consumer Complaint before the State Commission.