VISHNU RAMCHANDRA KHARATMAL Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THESE two are cross-appeals against the common order of 8th October, 1992 recorded by the State Commission of Karnataka in Complaint No. 30/91. The State Commission had allowed the complaint in part and directed the Insurance Company to pay a sum of Rs. 25,000/- to the complainant towards cumulative bonus earned by him. In addition, he was allowed Rs. 500/-as costs.

(2.) WE shall hereinafter refer to the complainant before the District Forum as 'the Complainant, and the Opposite Party Insurance Company as the Respondent.

(3.) THE appellant suffered an accident on 20th September, 1988 during the currency of the last mentioned policy 23.10.1987 to 22.10.1988.