GIRDHARI LAL BANSAL Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THE State Commission, Haryana vide their Order dated 8.7.93 in Complaint No. 92/92 directed the Oriental Insurance Company to pay a sum of Rs. 1,48,000/ - to Shri Girdharilal Bansal -Appellant herein alongwith interest at 18% per annum from 10th December, 1991 till the date of realisation as also costs of Rs. 2,000/ - only. Shri Girdharilal Bansal had insured his Swaraj Mazda Truck with the Oriental Insurance Co. for a sum of Rs. 1,50,000/ - and the said vehicle was involved in an accident on the 9th December, 1991 in Himachal Pradesh. Consequent upon this accident the Appellant herein lodged his claim with the Insurer.

(2.) WE need not go into details of the case as the only limited pointarg