JYOTHI SHETTY Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) We could not have come across a better case of harassment of an insured at the hands of an Insurance Company than the case on hand. In the instant case, the Insured has been made to run from pillar to post to receive lawful compensation in respect of her car, which met with an accident on 28.4.1994. Even after a lapse of 12 years the insured is yet to get the fruits of her efforts.

(2.) For the sake of convenience, the parties in this order are referred to according to their position in the complaint filed before the District Forum.

(3.) This appeal is by the complainant challenging the Order of the District Forum having not satisfied with the Order passed by the District Forum.