NEW INDIA ASSURANCE CO LTD Vs. KULBALA DAS

JUDGEMENT

(1.) This is an appeal under Section 15 of the Consumer Protection Act, 1986 ("the Act") directed against the order passed by the District Consumer Forum, Raipur on 27.8.2005 (hereinafter referred to as the District Forum for brevity) in Complaint No. 62/2005.

(2.) District Forum allowing the complaint has directed the O.P. to pay Rs. 3,46,225 along with a compensation of Rs. 10,000, interest at 9% from 24.9.2003, and Rs. 1,000 as cost of the complaint to the complainant.

(3.) Averments of the complaint are that she owned one tractor and a tractor trolley registered under number CG-04 8581, number CG-04 8580 respectively. The said tractor and the trolley were burnt by Naxalites on 8.4.2002. It is not in dispute that the said tractor and the trolley were insured by the O.P. and comprehensive coverage was available to the complainant on the date of incident.