ORIENTAL INSURANCE CO LTD Vs. N RAJKUMAR

JUDGEMENT

(1.) Aggrieved by the judgment and order dated 28th March, 2002, passed by the Karnataka State Consumer Disputes Redressal Commission in Complaint Case No. 124 of 1999, the Oriental Insurance Co. Ltd. (hereinafter referred to as the Insurance Company) has filed First Appeal No. 138 of 2002 praying for dismissal of the complaint.

(2.) The say of the complainant before the State Commission was that the Insurance Company had unjustifiably refused to reimburse the complainant for the loss of the brand new vehicle, a maxi-cab, which was burnt by the public because it met with an accident which caused death of three persons. The State Commission allowed the complaint and directed the Insurance Company to pay a sum of Rs. 5,55,000 on the basis of the loss assessed by the Surveyor with interest at the rate of 12% p.a. from the date of repudiation of the claim till its payment. The Insurance Company was also directed to pay Rs. 1 lakh as compensation for not settling the claim in time, with costs at Rs. 2,000 towards the proceedings.

(3.) Against that order, the Insurance Company has preferred this appeal.