UNITED INDIA INSURANCE CO. LTD. Vs. K. GANGARAM

JUDGEMENT

(1.) No one is present for the respondent even on the second call. We have heard the learned counsel for the petitioner.

(2.) The complaint was resisted by the Insurance Company primarily on the ground that the loss to the complainant having been assessed at Rs. 8,04,941.84/-, they were ready to make payment of Rs. 2,04,941.84/- after deducting the policy excess of Rs. 6 lakhs.

(3.) The District Forum, vide its order dated 30.01.2008, directed the Insurance Company to make payment of Rs. 2,84,941.84/- to the complainant alongwith interest @ 9% per annum from the date of filing of the complaint.