DEVENDER AGARWAL Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Delay condoned.

(2.) This Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by the Complainant, against the order dated 23.06.2010, passed by the Chhattisgarh State Consumer Disputes Redressal Commission at Raipur (for short "the State Commission") in First Appeals No. 868 and 879 of 2008, whereby the State Commission has dismissed the Appeals.

(3.) The said Appeals had been filed by the Complainant and the Respondent (for short "the Insurance Company") respectively, against the order dated 30.10.2008, passed by the District Consumer Disputes Redressal Forum, Durg (for short "the District Forum") in Complaint Case No. 234 of 2007. By the said order, the District Forum had partly allowed the complaint and directed the Insurance Company to pay an amount of Rs. 6,05,000/-, by way of compensation with a further sum of Rs. 2,000/- as litigation costs to the Complainant within a period of two months from the date of the order, with a default stipulation of interest @ 7% per annum.