UNITED INDIA INSURANCE CO. LTD. AND ANR THROUGH ITS MANAGER, REGIONAL OFFICE, KANCHENJUNGA, BARAKHAMBA ROAD NEW DELHI Vs. RAMDAYAL CHOUDHARY S/O HARJI RAM CHOUDHARY, RESIDENT OF KEROT, TEHSIL BHINAI AJMER RAJASTHAN

JUDGEMENT

(1.) - This Revision Petition by the United India Insurance Company Ltd. (for short "the Insurance Company ") is directed against the order dated 11.08.2008 passed by the Rajasthan State Consumer Disputes Redressal Commission at Jaipur in Appeal No. 574 of 2007. By the impugned order the State Commission, while overturning the order dated 03.01.2007 passed by the District Consumer Disputes Redressal Forum, Ajmer in Complaint Case No. 151 of 2006, has allowed the Appeal and directed the Insurance Company to pay to the Complainant a sum of Rs. 2,79,463.56 along-with interest @ 9% p.a. from the date of filing of the complaint till payment along-with costs of litigation quantified at Rs. 10,000.00.

(2.) Briefly stated the material facts giving rise to the present Revision Petition are as follows:-

(3.) Being aggrieved by the repudiation of his claim, the Petitioner filed the complaint before the District Forum. The District Forum upon consideration of the material placed before it, dismissed the complaint, mainly on the ground that the Complainant had got the vehicle repaired without getting the vehicle inspected by the final surveyor despite the fact the Insurance Company had time and again asked him to inform them about the whereabouts of the vehicle. Being dissatisfied with the said order, the Complainant carried the matter in Appeal to the State Commission, in which the afore-noted relief has been granted. Hence the Revision Petition by the Insurance Company.