RELIANCE GENERAL INSURANCE CO. LTD. Vs. JAI PRAKASH

JUDGEMENT

(1.) Revision PETITION NO. 2479 OF 2015

(2.) The District Forum vide its order dated 29.10.2014, allowed the complaint and directed payment of Rs.9,50,000/- to the complainant, along with interest on that amount @ 9% per annum from the date of filing of the complaint.

(3.) Being aggrieved from the order of the District Forum, the insurance company approached the concerned State Commission by way of an appeal. The said appeal having been dismissed vide impugned order dated 02.6.2015, the insurer is before us by way of this revision petition.