M/S. GREEN ROADWAYS (REGD PARTNERSHIP) & ANR. 6 Vs. UNITED INDIA INSURANCE CO. LTD. & ANR. REGD. AND HEAD OFFICE, AT 24, WHITES ROAD, MADRAS AND ONE OF ITS REGIONAL OFFICER, AT 8TH FLOOR, KANCHANJUNGA BUILDING, BARA KHAMBA ROAD, NEW DELHI

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission dated 20.10.2015 which to the extent it is relevant reads as under:-

(2.) A perusal of the record would show that vide an order dated 27.1.2011, the State Commission had directed M/s Green Roadways a partnership firm to pay a sum of Rs.8,96,976/- to the respondent/complainant United India Insurance Co. along with interest @ 9% p.a. and the cost of litigation quantified at Rs.11,000.00.

(3.) Since the aforesaid order remained uncomplied, the complainant preferred a petition under section 25(3) and 27 of the Consumer Protection Act seeking execution of the said order. It was in the aforesaid execution petition that the above-referred order came to be passed by the State Commission.