ORIENTAL INSURANCE COMPANY LTD Vs. KEDAR NATH SINGH

JUDGEMENT

(1.) That the order dated 23.12.93 passed by the learned District Forum, Purulia has been assailed by this instant appeal.

(2.) By the said impugned order, the learned District Forum, Purulia award a sum of Rs.7,000/- being the cost of the cattle which was insured under the policy and also awarded a sum of Rs.1,000/- as compensation and cost of Rs.250/-payableby the appellant within 15 days from the date of order.

(3.) The complainant/respondent took out an insurance policy being No. MIS/1380/90/ Cattle dated 6.12.90 valid for one year against payment of premium of Rs.840/-.