ORIENTAL INSURANCE CO LTD Vs. RISHI JAISWAL

JUDGEMENT

(1.) -THIS appeal has been filed against the order of the Himachal Pradesh Consumer Disputes Redressal Commission, Shimla in O. C. No. 16 of 1997 decided on 25. 8. 1997.

(2.) THE Oriental Insurance Co. , the appellants were directed to pay amount of Rs. 4,92,000 to the complainant Rishi Jaiswal on account of loss suffered due to accident of his insured vehicle along with interest @ 18% p. a. from 10. 10. 1995 with cost of Rs. 2,000.

(3.) FEELING aggrieved with the order passed by the State Commission, the present appeal has been filed by the appellant-Oriental Insurance Co. Ltd.