NATIONAL INSURANCE CO. LTD. Vs. NARINDER GUPTA

JUDGEMENT

(1.) I.A. No. 10820/2017 and I.A. No. 10821/2017 (for early hearing)

(2.) The complaint was resisted by the petitioner company primarily on the ground on which the claim was repudiated. The District Forum having ruled in favour of the respondent/complainant, the insurer company approached the concerned State Commission by way of an appeal. Since the complainant was dissatisfied with the amount of compensation awarded to him, he also preferred an appeal. Vide impugned order dated 31.01.2017, the State Commission dismissed the appeal filed by the insurance company but partly allowed the appeal filed by the respondent/complainant thereby enhancing the compensation awarded to him from 7,35,000/- to 8,25,693/-. Being aggrieved, the insurer company is before this Commission by way of present revision petitions.

(3.) Section 81 of the Motor Vehicle Act to the extent it is relevant, reads as under: