ORIENTAL INSURANCE COMPANY LTD. Vs. NARVEER CHAUHAN

JUDGEMENT

(1.) By this Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), Oriental Insurance Company Ltd. (for short "the Insurance Company"), the sole Opposite Party in the Complaint under the Act, calls in question the legality and correctness of the order dated 26.11.2014, passed by the Himachal Pradesh State Consumer Disputes Redressal Commission at Shimla (for short "the State Commission") in First Appeal No. 290 of 2014. By the impugned order, while overturning the order dated 25.03.2014, passed by the District Consumer Disputes Redressal Forum at Shimla (for short "the District Forum"), whereby it had dismissed the Complaint Case No. 395 of 2009, preferred by the Respondent/Complainant, the State Commission has allowed the Appeal, directing the Insurance Company to pay to the Complainant a sum of 3,06,496/-, on account of the insurance claim, along with interest @ 9% p.a. from the date of filing of the Complaint, i.e. 30.11.2009, till realization, besides 10,000/- as compensation and 5,000/- towards litigation expenses.

(2.) The circumstances, necessitating the filing of the Complaint, as culled out from the impugned order, are as follows:

(3.) Upon notice, the Insurance Company contested the Complaint by filing its Written Version.