PRABHA TYAGI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Prabha Tyagi against the order dated 07.12.2016 of the State Consumer Disputes Redressal Commission, Uttarkhand, (in short 'the State Commission') passed in First Appeal No.215 of 2013.

(2.) Brief facts of the case are that the vehicle of the petitioner was insured with the opposite party for Rs.2,64,550/- from 12.6.2005 to 11.6.2006. Personal accident cover for Rs.2,00,000/- was also there. On 15.07.2005 vehicle met with an accident. Complainant filed CC No.58 of 2010 seeking Rs.1,00,000/- towards personal accident cover. The complaint was allowed by the District Forum vide order dated 20.09.2010. Then complainant filed CC No.243 of 2011 seeking balance of the personal accident cover and salvage value of the vehicle Rs.1,17,000/-. District Forum allowed the complaint vide its order dated 08.07.2013 and directed Insurance Company to pay the total amount of Rs.3,00,000/- to the complainant. State Commission allowed the appeal of the Insurance Company vide its order dated 07.12.2016.

(3.) Hence the present revision petition.