REKHA YADAV Vs. NATIONAL INSURANCE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 28.05.2018 passed by the State Commission in FA No.161 of 2018.

(2.) The contention of the learned counsel for the petitioner is that the District Forum has accepted the report of the surveyor and has awarded the claim amount of Rs.86,776/-, but no interest or no compensation has been awarded to the complainant. Learned counsel for the petitioner has not filed the copy of appeal which was filed before the State Commission, however, learned counsel states that the issue of interest was not raised before the State Commission in the appeal. The State Commission has dismissed the appeal vide its order dated 28.05.2018.

(3.) I have carefully considered the arguments advanced by the learned counsel for the petitioner and examined record.