NATIONAL INSURANCE COMPANY LIMITED Vs. MAYA GANDHI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 16.7.1999 passed by District Consumer Forum, Bareilly in Complaint Case No.228/1998.

(2.) The facts of the case stated in brief are that the complainant filed a complaint claiming a sum of Rs.4,90,000/- alongwith 18% per annum interest as well as cost and other damages.

(3.) It is alleged that the complainant took insurance of his vehicle No. URW 929 for a period from 11.3.1993 to 10.3.1994 from National Insurance Company Ltd. , opposite party and paid a sum of Rs.11,053/-. It was against the theft also. The amount of insurance was Rs.3,50,000/-.