NATIONAL INSURANCE CO LTD Vs. M M LAL

JUDGEMENT

(1.) This appeal has been filed by the opposite party (O. P.) against the order of District Forum No. II (D. F.) dated 9.3.94 by which the claim of the complainant was allowed.

(2.) Briefly, the facts are that the complainant purchased a House Holder Insurance Policy from the O. P. which included policy for repair of the electrical goods. It is pleaded by the complainant that his refrigerator went out of the order and he got the same repaired by spending Rs.8,000/-, for which the goods were insured. The O. P. allowed Rs.1,920/- which was not. acceptable to him. Consequently, he filed a complaint before the District Forum. The opposite party after appearing on some hearings did not appear. Consequently, they were proceeded against ex-parte.

(3.) The District Forum accepted the complaint and directed the O. P. to pay Rs.8,000/- to the complainant with interest @15% p. a. from 1.7.91 to the date of payment. The O. P. has come up in appeal against the said order to the Commission.