NEW INDIA ASSURANCE CO LTD Vs. JAGDISH SAINI

JUDGEMENT

(1.) This appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') has been filed by the appellants on 13.8.2004 against order dated 16.6.2004 passed by the District Forum, Jaipur -II, Jaipur in Complaint Case No. 716/2003 by which the complaint of the respondent was partially allowed and the appellants were ordered to pay Rs. 3,75,000/ - to the complainant respondent within two months for the theft of the vehicle belonging to the complainant respondent and further for mental agony Rs. 2,000 and Rs. 1,000 were awarded as cost of litigation.

(2.) THE necessary facts given rise to this appeal are as follows :

(3.) ON the other hand the learned Counsel for the respondent has supported the judgment of the District Forum.