DR.DHANANJAYA Y.CHANDRACHUD, J. - (1.) Leave granted.
(2.) The present appeals arise from a judgment of the National Consumer Disputes Redressal Commission[1] dated 10 August 2018 which in first appeal upheld the judgment of the Madhya Pradesh State Consumer Disputes Redressal Commission[2]. The SCDRC held the appellant to be deficient in its service and directed it to pay compensation of Rs. 64,89,205 towards the cost of repair of a helicopter to the respondent. Both the appellant and the respondent had preferred appeals against the order of the SCDRC. The NCDRC dismissed the appeal[3] preferred by the appellant and partly allowed the appeal[4] preferred by the respondent for enhancement of compensation and awarded interest at the rate of six percent per annum. [1] "NCDRC" [2] "SCDRC" [3] First Appeal No. 279 of 2009 [4] First Appeal No .25 of 2010
(3.) The respondent purchased a "Transit Marine Insurance Policy" from the appellant on 21 July 2005, to cover the transportation of a Bell - 430 Helicopter from Langley, Canada to Bhopal, India. By an acceptance letter dated 1 July 2005, the appellant set out the transit route for the transportation of the helicopter by air, sea and road. By a letter dated 10 July 2005, the proposed route was altered as follows: "Transit Details: Langley to Pithampur/Bhopal (by road/ by air)." ;