Dhananjaya Y. Chandrachud, J. - (1.) Leave granted.
(2.) A claim based on a policy of insurance issued by the Export Credit Guarantee Corporation of India Ltd."ECGC" was allowed by the Haryana State Consumer Disputes Redressal Commission "State Commission". The appellant was directed to pay 90 per cent of the claim amounting to Rs. 9.25 lakhs and Rs. 13.61 lakhs after deducting an amount of Rs. 6 lakhs already received by the respondent along with interest at 9 per cent per annum.
(3.) This order has been affirmed in appeal by the National Consumer Disputes Redressal Commission "National Commission" on 13 December 2013. The ECGC is in appeal.;