- (1.) THIS appeal has been filed by the Appellant against the order of District Forum, Haridwar dated 30.7.1998 for grant of additional relief.
(2.) THE Applicant, Shri Harish Chandra had filed a complaint before the District Forum with the allegations that he has purchased an Ambassador taxi car which was insured with the opposite party, on 20.12.90 some unknown criminal snatched the car. The car was not recovered. His claim was rejected by the Insurance Company. Then, he filed a complaint in the Forum.
(3.) THE Forum had allowed the com"¢ plaint for recovery of Rs. 1,14,000/ - with 12% interest and a sum of Rs. 1,000/as compensation and Rs. 1100/ - as cost of litigation. Being aggrieved by this order, appellant filed appeal with the allegations that his loss was Rs. 2,00,000/ - it should have been -allowed in total. He further alleged that he has claimed Rs. 2.000/as cost of litigation, he should also get a Rs. 5,000/ - as cost of this appeal, he should get interest at the rate of 18%.;