J.JAYARAM, J. - (1.) The unsuccessful opposite party in the complaint is the appellant herein.
(2.) This appeal is filed by the opposite party against the order of the District Forum, Salem in C.O.P.No.1/2005 dated 14.11.2007 directing the opposite party to pay a sum of Rs.1,21,743/- towards repair charges with interest at the rate of 9% p.a. from the date of complaint till realization and a sum of rs.15,000/- towards compensation for mental agony with costs of Rs.2,000/-, on account of the deficiency in service on the part of the opposite party in not settling the complainant?s claim under the policy.
(3.) The case of the complainant is that he is holder of Trader Certificate and it was insured under the Trader Insurer with the opposite party. The vehicle No.TN 30B 4626 was taken on test drive by their mechanic cum driver by name Veeraraghavan on 21.2.2003 at about 4 p.m and the vehicle met with an accident. But the claim was not settled by the opposite party and hence the complaint.;