- (1.) THE 3rd and 4th opposite parties before the District Forum, aggrieved by the order of the District Forum, filed this appeal as appellants.
(2.) THE complainant insured his vehicle with the opposite parties. On 29.12.2005, the vehicle was met with an accident and sustained heavy damage. When claim was preferred with the opposite parties, it was repudiated. Thus alleging deficiency on the part of the opposite parties, a consumer complaint came to be filed by the complainant, claiming refund of the amount spent, alongwith compensation and cost which was opposed by the opposite parties.
(3.) THE District Forum, after evaluating the materials on record, fixing deficiency on the part of the opposite parties 3 and 4, passed an order directing the opposite parties 3 and 4 to pay a sum of Rs, 2,60,000, towards the amount spent for repair, alongwith 7% interest and compensation of Rs. 5,000 and cost of Rs. 2,000, which is impugned before us by the opposite parties 3 and 4, The learned Counsel for the appellant, confined his submission with regard to the quantum of award, by referring to Ex. A3 viz. the policy, stating that as per the policy, the maximum amount of coverage is only for Rs.1,80,000, but the District Forum awarded a sum of Rs. 2,60,000, which is excess award, and beyond the terms and conditions of the policy, further submitted that the rate of interest awarded is also unreasonable.;