M.Shreesha - (1.) For the reasons cited in the Applications seeking Condonation of Delay, delay of 14 days in filing FA No. 111/2019, 15 days in filing FA No. 112/2019, 47 days in filing FAs No. 253 & 254 of 2019, 36 days in filing FA No. 190/2019 and 75 days in filing Fa No. 344 of 2019 is condoned.
(2.) Aggrieved by the order dated 12.11.2018 in Consumer Complaints No. 30 and 31 of 2004 passed by the State Consumer Disputes Redressal Commission, Delhi (in short "the State Commission"), M/s Alok Gas Agency (hereinafter referred to as "the Dealer") filed First Appeals bearing No. 111 and 112 of 2019, Oriental Insurance Company Ltd. (hereinafter referred to as "the Insurance Company") filed First Appeals bearing No. 190 and 344 of 2019 and M/s Indian Oil Corporation Ltd. (hereinafter referred to as "IOCL") filed First Appeals bearing No. 253 and 254 of 2019 under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"). As all these Appeals arise out of same common Impugned Order, they are being decided by this common Order.
(3.) By the Impugned Order, the State Commission has allowed the Complaint in part giving the following reliefs:- In this way the Complainants claiming compensation on account of the death of Smt. Neena Jhamb are entitled to following amounts: JUDGEMENT_99_LAWS(NCD)5_2019_1.html 27. Compensation in respect of injured Smt. Kanta Jhamb (in complaint case no. 31/2004) is allowed as under: JUDGEMENT_99_LAWS(NCD)5_2019_2.html 28. Summing up the position explained above Complainants in Complaint no. 30/2004 are entitled to an amount of Rs.10,46,734/- alongwith interest @8% per annum from the date of institution of the Complaint till its realization. Complainants in complaint no. 31/2004 are entitled to an amount of Rs.1,75,000/- alongwith interest @8% per annum from the date of institution of the Complaint till its realization. The abovesaid amounts shall be paid by OP1 and OP2 jointly and severally to the Complainants within a period of 30 days from today failing which the amounts shall carry interest @12% p.a. 29. Since insurance policy is admitted, I feel that the Insurance Company i.e. OP3 is liable to indemnify OP2 i.e. M/s. Alok Gas Agency.;